Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 27]

Supreme Court - Daily Orders

M/S. Purohit And Company vs Khatoonbee And Anr . on 12 July, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.7                                  COURT NO.5                      SECTION IX

                                    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).   25760/2015

     (Arising out of impugned final judgment and order dated 07/07/2015
     in WP No. 3647/2007 passed by the High Court Of Bombay At Nagpur)

     M/S. PUROHIT AND COMPANY                                                       Petitioner(s)

                                                          VERSUS

     KHATOONBEE AND ANR.                                                            Respondent(s)

     (with office report for direction)


     Date : 12/07/2016 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE J. CHELAMESWAR
                              HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                      Mr. Ankur Mittal,Adv.


     For Respondent(s)                      Mr. Satyajit A. Desai,Adv.
                                            Ms. Anagha S. Desai,Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Pursuant to the office report dated 5.12.2015, it appears that in terms of order of this Court dated 14.9.2015, the petitioner had deposited an amount of Rs.25,000/- (Rupees Twenty Five Thousand only) towards litigation expenses of the respondent with the Registry of this Court.

Now the respondents have entered appearance and they pray that they may be permitted to withdraw the amount deposited by the petitioner.

In the circumstances, the Registry is directed to release the amount in favour of the respondents.

Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.07.14

Office report is ordered accordingly.

17:01:04 IST Reason:
                [O.P. SHARMA]                                              [RAJINDER KAUR]
                 AR-cum-PS                                                  COURT MASTER