Supreme Court - Daily Orders
Emaar India Limited vs Raminder Kaur on 28 August, 2025
ITEM NO.1761 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 No. 1150/2025 in C.A. No. 5809/2023
EMAAR INDIA LIMITED Petitioner(s)
VERSUS
RAMINDER KAUR Respondent(s)
for suitor fund amount
Date : 28-08-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANMOHAN
[IN CHAMBERS]
For Petitioner(s) : Mr. Sunil Mund, Adv.
Mr. Vendant Mund, Adv.
Mrs. Prabhati Nayak, Adv.
Mr. Umakant Misra, Adv.
Mr. Debabrata Dash, Adv.
Ms. Apoorva Sharma, Adv.
Ms. Soubhagya Ranjan Pati, Adv.
Mr. Niranjan Sahu, AOR
For Respondent(s) : Mr. Roopansh Purohit, AOR
UPON hearing the counsel the Court made the following
O R D E R
Neither the respondent is present nor any application for withdrawal of suitors fund amount is filed on behalf of the respondent.
In the interest of justice, re-notify the matter after four weeks.
(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by SONIA BHASIN Date: 2025.09.06 12:58:11 IST Reason: