Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 15 April, 2024
ITEM NO.1710 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. 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 : 15-04-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.V.N. BHATTI
[IN CHAMBERS]
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
From office report, it appears that steps are not taken for orders on the suitor’s amount deposited by the appellant in Civil Appeal 5656/2021.
Having regard to the above circumstance, the Registry is directed to credit the suitor’s fund to the account of Supreme Court Legal Services Authority.
(GEETA JOSHI) (AMITA PANDEY)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2024.04.16
16:04:12 IST
Reason: