Supreme Court - Daily Orders
M/S Indraprastha Ice And Cold Storage ... vs M/S Cardiff Associates Pvt. Ltd. on 12 May, 2023
Bench: Sudhanshu Dhulia, Aravind Kumar
1
ITEM NO.49 COURT NO.8 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). 7993/2023
(Arising out of impugned final/interim judgment and order dated
14-09-2022 in CMA No. 40599/2022 in CRP No.122/2022 passed by the
High Court Of Delhi At New Delhi)
M/S INDRAPRASTHA ICE & COLD STORAGE PVT. LTD. Petitioner(s)
VERSUS
M/S CARDIFF ASSOCIATES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 12-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Ms. Gurmeet Bindra, Adv.
Mr. Vaibhav Mishra, Adv.
Ms. Priyambica Mk Jha, Adv.
Mr. Siddhartha Jha, AOR
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Gagan Gupta, AOR
Mr. Lalit Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing for the parties.
We do not find it a fit case which call for any interference under Article 136 of the Constitution of India.
Signature Not VerifiedMoreover, the High Court in its order dated 14.09.2022 has Digitally signed by NIRMALA NEGI Date: 2023.05.13 already observed that revision petition is pending. 12:21:57 IST Reason:
Mr. Siddharth Bhatnagar, learned senior counsel submits that the respondent may give details of the construction he is making 2 and the third party rights, which has been granted, if any.
We say nothing on this aspect. However, learned senior counsel for the petitioner(s) will always be at liberty to move an appropriate application before the Court concerned Without expressing anything on the merit of the case, the present petition is hereby dismissed.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR