Supreme Court - Daily Orders
M/S Emaar Mgf Land Ltd. vs Kumar Vaibhav on 27 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.31+57 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 7840/2018
M/S EMAAR MGF LAND LTD. Appellant(s)
VERSUS
KUMAR VAIBHAV & ANR. Respondent(s)
(IA No.56596/2018-CONDONATION OF DELAY IN FILING APPEAL and IA
No.56603/2018-STAY APPLICATION and IA No.56599/2018-CONDONATION OF
DELAY IN REFILING APPEAL)
WITH Diary No(s). 7838/2018
(WITH APPLN(S) FOR C/DELAY IN FILING, REFILING, EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT, STAY)
Date : 27-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Abhishek, Adv.
Mr. Aditya Narain, Adv.
Mr. Arnav Narain, Adv.
Mr. Arjun Jain, Adv.
Ms. Anushree Narain, Adv.
Mr. Kabir Dixit, AOR
Mr. Waheb Hussaini, Adv.
For Respondent(s) Mr. Rajiv Ranjan Dwivedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of the impugned order to the extent of 50% of the interest amount directed to be paid to the respondents in terms of clause(b) of the said order. Insofar as the remaining 50% amount is concerned, an amount of Rs. 10/- per sq. ft. per month would be paid to the respondent(s) by the petitioner while the balance amount will be deposited in Court. Such amount deposited Signature Not Verified in Court would be kept in a fixed deposit initially for a period of Digitally signed by DEEPAK MANSUKHANI Date: 2018.04.28 six months to be kept renewed. The payment and deposit be made 12:44:56 IST Reason:
within two weeks.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR CUM PS COURT MASTER