Supreme Court - Daily Orders
The Residences Unitech Buyer ... vs Namit Malhotra . on 11 January, 2017
Bench: Dipak Misra, R. Banumathi
SLP(C) 37398-99/16
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ITEM NO.28 COURT NO.2 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) Nos.37398-37399/2016
(Arising out of impugned final judgment and order dated 07/10/2016
in COA No. 21/2016 02/09/2016 in COA No.88/2016 passed by the High
Court Of Delhi at New Delhi)
THE RESIDENCES UNITECH BUYER ASSOCIATION Petitioner(s)
VERSUS
NAMIT MALHOTRA AND ORS. Respondent(s)
(With appln.(s) for modification and office report)
WITH S.L.P.(C) Nos.37924-37925/2016
(With interim relief and office report)
S.L.P.(C) Nos.35354/2016
(With interim relief and office report)
Date : 11/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Varun K. Chopra, Adv.
Mr. Kamal Singh, Adv.
Mr. M.S. Ganesh, Adv.
Mr. Seshachary Komanduri, Adv.
Mr. Anant Kumar Vatsya, Adv.
Mr. Devendra Singh, AOR
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2017.01.17
Mr. Parag P. Tripathi, Sr. Adv.
17:42:32 IST
Reason:
Mr. Abhimanyu Bhandari, Adv.
Mr. Rajeev Virmani, Adv.
Ms. Natasha Garg, Adv.
Mr. Ashok K. Mahajan, AOR
SLP(C) 37398-99/16
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Mr. Rajiv Virmani, Adv.
Ms. Unnati Misra, Adv.
Mr. Gaurav Jain, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E. C. Agrawala, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let these matters be listed along with S.L.P.(C) No.32068 of 2016 on 27th February, 2017.
In S.L.P.(C) No.35354 of 2016, service on the unserved proforma respondents is dispensed with for the present.
In the meantime, the pleadings shall be completed.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master