Supreme Court - Daily Orders
Spacebound Web Labs Private Limited vs Fenton De Souza on 3 November, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.19 COURT NO.9 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 (C) No(s). 24359/2023
(Arising out of impugned final judgment and order dated 28-09-2023
in WP No. 347/2023 passed by the High Court of Judicature at Bombay
at Goa)
SPACEBOUND WEB LABS PRIVATE LIMITED Petitioner(s)
VERSUS
FENTON DE SOUZA & ORS. Respondent(s)
(IA No.222976/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 03-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Atmaram Ns Nadkarni, Sr. Adv.
Mr. Nikhil D Pai, Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Raghav Sharma, Adv.
Ms. Shivangi Singhal, Adv.
Ms. Arzu Paul, Adv.
Ms. Deepti Arya, Adv.
Ms. Manisha Gupta, Adv.
Mr. Siddhant Gupta, Adv.
Mr. Rishikesh Hardas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing a certified copy of the impugned judgment is allowed.
Issue notice returnable on 12th January, 2024. Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.11.04 We direct that no coercive action shall be taken 12:57:31 IST Reason: against the petitioner for non-payment of amount 1 mentioned in the paragraph 64 of the impugned judgment, subject to the condition of petitioner depositing Rs.36,95,736/- (Rupees thirty six lakhs ninety five thousand seven hundred thirty six) with the High Court within a period of six weeks from today.
The learned senior counsel appearing for the petitioner states that another event of the petitioner is scheduled to be held in December, 2023.
We direct that the application made by the petitioner for grant of permission to hold the event shall be considered on merits, notwithstanding pendency of this petition.
However, if permission is granted, the petitioner will pay the amount as demanded by the Comunidade by depositing the same with the Administrator of the Comunidade.
We make it clear that as the issue of power of the Government to reduce the amount demanded by the Communidade is subject matter of this petition, the State Government will not reduce the said amount.
Needless to add that the deposit of the amount by the petitioner will be subject to the final outcome of this petition.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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