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M/S. Chitralekha Builders & Anr. ... vs G.I.C. Employees Sonal Vihar Co-Op. ... on 1 April, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh

     ITEM NO.13                                    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).      30272/2014

     (Arising out of impugned final judgment and order dated 22/07/2014
     in A No. 558/2007,22/07/2014 in SN No. 1335/1988 passed by the High
     Court of Bombay)

     M/S. CHITRALEKHA BUILDERS & ANR.                                             Petitioner(s)
                                                              VERSUS

     G.I.C. EMPLOYEES SONAL VIHAR CO-OP.
     HOUSING SOCIETY LTD. & ORS.                                                    Respondent(s)

     (with appln. (s) for permission to file additional documents and
     permission to file lengthy list of dates and interim relief and
     office report)

     Date : 01/04/2015 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                              HON'BLE MR. JUSTICE SHIVA KIRTI SINGH


     For Petitioner(s)                        Mr. Basavaprabhu S. Patil,Sr.Adv.
                                              Mr. Chinmoy Deshpande,Adv.
                                              Mr. Ankolekar Gurudatta,Adv.

     For Respondent(s)                        Mr. Jay Savla,Adv.
                                              Ms. Renuka Sahu,Adv.

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

We direct the parties to appear before the Supreme Court Mediation Centre, New Delhi on 24.04.2015 at 11.00 A.M. to explore the possibility of an amicable settlement of the disputes between the parties.

The Incharge, Supreme Court Mediation Centre, New Delhi after making an endeavour for amicable resolution of the disputes, shall submit Report to this Court on or before 15.05.2015.

Date: 2015.04.01 List as soon as the Report is submitted.

             (NARENDRA PRASAD)                                             (SHARDA KAPOOR)
               COURT MASTER                                                 COURT MASTER