Supreme Court - Daily Orders
Godrej Projects Development Limited vs Rajiv Singhal on 13 March, 2023
Bench: Sudhanshu Dhulia, Aravind Kumar
1
ITEM NO.49 COURT NO.11 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
Civil Appeal No. 8353/2022
GODREJ PROJECTS DEVELOPMENT LIMITED Appellant(s)
VERSUS
RAJIV SINGHAL & ANR. Respondent(s)
(IA No. 171535/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES; IA No. 171536/2022 - STAY APPLICATION)
Date : 13-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Debal Kumar Banerji, Sr. Adv.
Mr. Divij Kumar, Adv.
Mrs. Amrita Tonk, Adv.
Mr. Varun Tandon, Adv.
Mr. Shivang Mukherji, Adv.
Mr. Krishnayan Sen, AOR
For Respondent(s) Mr. Gaurav Goel, AOR
Mr. Satya Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
List this matter on 21.03.2023.
Meanwhile, the appellant shall deposit the amount which has been Signature Not Verified directed by the National Consumer Disputes Redressal Digitally signed by SNEHA DAS Date: 2023.03.13 Commission, New Delhi to be paid by the respondents, within a 18:04:56 IST Reason:
period of one week before this Registry and the amount shall then 2 be deposited in a short period Fixed Deposit in a Nationalized Bank.
We also make it clear that the deposit of this amount shall not prejudice the case of the appellant or the respondents before this Court.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR