Supreme Court - Daily Orders
M/S Zoom Developers (Pvt) Ltd vs Kerala Infrastructure Development ... on 6 February, 2026
ITEM NO.8 COURT NO.3 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 68957/2025
[Arising out of impugned final judgment and order dated 16-12-2024
in CA No. 4/2019 passed by the High Court of Madhya Pradesh at
Indore]
M/S ZOOM DEVELOPERS (PVT) LTD Petitioner(s)
VERSUS
KERALA INFRASTRUCTURE DEVELOPMENT CORPORATION
& ORS. Respondent(s)
(IA No. 17398/2026 - CONDONATION OF DELAY IN FILING
IA No. 17402/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 17403/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Sandeep Kumar Mahapatra, Adv.
Ms. Mrinmayee Sahu, AOR
Mr. Sugam Kumar Jha, Adv.
For Respondent(s) : Mr. Ravi Tyagi, AOR
Ms. Vrinda Bhandari, Adv.
Mr. Chetan Pathak, Adv.
Mr. Akhil Kumar, Adv.
Mr. Sanath Parashar, Adv.
Mr. T.S. Nanda Kumar, AOR
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. K. Rajeev, AOR
Mr. Dhanya S Krishnan, Adv.
Mr. Raghav Agarwal, Adv.
Signature Not Verified
Mr. Sathvik Reddy, Adv.
Digitally signed by
RADHA SHARMA
Date: 2026.02.07
Mr. Niveditha R Menon, Adv.
11:10:48 IST
Reason: Mr. Tarun Kumar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. There is gross delay of 258 days in filing this Special Leave Petition. The application seeking condonation of delay assigned certain reasons which are neither satisfactory nor sufficient in law so as to condone the delay. Hence, the application seeking condonation of delay is dismissed. Delay in refiling is condoned.
2. Consequently, the Special Leave Petition is also dismissed.
3. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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