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M/S Jmd Limited vs Jmd Gardens Residents Welfare ... on 29 January, 2025

Author: B.R. Gavai

Bench: B.R. Gavai

     ITEM NO.1                                COURT NO.2                      SECTION XVII-A

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

     Civil Appeal                  No(s).   5446/2023

     M/S JMD LIMITED & ANR.                                                     Appellant(s)
                                     VERSUS
     JMD GARDENS RESIDENTS WELFARE ASSOCIATION & ANR.                           Respondent(s)

     [ HIGH UP ON THE BOARD ], IA No. 32023/2023 - STAY APPLICATION
     IA No. 65536/2024 - STAY APPLICATION
     WITH   C.A. No. 6188/2023 (XVII-A)

     Date : 29-01-2025 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
                             HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Appellant(s) : Ms. Vibha Datta Makhija, Sr. Adv.
                        Mr. Ravi Bhushan, AOR
                        Mr. Arjun Sawhney, Adv.
                        Mr. Siddharth Verma, Adv.
                        Mr. Rohan Bhambri, Adv.
                        Mr. Arnav Gosain, Adv.
                        Mr. Praveen Gaur, Adv.
                        Ms. Nehaol Venkateshwaran, Adv.
                        Mr. Sunil Bedi Md Of Jmd, Adv.

                                        Mr. Siddhartha Jha, AOR

     For Respondent(s) :Mr. Ritin Rai, Sr. Adv.
                        Mr. Siddhartha Jha, AOR
                        Mr. Kartik Jha, Adv.

                                        Mr. Ravi Bhushan, AOR

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

1. Learned senior counsel appearing for the respondent(s) is directed to place on record a copy of the original brochure, sample sale deed(s) and a copy of the sanctioned plan, which was annexed to the sale deed(s).

2. Signature Not Verified List in the next week.

(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR COURT MASTER