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Supreme Court - Daily Orders

Bestech India Pvt. Ltd vs Poonam Sood on 13 December, 2023

Author: Sanjay Kumar

Bench: Sanjay Kumar

     MISCELLANEOUS APPLICATION Diary No(s). 48580/2023




                                           IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                          MISCELLANEOUS APPLICATION Diary No(s). 48580/2023

                                                            IN

                                   CIVIL APPEAL DIARY NO. 8473 OF 2023



                         BESTECH INDIA PVT. LTD                                 Petitioner(s)


                                                           VERSUS


                         POONAM SOOD                                            Respondent(s)


                                                         O R D E R

The civil appeal stood dismissed in terms of the earlier order dated 17.7.2023, owing to the failure to cure the defects therein within time. However, it is stated that the needful was done thereafter but with some amount of delay. The subject applications have been filed seeking condonation of delay and for restoration of the case.

Signature Not Verified

Digitally signed by NEETA SAPRA

The applications are ordered and the civil Date: 2023.12.16 13:38:51 IST Reason: appeal is restored to the file. 1 MISCELLANEOUS APPLICATION Diary No(s). 48580/2023 Miscellaneous application is disposed of accordingly.

………………………………………………J. (SANJAY KUMAR) NEW DELHI DECEMBER 13, 2023 2 MISCELLANEOUS APPLICATION Diary No(s). 48580/2023 ITEM NO.1733 COURT NO.14 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 MISCELLANEOUS APPLICATION Diary No(s). 48580/2023 in Civil Appeal Diary No. 8473 OF 2023 BESTECH INDIA PVT. LTD Petitioner(s) VERSUS POONAM SOOD Respondent(s) ( IA No. 242282/2023 - CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION IA No. 242281/2023 - RESTORATION) Date : 13-12-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KUMAR [IN CHAMBER] For Petitioner(s) Mr. Ninad Dogra, AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R The miscellaneous application is disposed of in terms of the signed order.
The civil appeal is restored to its original number. Pending application, if any, stands disposed of. (RASHMI DHYANI PANT) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file) 3