Supreme Court - Daily Orders
Vrushali vs Dinesh on 28 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.2 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.594/2022
VRUSHALI Petitioner(s)
VERSUS
DINESH Respondent(s)
(IA No. 37182/2022 - EX-PARTE STAY)
Date : 28-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Shailendra Kumar Mishra, Adv.
Mr. Sharad Prakash Pandey, Adv.
Mr. Anil K. Chopra, AOR
For Respondent(s) Mr. Amrendra Kumar Mehta, AOR
Mr. Govind Ghogre, Adv.
Mr. Suraj Ghogare, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respective parties submitted that the petitioner herein presented a cheque to the respondent on 17.08.2023 (16.08.2023 being a local holiday) at the Sub- Registrar’s Office. However, the respondent insisted on payment either in cash or by demand draft. Therefore, the registration could not be made in favour of the petitioner herein.
In the circumstances, the parties are directed to appear before the concerned Sub-Registrar on 13.09.2023 at 11:00 a.m. On Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.08.29 the said date, the petitioner to pay amount an of Rs.7,50,000/- 17:28:53 IST Reason:
either in cash or by demand draft. If the amount is paid through 1 demand draft, the petitioner shall not issue ‘Stop Payment’ Instruction thereafter to the Bank. In order to enable the parties to take steps in accordance with the terms of settlement arrived at between the parties, the matter is adjourned to 27.09.2023.
(KRITIKA TIWARI) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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