Supreme Court - Daily Orders
Ashish Kumar vs Vinod Kumar Pukhraj Ambavat on 5 November, 2020
Bench: S. Abdul Nazeer, B.R. Gavai
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 1940 OF 2020
IN
CIVIL APPEAL NO. 2211 OF 2020
ASHISH KUMAR .. APPELLANT(S)
VERSUS
VINOD KUMAR PUKHRAJ
AMBAVAT & ANR. .. RESPONDENT(S)
O R D E R
On 18.06.2020, this Court passed a conditional order which reads as under:
“It is submitted that a sum of Rs. 28,00,00,000/- (Rupees twenty eight crores only) shall be deposited within a month.
Only on the condition of such deposit being made within one month from tdoay, notice be issued to the respondents. In the meanwhile, for a period of one month, the respondent not to precipitate the matter finally.
In case the amount is not deposited, the appeal shall stand dismissed without further reference to the Bench.” However, on 28.07.2020, the aforesaid order was modified to the following effect:
“Time is extended for a period of two months subject to Signature Not Verified depositing 50% amount within one Digitally signed by Charanjeet kaur Date: 2020.11.06 month and remaining 50% within 16:24:56 IST Reason: the next 30 days.2
No further extension shall be granted.
Application for extension of time stands disposed accordingly.” The office report states that deposit has not been made in terms of the aforesaid orders.
None appears for the appellant.
The appellant has failed to deposit the amount in terms of the aforesaid orders, therefore the appeal stands dismissed.
...................J. [ S. ABDUL NAZEER ] ...................J. [ B.R. GAVAI ] NEW DELHI;
NOVEMBER 05, 2020.
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ITEM NO.2 Court 7 (Video Conferencing) SECTION XVII
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. 1940/2020 in C.A. NO. 2211/2020
ASHISH KUMAR Petitioner(s)
VERSUS
VINOD KUMAR PUKHRAJ AMBAVAT & ANR. Respondent(s)
(FOR ADMISSION)
Date : 05-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) By Courts Motion, AOR For Respondent(s) Mr.Raju Ramachandran, Sr. Adv.
Mr.O.P. Gaggar, Adv.
Mr. Aditya Gaggar, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal stands dismissed in terms of the signed order.
Miscellaneous Application No. 1940/2020 stands disposed of.
(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]