Supreme Court - Daily Orders
Board Of Trustees Of Port Of Mumbai vs Nikhil N Gupta on 23 April, 2015
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ITEM NO.1 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 277/2012 In SLP(C) No. 26541/2005
BOARD OF TRUSTEES OF PORT OF MUMBAI Petitioner(s)
VERSUS
NIKHIL N GUPTA & ANR Respondent(s)
(With appln.(s) for C/delay in filing contempt petition and
releasing the respondent no.1 from the undertaking given in the
SLP and office report)
Date : 23/04/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Parag P. Tripathi,Sr.Adv.
Mr. A.V. Rangam,Adv.
Mr. Buddy A. Rangana Dhan,Adv.
Mr. D.V. Raghuv Vamsy,Adv.
For Respondent(s) Mr. Shyam Divan,Sr.Adv.
Mr. Jatin Zaveri,Adv.
Mr. Neel Kamal Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Mr. Shyam Divan, learned senior counsel appearing for the respondents-contemnors, has filed a list of occupants in the disputed property which is taken on record. He further submits that the respondents-contemnors has already deposited an amount of Rs.82,37,958.11 before this Court which fact is Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.04.23 not disputed by counsel opposite who submits that the matter 16:24:25 IST Reason:
is now awaiting further direction from the Executing Court, in view of certain obstructions which the bailiff had noted in 2 the matter of delivering vacant and peaceful possession of the property to the decree holder. He further submits that the Executing Court has issued notices to the obstructionists, some of whom have already been served but some of them remain to be served and that the matter is now coming up for hearing before the Executing Court on Thursday, the 7th May, 2015. In the circumstances, we adjourn this matter till after 7th May, 2015, to be posted on Wednesday, the 15 th July, 2015. The Executing Court shall submit a report as to the progress made in the execution proceedings in the meantime.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
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ITEM NO.1 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 277/2012 In SLP(C) No. 26541/2005 BOARD OF TRUSTEES OF PORT OF MUMBAI Petitioner(s) VERSUS NIKHIL N GUPTA & ANR Respondent(s) (With appln.(s) for C/delay in filing contempt petition and releasing the respondent no.1 from the undertaking given in the SLP and office report) Date : 23/04/2015 This petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Parag P. Tripathi,Sr.Adv.
Mr. A.V. Rangam,Adv.
Mr. Buddy A. Rangana Dhan,Adv.
Mr. D.V. Raghuv Vamsy,Adv.
For Respondent(s) Mr. Shyam Divan,Sr.Adv.
Mr. Jatin Zaveri,Adv.
Mr. Neel Kamal Mishra,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Mr. Shyam Divan, learned senior counsel appearing for the respondents-contemnors, has filed a list of occupants in the disputed property which is taken on record. He further submits that the respondents-contemnors has already deposited an amount of Rs.82,37,958.11 before this Court which fact is Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.04.23 not disputed by counsel opposite who submits that the matter 16:24:25 IST Reason:
is now awaiting further direction from the Executing Court, in view of certain obstructions which the bailiff had noted in 2 the matter of delivering vacant and peaceful possession of the property to the decree holder. He further submits that the Executing Court has issued notices to the obstructionists, some of whom have already been served but some of them remain to be served and that the matter is now coming up for hearing before the Executing Court on Thursday, the 7th May, 2015. In the circumstances, we adjourn this matter till after 7th May, 2015, to be posted on Wednesday, the 15 th July, 2015. The Executing Court shall submit a report as to the progress made in the execution proceedings in the meantime.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER