Supreme Court - Daily Orders
Eldeco Housing And Industries Limited vs Ashok Vidyarthi on 29 August, 2023
1
ITEM NO.39 COURT NO.8 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). 19465/2021
(Arising out of impugned final judgment and order dated 27-09-2021
in CMRA No. 192/2021 passed by the High Court of Judicature at
Allahabad)
ELDECO HOUSING AND INDUSTRIES LIMITED Petitioner(s)
VERSUS
ASHOK VIDYARTHI & ORS. Respondent(s)
(IA No. 5429/2022 - EXEMPTION FROM FILING AFFIDAVIT, IA No.
153160/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
AND IA No. 153161/2021 - EXEMPTION FROM FILING O.T.)
Date : 29-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Mr. Shaurya Rohit, Adv.
Mr. Himaghu Jain, Adv.
Ms. Niharika Ahluwalia, AOR
For Respondent(s) Mr. S. B. Upadhyay, Sr. Adv.
Dr. Adish C. Aggrawala, Sr. Adv.
Ms. Kumud Lata Das, AOR
Mr. Y.k.s. Chauhan, Adv.
Mr. Harsh Ajay Singh, Adv.
Ms. Pooja Rathore, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Before Mr. Shyam Divan, learned Senior Counsel could begin, Mr. S.B. Upadhyay, learned Senior Counsel Signature Not Verified appearing for Respondent No.1, submitted that he is Digitally signed by Neetu Khajuria Date: 2023.08.29 17:14:49 IST Reason: open to an out of Court settlement, for which he further submitted that he would put forward a concrete proposal before the Petitioner within one week. 2
2. On such stand, Mr. Shyam Divan, learned Senior Counsel, submitted that he may be given further one week’s time to respond.
3. It is made clear that whatever negotiations happen in between the parties shall be without prejudice to the rights and contentions of the petitioner.
4. Having regard to the aforesaid, the matter be listed on 26th September, 2023.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER