Supreme Court - Daily Orders
M/S Sunworld Residency Pvt. Ltd vs Raman Iyer on 10 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.22 COURT NO.17 SECTION XI
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(s). 6458-6459/2023
(Arising out of impugned final judgment and orders dated 25-01-2023
in WC No. 27039/2022 and dated 09-02-2023 in CMMA No. 6/2023 in WC
No. 27039/2022 passed by the High Court of Judicature at Allahabad)
M/S SUNWORLD RESIDENCY PVT. LTD Petitioner(s)
VERSUS
RAMAN IYER & ORS. Respondent(s)
(IA No.65690/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.65692/2023-EXEMPTION FROM FILING O.T.)
Date : 10-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Sumit Sinha, AOR
Mr. Anshum Jain, Adv.
Ms. Anjali Rajput, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.
Heard the learned senior counsel appearing for the petitioner.
In view of the findings recorded in the order passed Signature Not Verified in Modification Application about the payments made by Digitally signed by Anita Malhotra Date: 2023.04.10 17:12:36 IST Reason: the petitioner to the respondent No.1, issue notice returnable on 15th May, 2023.
1 We direct the petitioner to deposit a sum of Rs.50,000/- (Rupees fifty thousand) in the Registry of this Court for meeting the cost of these petitions incurred by the respondent No.1 within a period of three weeks from today.
In the meanwhile, no coercive action shall be taken against the petitioner for recovery of any further amount.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
2