Supreme Court - Daily Orders
Parsvnath Developers Ltd. vs Manish Parwani on 21 March, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.1704 COURT NO.8 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. 929/2022 in C.A. No. 8336/2019
PARSVNATH DEVELOPERS LTD. Petitioner(s)
VERSUS
MANISH PARWANI Respondent(s)
(Office report for Directions on the suitor fund amount of Rs.
50,000 )
Date : 21-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
[IN CHAMBER]
For Petitioner(s) Mr. Rajesh P., AOR
For Respondent(s) Mr. Senthil Jagadeesan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report.
The registry is directed to inform the learned counsel appearing for the parties calling upon them to file appropriate application for withdrawal of the suitor’s fund, allowing them four weeks’ time to move such an application.
In the event no such application is filed by any of the parties, the amount lying in deposit with the registry may be transmitted to the Supreme Court Bar Association and Supreme Court Advocates on Record Association (SCAORA) equally to be utilised by Signature Not Verified the said associations for development of their libraries. Digitally signed by Jagdish Kumar Date: 2023.03.24 12:26:30 IST Reason:
(SHUBHAM YADAV) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER