Supreme Court - Daily Orders
Lalit Modi vs Bdr Builders And Developers Pvt. Ltd. on 12 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.3 Court 3 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).6924/2021
(Arising out of impugned final judgment and order dated 12-02-2021
in EFAOS No. 1/2021 passed by the High Court Of Delhi at New Delhi)
LALIT MODI Petitioner(s)
VERSUS
BDR BUILDERS AND DEVELOPERS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61312/2021-EXEMPTION FROM FILING
O.T. and IA No.61313/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 12-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) For Respondent(s)
For Petitioner(s)
Mr. Sidharth Luthra, Sr. Adv.
Mr. Anuj Tyagi, AOR
Mr. Sachin Chopra, Adv.
Mr. Karan Babuta, Adv.
Mr. Daksh Arora, Adv.
Ms. Astha Gupta, Adv.
Mr. Asif Ahmed, Adv.
Mr. Bharat Monga, Adv.
For Respondent(s)
Mr. Sudhir Nandrajog, Sr. Adv.
Mr. Goswami, Adv.
Mr. Sudhansu Palo, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by DEEPAK SINGH Date: 2021.08.12 We decline to interfere in this Special Leave 19:21:03 IST Reason: Petition, essentially because the impugned order is one 2 of issuing notice to the petitioner. It is only after the final order is passed and if it is adverse to the petitioner, all contentions raised in the present petition can be gone into in appropriate proceedings.
For the time being, we observe that the petitioner may raise all contentions, as may be permissible in law, before the High Court in response to the notice issued by the High Court, including to seek further time to deposit the amount. That request be considered by the High Court on its own merits and in accordance with law.
We may not be understood to have expressed opinion one way or the other on any factual aspect or the remedies available to the parties.
In the event final decision of awarding punishment is passed, the High Court may consider of giving reasonable protection to the petitioner to approach this Court, if such request is made.
The Special Leave Petition is disposed of accordingly.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)