Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 14 October, 2022
Author: Krishna Murari
Bench: Krishna Murari
ITEM NO.1743 COURT NO.15 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 No. 1353/2022 in C.A. No. 5656/2021
OZONE PROJECTS PRIVATE LIMITED Petitioner(s)
VERSUS
HARESH BATHIJA & ANR. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS FOR SUITOR'S FUND AMOUNT)
Date : 14-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KRISHNA MURARI
[IN CHAMBERS]
For Petitioner(s) Mr. Anish R. Shah, AOR
For Respondent(s) Mr. Prateek K Chadha, AOR
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent prays for and is granted two weeks’ time to file an appropriate application for withdrawal of the amount of Rs. 50,000/- lying in deposit in the Suiters’ Fund.
List after two weeks.
(JAYANT KUMAR ARORA) (BEENA JOLLY) ASST. REGISTRAR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.10.18 18:27:58 IST Reason: