Supreme Court - Daily Orders
Z1 Residents Welfare Association vs Z Estates(P) Ltd. on 18 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
1
ITEM NO.41 COURT NO.12 SECTION XI-A
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). 5451/2022
(Arising out of impugned final judgment and order dated 11-03-2022
in WA No. 204/2022 passed by the High Court Of Orissa At Cuttack)
Z1 RESIDENTS WELFARE ASSOCIATION Petitioner(s)
VERSUS
Z ESTATES(P) LTD. & ORS. Respondent(s)
Date : 18-04-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Ashok Panigrahi, AOR
Mr. Nabab Singh, Adv.
Ms. Nikita Jayadevan, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Shyel Trehan, Adv.
Mr. Satya Smruti Mohanty, Adv.
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishan Banshal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is reported that, pursuant to the liberty reserved by this Court in our earlier order dated 04.04.2022 by which the learned single Judge was permitted to proceed further with the hearing in the main Writ Petition, the learned Single Judge has already heard the main Writ Petition and the judgment is reserved.
In that view of the matter, we close the present proceedings Signature Not Verified and we expect that the learned single Judge will pronounce the Digitally signed by R Natarajan Date: 2022.04.20 17:21:26 IST Reason: judgment within a period of four weeks from today.
The Special Leave Petition stands disposed of. 2 It goes without saying that any party aggrieved by the order passed by the learned single Judge may take recourse to law, which may be available to them under the law.
In that view of the matter, even the proceedings before the Division Bench which were, as such, against the interim order passed by the learned single Judge virtually have become infructuous as the main matter itself is being heard by the learned single Judge. Therefore, with the consent of learned counsel for the parties, the appeal before the Division Bench stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER