Supreme Court - Daily Orders
Trishul Developers vs Smart Asset Services India Pvt. Ltd on 29 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.50 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2303/2023
(Arising out of impugned final judgment and order dated 15-12-2022
in COMAP No. 305/2022 passed by the High Court of Karnataka at
Bengaluru)
TRISHUL DEVELOPERS & ORS. Petitioner(s)
VERSUS
SMART ASSET SERVICES INDIA PVT. LTD Respondent(s)
(IA No. 53210/2023 - AMENDMENT OF THE PETITION
IA No. 14514/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 14501/2023 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER) Date : 29-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Mr. Ytharth Kumar, Adv.
Ms. Deepika Kalia, Adv.
Mr. Nitin Saluja, AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.04.01 12:11:24 IST
Reason: (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)