Supreme Court - Daily Orders
Shrushti Organisers P.Ltd. vs State Of Gujarat And Others on 25 April, 2014
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ITEM NO.4 COURT NO.8 SECTION IX
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 (Civil)
No(s).13185-13187/2009
(From the judgement and order dated 20/08/2008 in LPA
No.1684/2006,CA No.15206/2006,SCA No.21118/2006,CA No.6498/2007 and
order dated 06/02/2009 in LPA No.1684/2006,SCA No.21118/2006,MCA
No.2896/2008 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
SHRUSHTI ORGANISERS P.LTD. Petitioner(s)
VERSUS
STATE OF GUJARAT AND OTHERS Respondent(s)
(With appln(s) for c/delay in filing SLP and prayer for interim
relief and office report)
Date: 25/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. R.F. Nariman, Sr. Adv.
Mr. Sanjiv Sen, Adv.
Mr. Parthiv B. Shah, Adv.
Mr. Lokesh K. Choudhary, Adv.
Mrs. Sumita Ray,Adv.
For Respondent(s) Ms. Hemantika Wahi,Adv.
Mr. Jesal, Adv.
Mr. Ashok Desai, Sr. Adv.
Mr. Purvish Jitendra Malkan, Adv.
Mr. Ranjay Kumar Dubey, Adv.
Ms. Manjusha Wadhwa ,Adv.
Mr. G.V. Rao, Adv.
Mr. A.K. Upadhyay, Adv.
Mr. Devendra Singh ,Adv
Ms. Charu Mathur ,Adv
Mr. Sanjay R. Hegde, Adv.
Mr. S. Nithin, Adv.
Mr. Anil Kumar Mishra-I ,Adv
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UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
In pursuance of the affidavit filed by the Charity Commissioner dated 15.02.2014, the market value of the property is Rs.33,74,99,000/-.
The petitioner has already deposited the sum of Rs.71,55,000 on 21.02.2005 with the trust. This amount may be adjusted against the total consideration payable, by the petitioner to the Trust which will amount to Rupees thirty three crore. It is agreed that the petitioner will not claim interest on the amount lying with the Trust).
The said amount of Rupees thirty three crore will be paid within 90 days from the date of the order. On such payment, sale deed will be executed in favour of the petitioner.
A sum of Rs.2.5 Crore has been deposited by respondent no.12 on 04.04.2014. Mr. Ashok Desai, learned Senior Counsel representing it, states that respondent no.12 is no longer interested in pursing its claim and prays that the amount deposited by it be returned. As prayed for, the amount along with interest accrued thereon, if any, be released to respondent no.12. 3
We pass the aforesaid order with the consent of the parties.
The special leave petitions stand disposed of accordingly.
(Sanjay Kumar) (Indu Satija)
Court Master Assistant Registrar