Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

Supreme Court - Daily Orders

Dlf Home Developers Ltd (Earlier Known ... vs Antony A. V. on 10 April, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

     ITEM NO.20                                COURT NO.6                 SECTION XIA
                                   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).                   9929/2017

     (Arising out of impugned final judgment and order dated                     21/12/2016
     in WA No. 1987/2014 passed by the High Court of                             Kerala At
     Ernakulam)

     DLF HOME DEVELOPERS LTD (EARLIER KNOWN AS DLF                        Petitioner(s)
     UNIVERSAL LTD)
                                     VERSUS
     ANTONY A. V. & ORS.                                                  Respondent(s)

     (With appln.(s) for exemption                  from   filing   c/c   of   the   impugned
     Judgment and office report)

     Date: 10/04/2017 This petition was called on for hearing today.

     CORAM :
              HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
     For Petitioner(s)
                          Mr. Krishnan Venugopal, Sr. Adv.
                          Mr. Manu Nair, Adv.
                          Mr. Ishan Gaur, Adv.
                          Mr. S. S. Shroff, AOR
     For Respondent(s)


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

Heard the learned Senior counsel appearing for the petitioner and perused the Office Report dated 6th April, 2017.

It is informed by the learned Senior counsel that Special Leave Petition (Civil) Nos.6929-6932 of 2017 and other connected matters in which this Court has already issued notice on 6 th March, 2017 are likely to come up for hearing on 21st April, 2017.

In view of the above, let this matter be tagged with the Special Leave Petition (Civil) Nos.6929-6932 of 2017 and list on 21st April, 2017.

Signature Not Verified

As prayed by the learned Senior counsel, let the affidavit be filed in the matter.

Digitally signed by VISHAL ANAND Date: 2017.04.11 17:50:30 IST Reason:
                         (VISHAL ANAND)                             (SNEH LATA SHARMA)
                          COURT MASTER                                 COURT MASTER