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Kalpataru Properties Pvt. Ltd. vs Majithia Nagar Co-Operative Housing ... on 13 November, 2014

Bench: M.Y. Eqbal, Shiva Kirti Singh

     ITEM NO.1                           COURT NO.10                 SECTION IX

                                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).    28145/2014

     (Arising out of impugned final judgment and order dated 03/09/2014
     in AN No. 464/2014,03/09/2014 in NM No. 996/2012,03/09/2014 in SN
     No. 2408/2006 passed by the High Court Of Bombay)

     KALPATARU PROPERTIES PVT. LTD.                                   Petitioner(s)

                                                   VERSUS

     MAJITHIA NAGAR CO-OPERATIVE HOUSING
     SOCIETY LTD. & ORS.                                                 Respondent(s)

     (with appln. for exem. from filing c/c of the impugned judgment and
     permission to file synopsis and list of dates)

     Date : 13/11/2014 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE M.Y. EQBAL
                          HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)                Mr.   C.A.Sundram,Sr.Adv.
                                      Mr.   Amar Dave,Adv.
                                      Ms.   Prachi Dhanani,Adv.
                                      Ms.   Radhika Gautam,Adv.
                                      Mr.   Mahesh Agarwal,Adv.
                                      Mr.   Rishi Agarwal,Adv.
                                      Mr.   Pratyash Panjwani,Adv.
                                      Ms.   Aditi Chavan,Adv.
                                      Mr.   Suneet Tyagi,Adv.for
                                      Mr.   E. C. Agrawala,Adv.

     For Respondent(s)                Mr.   K.V.Viswanathan,Sr.Adv.
     For R.1                          Mr.   Sunil Fernandes,Adv.(Caveator)
                                      Mr.   Raghav Chadha,Adv.
                                      Mr.   Vikhil Dhoka,Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Issue notice.

Dasti, in addition, is permitted.

Reason: Mr. Sunil Fernandes, learned counsel appearing on caveat for resopndent No.1, accepts notice.

Issue notice to other respondents.

In the meantime, interim order granted by this Court shall continue.

Three weeks' time granted for filing counter affidavit. Rejoinder, if any, may be filed within one week thereafter.

List the matter after four weeks.

   (SUMAN WADHWA)                       (INDU POKHRIYAL)
     AR-cum-PS                            COURT MASTER