Supreme Court - Daily Orders
Ibrat Faizan vs Omaxe Buildhome Pvt. Ltd. on 21 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 COURT NO.12 SECTION XIV-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 (C) No. 4281/2022
IBRAT FAIZAN Petitioner(s)
VERSUS
OMAXE BUILDHOME PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.34683/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 21-04-2022 This matter 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. Sudeepta Kr. Pal, Adv.
Mr. Sunil Kumar Sharma, AOR
For Respondent(s) Mr. Karanjot Singh Mainee, Adv.
Ms. Shreya Gupta, Adv.
Mr. Sudarshan Rajan, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Sudeepta Kr. Pal, learned counsel, appearing on behalf of the petitioner and Mr. Karanjot Singh Mainee, learned counsel, appearing on behalf of the respondent.
Leave granted.
Arguments concluded.
Judgment reserved.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2022.04.21 16:56:57 IST Reason: