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Supreme Court - Daily Orders

M/S Imperia Structures Ltd. vs Vishal Gupta on 11 September, 2023

Author: Sanjay Karol

Bench: Sanjay Karol

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                MISCELLANEOUS APPLICATION NO. 1732 OF 2022
                                                    IN
                                   CIVIL APPEAL DIARY NO. 23769 OF 2020


     M/S IMPERIA STRUCTURES LTD.                                       APPELLANT(S)

                                                    VERSUS

     VISHAL GUPTA & ANR.                                               RESPONDENT(S)

                                              O R D E R

Vide Order dated 02.12.2020, Civil Appeal Diary No. 23769 of 2020 was allowed to be withdrawn.

Thereafter, this miscellaneous application for soliciting the order of the Court in relation to the suitor fund amount lying with the Registry was listed on 03.05.2023 when the following order was passed:

“Learned counsel prays for some time to file an application with regard to suitor fund.
List the matter after ensuing summer vacation Needful be done in the meantime.” As the counsel for the parties has not filed any appropriate application for withdrawal of suitor fund amount, this miscellaneous application is again listed today for disbursal of the amount lying with the Registry.
In view of the above, miscellaneous application is disposed of with a direction that the suitor fund amount be released to the Signature Not Verified rightful claimant(s).
Digitally signed by
Nisha Khulbey Date: 2023.09.15 17:28:25 IST Reason:
……………………………………………………………J. [SANJAY KAROL] NEW DELHI;
     SEPTEMBER 11, 2023
ITEM NO.1712                 COURT NO.9                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.    1732/2022

M/S IMPERIA STRUCTURES LTD.                           Petitioner(s)

                                  VERSUS

VISHAL GUPTA & ANR.                                   Respondent(s)

Date : 11-09-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KAROL [IN CHAMBER] For Petitioner(s) Mr. Gautam Talukdar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application is disposed of in terms of the Signed Order.
Pending application(s), if any, shall also disposed of.
 (KAPIL TANDON)                                  (ANJU KAPOOR)
COURT MASTER (SH)                             COURT MASTER (NSH)
(Signed order is placed on the file)