Supreme Court - Daily Orders
M/S Sunworld Residency Pvt. Ltd vs Raman Iyer on 18 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.49 COURT NO.11 SECTION XI
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). 6458-6459/2023
(Arising out of impugned final judgment and orders dated 25-01-2023
in WC No. 27039/2022 and dated 09-02-2023 in CMMA No. 6/2023 in WC
No. 27039/2022 passed by the High Court of Judicature at Allahabad)
M/S SUNWORLD RESIDENCY PVT. LTD Petitioner(s)
VERSUS
RAMAN IYER & ORS. Respondent(s)
(IA No.65690/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.65692/2023-EXEMPTION FROM FILING O.T.)
Date : 18-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Sumit Sinha, AOR
For Respondent(s)
Ms. Geetika Panwar, Adv.
Mr. Gaurav Kejriwal, AOR
Ms. Tanvi Nigam, Adv.
Ms. Muskan Vardia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing a certified copy of the impugned judgment and exemption from filing official translation are allowed.
Leave granted.
From the documents produced on record and, in Signature Not Verified particular, the loan account details and the letter of Digitally signed by Anita Malhotra Date: 2023.10.19 17:06:13 IST Reason: the ICICI Bank dated 11th October, 2023, we find that the dues of ICICI Bank have been fully cleared. Prima facie, 1 compliance has been made by the appellant. Hence, the interim order granted on 10th April, 2023 will continue to operate till the final disposal of these appeals.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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