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Judges
  • Adarsh Kumar Goel
  • Uday Umesh Lalit, JJ.
  • Adarsh Kumar Goel
  • Uday Umesh Lalit, JJ.
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Citation Codes
Equivalent Citations
citation codes
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Judges
  • Adarsh Kumar Goel
  • Uday Umesh Lalit, JJ.
  • Adarsh Kumar Goel
  • Uday Umesh Lalit, JJ.
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Smart Summary

Supreme Court of India: M/s. Emaar MGF Land Limited & Anr. v. Aftab Singh

Factual and Procedural Background

The Supreme Court heard a batch of civil appeals filed by M/s. Emaar MGF Land Limited and others against respondent Aftab Singh. At the outset, the Court condoned the delay in filing. After hearing counsel for the parties and examining the record, the Court proceeded to decide the appeals.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court’s reasoning is stated succinctly. Having condoned the delay, it noted that it had “heard learned counsel for the parties and perused the record.” On that basis, it declared that it found “no ground to interfere with the impugned order(s).” The absence of further analysis indicates the Court’s view that the lower forum’s decision did not suffer from any legal or factual error warranting appellate intervention.

Holding and Implications

APPEALS DISMISSED; PENDING APPLICATIONS DISPOSED OF.

Implications: The impugned orders remain undisturbed and enforceable. The decision turns on the specific facts and contains no articulated ratio capable of setting a broader precedent.

Show full summary ...

    Emaar Mgf Land Limited (S) v. Aftab Singh (S).

    1. Delay condoned.

    2. We have heard learned counsel for the parties and perused the record.

    3. We do not find any ground to interfere with the impugned order(s). The appeals are accordingly dismissed.

    SUPREME COURT OF INDIA

    RECORD OF PROCEEDINGS

    Civil Appeal No(s). 23512-23513 OF 2017

    M/s. Emaar MGF Land Limited & Anr.….Appellant(s)
    v.
    Aftab Singh.….Respondent(s)

    (IA No. 133378/2017-CONDONATION OF DELAY IN FILING and IA No. 133382/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 133381/2017-EX-PARTE STAY and IA No. 137377/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No. 137524/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No. 18909/2018-INTERVENTION APPLICATION and IA No. 18910/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

    WITH C.A. No(s). 23515-23516/2017 (XVII)

    (FOR STAY APPLICATION-IA 134859/2017)

    C.A. No(s). 1528-1529/2018 (XVII)

    (IA No. 5203/2018-CONDONATION OF DELAY IN FILING and IA No. 5209/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 5206/2018-STAY APPLICATION)

    C.A. No(s). 1556-1557/2018 (XVII)

    (IA No. 4268/2018-STAY APPLICATION and IA No. 4264/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No. 14094/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

    C.A. No(s). 1543-1544/2018 (XVII)

    (IA No. 4517/2018-STAY APPLICATION and IA No. 4516/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1532-1533/2018 (XVII)

    (IA No. 4522/2018-STAY APPLICATION and IA No. 4521/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s) 1545-1546/2018 (XVII)

    (IA No. 7963/2018-STAY APPLICATION and IA No. 7961/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1534-1535/2018 (XVII)

    (IA No. 5627/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 5623/2018-STAY APPLICATION and IA No. 5616/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1538-1539/2018 (XVII)

    (IA No. 5258/2018-CONDONATION OF DELAY IN FILING and IA No. 5264/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 5262/2018-STAY APPLICATION)

    C.A. No(s). 1541-1542/2018 (XVII)

    (IA No. 7645/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 7644/2018-STAY APPLICATION and IA No. 7643/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1547-1548/2018 (XVII)

    (IA No. 5370/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 5369/2018-STAY APPLICATION and IA No. 5368/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1552-1553/2018 (XVII)

    (IA No. 5731/2018-CONDONATION OF DELAY IN FILING and IA No. 5736/2018-STAY APPLICATION)

    C.A. No(s). 1554-1555/2018 (XVII)

    (IA No. 6912/2018-CONDONATION OF DELAY IN FILING and IA No. 6914/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 6913/2018-STAY APPLICATION)

    C.A. No(s). 1536-1537/2018 (XVII)

    (IA No. 7045/2018-CONDONATION OF DELAY IN FILING and IA No. 7051/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 7050/2018-STAY APPLICATION)

    C.A. No(s). 1530-1531/2018 (XVII)

    (IA No. 8677/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 8674/2018-STAY APPLICATION and IA No. 8670/2018-CONDONATION OF DELAY IN FILING APPEAL)

    C.A. No(s). 1558-1559/2018 (XVII)

    (IA No. 9788/2018-CONDONATION OF DELAY IN FILING and IA No. 9790/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 9789/2018-STAY APPLICATION)

    C.A. No(s). 1595-1596/2018 (XVII)

    (IA No. 14224/2018-CONDONATION OF DELAY IN FILING and IA No. 14228/2018-STAY APPLICATION)

    C.A NO(s). 2233-34 OF 2018 @ DIARY No. 3208/2018 (XVII)

    (IA No. 17466/2018-CONDONATION OF DELAY IN FILING and IA No. 17471/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA NO. 17470/2018 - STAY APPLICATION)

    C.A NO(s). 2230-31 OF 2018 @ DIARY No. 2624/2018 (XVII)

    (IA No. 17767/2018-CONDONATION OF DELAY IN FILING and IA No. 17769/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA NO. 17768/2018 - EX-PARTE STAY)

    C.A NO(s). 2226-27 OF 2018 @ DIARY No. 2933/2018 (XVII)

    C.A NO(s). 2204-05 OF 2018 @ DIARY No. 2630/2018 (XVII)

    C.A NO(s). 2224-25 OF 2018 @ DIARY No. 3845/2018 (XVII)

    C.A NO(s). 2240-41 OF 2018 @ DIARY No. 3847/2018 (XVII)

    C.A NO(s). 2235-36 OF 2018 @ DIARY No. 4171/2018 (XVII)

    C.A NO(s). 2222-23 OF 2018 @ DIARY No. 3844/2018 (XVII)

    (IA No. 18784/2018-CONDONATION OF DELAY IN FILING AND IA NO. 188785/2018 - STAY APPLICATION)

    C.A NO(s). 2242-43 OF 2018 @ DIARY No. 2615/2018 (XVII)

    C.A NO(s). 2228-29 OF 2018 @ DIARY No. 2915/2018 (XVII)

    C.A NO(s). 2237-38 OF 2018 @ DIARY No. 3203/2018 (XVII)

    C.A NO(s). 2220-21 OF 2018 @ DIARY No. 3848/2018 (XVII)

    Date : 13-02-2018 These matters were called on for hearing today.

    (Before Adarsh Kumar Goel and Uday Umesh Lalit, JJ.)

    For Appellant(s) Mr. Aditya Narain, Adv.

    Mr. Arnav Narain, Adv.

    Mr. Arjun Jain, Adv.

    Mr. Gaurav Sharma, Adv.

    Ms. Anushree Narain, Adv.

    Ms. Anjana G. Bali, Adv.

    Mr. Mishra Raj Shekhar, Adv.

    Mr. Kabir Dixit, AOR

    Mr. Waheb Hussaini, Adv.

    For Respondent(s) Mr. P.S. Patwalia, Sr. Adv.

    Mr. Sangram S. Saron, Adv.

    Mr. Dharuv Sheoran, Adv.

    Mr. Shree Pal Singh, AOR

    Ms. Aditya Swaroop, Adv.

    Mr. Himanshu Pal, Adv.

    Mr. Abhispsit, Adv.

    Mr. Dhruv Pal, AoR

    Mr. C.P. Sharma, Adv.

    Ms. Vanshaja Shukla, AOR

    Mr. Parmanand Yadav, Adv.

    Mr. Sushil Kaushik, Adv.

    Mr. Arun Monga

    (In-person)

    UPON hearing the counsel the Court made the following

    4. Delay condoned.

    5. In terms of the signed order, the appeals are dismissed.

    6. Pending applications, if any, shall also stand disposed of.

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    Comments

    Emaar Mgf Land Limited (S) v. Aftab Singh (S).
    (Feb 13, 2018)