Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 25 November, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.1729 COURT NO.5 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)
(OR FOR DIRECTIONS FOR SUITOR'S FUND AMOUNT )
Date : 25-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
[IN CHAMBER]
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 Registry points out that after dismissal of this Civil Appeal vide order dated 20.09.2021, no application has been moved for withdrawal of Suitor’s Fund amount so far, despite two weeks’ time granted vide order dated 14.10.2022 of this Court.
Purely in the interest of justice, and till such an application is moved, the Registry is directed to deposit the said amount in the recurring Fixed Deposit in a nationalized bank so that in the meanwhile, it may earn interest.
List immediately after an application seeking withdrawal of the Suitor’s Fund amount is filed.
Signature Not VerifiedDigitally signed by Deepak Singh Date: 2022.12.02 16:13:57 IST Reason:
(VIJAY KUMAR) (RAM SUBHAG SINGH)
COURT MASTER (SH) BRANCH OFFICER