Supreme Court - Daily Orders
Sunworld Residency Pvt. Ltd vs Mohit Seth on 20 August, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8025 OF 2022
SUNWORLD RESIDENCY PVT. LTD. Appellant(s)
VERSUS
MOHIT SETH & ORS. Respondent(s)
O R D E R
Learned counsel Mr. Anil Karnwal submitted that in view of the out of court settlement arrived at between the appellant and respondent nos.1 and 2, the appellant is not pressing this appeal.
His submission is placed on record. Consequently, the appeal is disposed of in view of the out of Court settlement arrived at between the appellant and respondent nos.1 and 2.
Pending application(s), if any, shall also stand disposed of.
. . . . . . . . . .,J [B.V. NAGARATHNA] . . . . . . . . . . . . . . . .,J [NONGMEIKAPAM KOTISWAR SINGH] NEW DELHI, AUGUST 20, 2024 Signature Not Verified Digitally signed by Neetu Khajuria Date: 2024.08.29 16:57:29 IST Reason: ITEM NO.35 COURT NO.11 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 No.8025/2022 SUNWORLD RESIDENCY PVT. LTD. Appellant(s) VERSUS MOHIT SETH & ORS. Respondent(s) (IA No. 147005/2022 - EX-PARTE STAY IA No. 147006/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 20-08-2024 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Appellant(s) Mr. Anil Karnwal, Adv.
Mr. Karunakar Mahalik, AOR Mrs. Saloni Sharma, Adv.
Mr. Ashok Sharma, Adv.
For Respondent(s) M/S. Veritas Legis, AOR Mr. Ananga Bhattacharyya, Adv. Ms. Devahuti Tamuli, Adv.
Mr. Krishanu Barua, Adv.
Ms. Amrita Singh, AOR Mr. Ankit Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(KRITIKA TIWARI) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (signed order is placed on file)