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PURUSHOTTAM BAGH SAHKARI AWAS SAMITI LTD. v. SRI SHOBHAN PAL SINGH AND ANR ETC.

Supreme Court Of India
Aug 3, 2023

ITEM NO.119 COURT NO.7 SECTION III-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). 5380-5382/2015

PURUSHOTTAM BAGH SAHKARI AWAS SAMITI LTD. Appellant(s)

VERSUS

SRI SHOBHAN PAL SINGH AND ANR ETC. Respondent(s)

(IA No. 45555/2022 – CLARIFICATION/DIRECTION; IA No. 45540/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; IA No. 45533/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES; IA No. 45548/2022 - STAY APPLICATION) Date : 03-08-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL

For Appellant(s) Mr. Tushar Bakshi, AOR For Respondent(s) Ms. Sharmila Upadhyay, AOR Mr. Param Mishra, Adv. Mr. Rajesh Sharma, Adv. Mr. D M Nargolkar, Sr. Adv. Mr. H S Sharma, Adv. Ms. Nidhi Agarwal, Adv. Mr. Pankaj Sharma, Adv. Mr. Neeraj Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R

Learned counsel appearing for the appellant states that he

will have discussions with the learned Senior Counsel appearing for

the respondent for amicable dissolving the dispute, therefore,

time is sought of one week.

List on 10.08.2023.

(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)

    1. 2023-08-09T16:11:33+0530
    2. Indu Marwah