Supreme Court - Daily Orders
United India Insurance Co. Ltd. vs Bansal Wood Products Pvt. Ltd. on 18 July, 2023
Bench: Abhay S. Oka, Prashant Kumar Mishra
ITEM NO.21 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23376/2023
(Arising out of impugned final judgment and order dated 02-02-2023
in FAO (COMM) No. 76/2022 passed by the High Court of Delhi at New
Delhi)
UNITED INDIA INSURANCE CO. LTD. Petitioner(s)
VERSUS
BANSAL WOOD PRODUCTS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127229/2023-CONDONATION OF DELAY
IN FILING and IA No.127231/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.127230/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 18-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. A.K.De, Adv.
Mr. Zahid Ali, Adv.
Ms. Ananya De, Adv.
Mr. Pramit Saxena, AOR
For Respondent(s)
Ms. Apurva Upmanyu, Adv.
Dr. (Mrs.) Vipin Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
Delay condoned.
Issue notice returnable on 25th September, 2023. Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.07.20 17:05:11 IST Reason: 1 In the meanwhile, there will be stay of the execution of the impugned Award, subject to the condition of the appellant depositing the entire principal amount together with 50% of the interest, as ordered, with the Executing Court within a period of six weeks from today.
If the amount is not deposited, the said interim order of stay shall stand vacated without further reference to the Court. If the amount is deposited within the stipulated time, the Executing Court will permit the respondent to withdraw the principal amount. Rest of the amount shall be invested in interest bearing Fixed Deposit.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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