Supreme Court - Daily Orders
M/S. Airen And Associates vs M/S. Sanmar Engineering Services Ltd. on 16 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.31 COURT NO.2 SECTION IVA
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). 37951/2012
(Arising out of impugned final judgment and order dated 12/06/2012
in FA No. 34/2004 passed by the High Court Of Chhatisgarh At
Bilaspur)
M/S. AIREN & ASSOCIATES Petitioner(s)
VERSUS
M/S. SANMAR ENGINEERING SERVICES LTD. Respondent(s)
(with office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Atul Shankar Mathur, Adv.
MS.Shruti Verma, Adv.
M/s. Khaitan & Co.,Adv.
For Respondent(s) Mr. Gopal Sankaranarayanan, Adv.
Mr. K. V. Mohan,Adv.
Mr. Vikramaditya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The respondent has not assailed the decree passed by the High Court in appeal. Learned counsel appearing for the respondent fairly conceded that the amount payable to the appellant under the said decree is not paid. In that view we direct the respondent to deposit before this Court or pay directly to the decreeholder-appellant herein the decreetal amount in Signature Not Verified terms of the decree passed by the High Court.
Digitally signed by Shashi Sareen Date: 2015.01.16 10:52:13 ALMT Reason:Needful shall be done within six weeks.
(Shashi Sareen) (Veena Khera)
Court Master Court Master