Supreme Court - Daily Orders
Veda Research Laboratories Ltd. vs Survi Projects on 13 January, 2014
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ITEM NO.68 COURT NO.12 SECTION XIV
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).26291/2013
(From the judgement and order dated 20/02/2013 in FAO No.100/2013 of The
HIGH COURT OF DELHI AT N. DELHI)
VEDA RESEARCH LABORATORIES LTD. Petitioner(s)
VERSUS
SURVI PROJECTS Respondent(s)
(With appln(s) for c/delay in filing SLP and prayer for interim relief and
office report )
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Harin Raval, Sr. Adv.
Mr. Nikhil Goel,Adv.
Mr. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
For Respondent(s)
Mr. Amit, Adv.
Mr. R. Sathish,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. Harin Raval, learned senior counsel appearing on behalf of the petitioner submits that the petitioner is ready to settle the dispute with the respondent without prejudice to the rightly contention of the petitioner. A cheque has already been drawn in the name of the respondent for Rs.44,78,888/- towards full and final settlement.
Learned counsel for the respondent is granted two weeks’ time to obtain instructions.
Post the matter on 27th January, 2014.
In the meantime, the execution proceedings shall remain stayed.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master