Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 18 September, 2025
M.A. No. 1472/2024
ITEM NO.1701 COURT NO.14 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO. 1472/2024
IN
M.A. NO. 1353/2022
IN
C.A. NO. 5656/2021
OZONE PROJECTS PRIVATE LIMITED PETITIONER(S)
VERSUS
HARESH BATHIJA & ANR. RESPONDENT(S)/
APPLICANTS
(IA No. 111466/2024 – RECALLING COURT’S ORDER DT. 15.04.2024)
Date : 18-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.V.N. BHATTI
[IN CHAMBER]
For Petitioner(s) : Mr. Anish R. Shah, AOR
For Respondent(s) : Mr. Prateek K Chadha, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr. Prateek K. Chadha and Mr. Anish R. Shah, learned counsel appearing for the parties.
2. The order dated 15.04.2024 reads as follows: Signature Not Verified Digitally signed by POOJA SHARMA
“From office report, it appears that Date: 2025.09.20 14:19:55 IST Reason: steps are not taken for orders on the suitor’s amount deposited by the appellant in Civil Appeal 5656/2021.1 M.A. No. 1472/2024
Having regard to the above circumstance, the Registry is directed to credit the suitor’s fund to the account of Supreme Court Legal Services Authority.”
3. The matter was again listed on 01.10.2024 and this Court after perusing the record, passed the following order:
“I.A. No.111466/2024:
1. Having perused the file, I am of the view that it would be only prudent if the matter is heard by the very same Bench, which had passed the order dated 15.04.2024, of which the petitioner seeks recall.
2. Registry to take appropriate steps as per Rules in this regard.”
4. The present application is filed by the respondents for awarding the suitors amount, instead of transferring it to the Supreme Court Legal Services Authority.
5. Mr. Prateek K. Chadha, learned counsel appearing for the respondents in the Civil Appeal No. 5656/2021 submitted that in spite of the order of this Court, the amount still continues to be to the credit of Civil Appeal No. 5656/2021. The respondents in the Civil Appeal are successful and are entitled to Rs.50,000/- together with the interest accrued thereon.
6. I have perused the record. Taking note of the outcome in Civil Appeal No. 5656/2021 and also by 2 M.A. No. 1472/2024 condoning the avoidable delay in filing an application, the application is allowed by recalling the order dated 15.04.2024. Consequently, the sum deposited by the appellant (Ozone Projects Private Limited) amounting to Rs. 50,000/- together with the accrued interest, be credited/transferred to the bank account of the respondents, the details of which shall be provided by learned counsel for the respondents to the Registry, if not already furnished, within one week from today.
7. I.A. No. 111466/2024 is, accordingly, allowed
8. Consequently, the miscellaneous application stands disposed of.
(POOJA SHARMA) (ANJALI PANWAR)
AR-CUM-PS COURT MASTER (NSH)
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