Supreme Court - Daily Orders
Shristi Infrastructure Development ... vs Rishima Sa Investments Llc on 9 April, 2021
Bench: D.Y. Chandrachud, M.R. Shah
1
ITEM NO.4 Court 6 (Video Conferencing) 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).4689-4693/2021
(Arising out of impugned final judgment and order dated 22-02-2021
in OMP (EFA) (COMM.) No. 5/2019, EA No. 374/2019, EA No. 375/2019,
EA No. 524/2019 and EA No. 841/2020 passed by the High Court of
Delhi at New Delhi)
SHRISTI INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED Petitioner(s)
VERSUS
RISHIMA SA INVESTMENTS LLC & ANR. Respondent(s)
(WITH I.R. and IA No.40834/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.40843/2021-EXEMPTION FROM FILING
AFFIDAVIT and IA No.40835/2021-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 09-04-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. C. A. Sundaram, Sr. Adv
Mr. Shoeb Alam, Adv.
Mr. Amit Kumar Mishra, Adv.
Mr. Shashank Manish, AOR
Ms. Smriti Shah, Adv.
Mr. Harshad Pathak, Adv.
Mr. Shivam Pandey, Adv.
Ms. Nidhi Sahay, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Ms. Anshula Laroiya, Adv.
Mr. Prashant Chaudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by 1 Sanjay Kumar Date: 2021.04.10 12:40:26 IST We are not inclined to entertain the Special Leave Petitions under Article 136 of Reason: the Constitution.
22 The Special Leave Petitions are accordingly dismissed.
3 Pending applications stand disposed of.
(SANJAY KUMAR-I) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER