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M/S Sunworld Residency Pvt. Ltd vs Raman Iyer on 25 September, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.57                               COURT NO.11                       SECTION XI

                                   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).       6458-6459/2023

     (Arising out of impugned final judgment and order dated 25-01-2023
     in WC No. 27039/2022 09-02-2023 in CMMA No. 6/2023 passed by the
     High Court Of Judicature At Allahabad)

     M/S SUNWORLD RESIDENCY PVT. LTD                                            Petitioner(s)

                                                       VERSUS

     RAMAN IYER & ORS.                                                          Respondent(s)

     (IA No.65690/2023-EXEMPTION FROM FILING C/C OF THE                                 IMPUGNED
     JUDGMENT and IA No.65692/2023-EXEMPTION FROM FILING O.T.)

     Date : 25-09-2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY S. OKA
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)                 Ms. Meenakshi Arora, Sr. Adv.
                                       Mr. Anshum Jain, Adv.
                                       Mr. Sumit Sinha, AOR

     For Respondent(s)                 Mr. Siddharth Bhatnagar, Sr. Adv.
                                       Ms. Geetika Panwar, Adv.
                                       Mr. Gaurav Kejriwal, AOR
                                       Ms. Tanvi Nigam, Adv.
                                       Ms. Vandana Kejriwal, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned senior counsel appearing for the petitioner has produced a document to show that ICICI Bank has closed the loan account. A copy of the same has been supplied to the learned senior counsel appearing for the respondents. He seeks time to take instructions on the aspect of closure of the loan account.

List on 16th October, 2023.

     (ASHISH KONDLE)                                                       (AVGV RAMU)
Reason:



     COURT MASTER (SH)                                                   COURT MASTER (NSH)