Supreme Court - Daily Orders
Parsvnath Developers Ltd. vs Mohit Khirbat on 8 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2021
(Diary No. 7949 of 2020)
PARSVNATH DEVELOPERS LTD. Appellant(s)
VERSUS
VIKAS VERMA & ANR. Respondent(s)
O R D E R
Mr. Sachin Datta, learned senior counsel appearing for the appellant states, on instructions, that the matter has been amicably settled between the parties and he prays for withdrawal of the appeal.
The appeal is dismissed as withdrawn accordingly. Pending applications, if any, stand disposed of.
…...................J (A.M. KHANWILKAR) …...................J (SANJIV KHANNA ) New Delhi Signature Not Verified July 08, 2021 Digitally signed by DEEPAK SINGH Date: 2021.07.12 18:14:16 IST Reason: 1 ITEM NO.8 Court 4 (Video Conferencing) 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 CIVIL APPEAL Diary No(s). 27035/2019 PARSVNATH DEVELOPERS LTD. Petitioner(s) VERSUS MOHIT KHIRBAT Respondent(s) ( IA No. 150838/2019 - CONDONATION OF DELAY IN FILING and IA No. 150839/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No. 150841/2019 - EX-PARTE STAY) WITH C.A. No. 473/2020 (XVII-A) (IA No. 68770/2019 - STAY APPLICATION) Diary No(s). 27024/2019 (XVII-A) (IA No. 125712/2019 - CONDONATION OF DELAY IN FILING APPEAL and IA No. 125714/2019 - EX-PARTE STAY) Diary No(s). 7949/2020 (XVII-A) (IA No. 118771/2020 - CONDONATION OF DELAY IN FILING APPEAL and IA No. 118772/2020 - STAY APPLICATION) Diary No(s). 7952/2020 (XVII-A) (FOR ADMISSION and I.R. and IA No.1993/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.1994/2021-STAY APPLICATION and IA No.1980/2021-CONDONATION OF DELAY IN FILING APPEAL) Date : 08-07-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Sachin Dutta, Sr. Adv.
Mr. Rajesh P., AOR Mr. Manoranjan Sharma, Adv.
Mr. Vineet Sinha, Adv.
Mr. Deeptanshu Jain, Adv.
For Respondent(s) Mr. M.L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv.
Mr. Anchit Sripat, Adv.
Mr. Himanshu Shekhar, AOR Mr. Gaurav Goel, AOR UPON hearing the counsel the Court made the following O R D E R 2 Diary No(s). 27035/2019, C.A. No. 473/2020, Diary Nos. 27024 of 2019 and 7952 of 2020 It is stated across the Bar by the learned counsel for the appellant that each of the respondents are being paid compensation amount as per order dated 12.02.2021. This fact is not disputed by the learned counsel appearing for the respondents in the concerned cases.
The appellant undertakes to abide by order dated 12.02.2021 in its letter and spirit until further orders.
It is also noticed that in another case being Contempt Petition (C) No. 642 of 2020 and connected cases, this Court has granted three months' further time to the appellant to complete the construction of the concerned buildings. That extension would apply in these cases as well.
Accordingly, these matters be proceeded along with the said Contempt Petition (C) No. 642 of 2020 and connected cases on 07.10.2021. Diary No(s). 7949/2020 The civil appeal is dismissed as withdrawn in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER COURT MASTER
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