Supreme Court - Daily Orders
Vijayaprabha vs M/S Valmark Estates Pvt. Ltd. on 7 March, 2024
ITEM NO.11 COURT NO.1 SECTION IV-A
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.5537/2024
(Arising out of impugned final judgment and order dated 19-01-2024
in IA No.1/2024 passed by the High Court Of Karnataka at Bengaluru)
VIJAYAPRABHA & ANR. Petitioner(s)
VERSUS
M/S VALMARK ESTATES PVT. LTD. & ORS. Respondent(s)
(With I.R. and IA No.55522/2024-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 07-03-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Abhishek Misra, Adv.
Mr. Rayappa Hadagli, Adv.
Ms. Sanjna Dua, Adv.
M/s. Dua Associates
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 However, time for making the deposit as directed by the High Court, shall stand extended until 15 April 2024.
3 The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed byCHETAN KUMAR 4 Pending applications, if any, stand disposed of.
Date: 2024.03.09 11:36:00 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar