Supreme Court - Daily Orders
Mrb Promoters Pvt. Ltd. vs Splendor Landbase Ltd. on 30 October, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.42 COURT NO.7 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition) for Special Leave to Appeal (Crl.) No. 6077/2017
(Arising out of impugned final judgment and order dated
03-07-2017 in CRLMC No. 3744/2016 passed by the High Court Of
Delhi At New Delhi)
MRB PROMOTERS PVT. LTD. & ORS. Petitioner(s)
VERSUS
SPLENDOR LANDBASE LTD. Respondent(s)
(With I.A. No. No.92651/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date :30-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Paramjit Singh Patwalia, Sr. Adv.
Ms. Bina Madhavan, Adv.
Mr. Prateek Dhir, Adv.
for M/s. Lawyer S Knit & Co, AOR
For Respondent(s) Mr. Sacchin Puri, Sr. Adv.
Mr. Dinesh K Garg, Adv.
Mr. Abhishek Garg, Adv.
Mr. Dhananjay Garg, Adv.
Mr. Deepak Mishra, Adv.
Ms. Poorva Pani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after four weeks to explore the possibility of an amicable settlement.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer Digitally signed by CHARANJEET KAUR Date: 2017.10.31 18:14:37 IST Reason: