Supreme Court - Daily Orders
Urban Infrastructure Venture Capital ... vs Neelkanth Soham Developers Private ... on 9 May, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
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ITEM NO.4 COURT NO.5 SECTION IX
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). 10672/2018
(Arising out of impugned final judgment and order dated 12-02-2018
in SFJ No. 51/2014 passed by the High Court Of Judicature At
Bombay)
URBAN INFRASTRUCTURE VENTURE CAPITAL LIMITED Petitioner(s)
VERSUS
NEELKANTH SOHAM DEVELOPERS PRIVATE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
WITH
SLP(C) No. 10876/2018 (IX)
(FOR ADMISSION and I.R. and IA No.61157/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 10858/2018 (IX)
(FOR ADMISSION and I.R. and IA No.61026/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-05-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Mr. Surekha Raman, Adv.
Mr. Anun Sharma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv.
For M/S. K J John And Co.
For Respondent(s) Mr. C. A. Sundaram, Sr. Adv.
Mr. Nakul Mohta, Adv.
Ms. Misha Rohatgi, Adv.
Signature Not Verified
Mr. K. V. Vishwanathan, Sr. Adv.
Digitally signed by
MAHABIR SINGH
Date: 2018.05.11
Mr. Mahesh Agarwal, Adv.
Ms. Parul Shukla, Adv.
17:23:44 IST
Reason:
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in eight weeks. Mr. E. C. Agrawala, learned Advocate-on-Record, accepts notice on behalf of the respective respondent(s).
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR