Supreme Court - Daily Orders
Shailendra Kumar Bhatnagar vs Fiitjee Ltd on 27 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 29507/14
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.13817 OF 2015
(Arising out of S.L.P.(C) No.29507 of 2014)
Shailendra Kumar Bhatnagar Appellant(s)
Versus
M/s. FIITJEE Limited Respondent(s)
O R D E R
Leave granted.
This Court on 27th October, 2015, had passed the following order:
“In course of hearing, a suggestion was given to the learned counsel for the petitioner to pay a sum of Rs.75,000/- to the respondent and buy peace.
Learned counsel for the petitioner, as well as the learned counsel for the respondent, pray for a week's time to obtain instructions in the matter.
List the matter on 27th November, 2015.” Learned counsel for the appellant has submitted that Signature Not Verified Digitally signed by Gulshan Kumar Arora he has no objection to pay Rs.75,000/- to the respondent. Date: 2015.12.01 17:37:37 IST Reason:
In view of the aforesaid, it is directed that the said sum shall be paid by end of March, 2016, in three SLP(C) 29507/14 2 monthly instalments. The first instalment of Rs.25,000/- shall commence 26th December, 2015, and it shall be paid by 26th of each succeeding month. Learned counsel for the respondent has agreed to the same. Needless to say, by virtue of the settlement, the controversy between the parties in this regard is put to rest.
The appeal is allowed and the order passed by the High Court is set aside. There shall be no order as to costs.
......................J. (Dipak Misra) ......................J. (Prafulla C. Pant) New Delhi;
November 27, 2015.
SLP(C) 29507/14
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ITEM NO.201 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.29507/2014 (Arising out of impugned final judgment and order dated 07/07/2014 in FAO No. 194/2013 passed by the High Court of Delhi at New Delhi) SHAILENDRA KUMAR BHATNAGAR Petitioner(s) VERSUS FIITJEE LTD Respondent(s) (With interim relief and office report) (For final disposal) Date : 27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. O. P. Gaggar, AOR For Respondent(s) Mr. Gagan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file)