Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Vaibhav Jain vs Hindustan Motors Pvt. Ltd. on 5 June, 2020

Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar, Vineet Saran

                                                           1




     ITEM NO.1                       Virtual Court 2                       SECTION IV-A

                                    S U P R E M E C O U R T O F            I N D I A
                                            RECORD OF PROCEEDINGS

     IA 167331/2018, in Petition(s) for Special Leave to Appeal (C)
     No(s). 28968/2018

     (Arising out of impugned final judgment and order dated 15-11-2017
     in MA No. 1306/2007 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     VAIBHAV JAIN                                                                 Petitioner(s)
                                                       VERSUS

     HINDUSTAN MOTORS PVT. LTD.                                                   Respondent(s)

         (IA No. 167331/2018 - CLARIFICATION/DIRECTION)

     Date : 05-06-2020 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE UDAY UMESH LALIT
                              HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                              HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                  Mr. Arup Banerjee, AOR

     For Respondent(s)                  Ms Purti Marwaha Gupta, Adv.
                                        Ms. Henna George, Adv.
                                        Dr. Ravindra S. Chingale, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

On 23.10.2018, this Court had directed the petitioner to deposit further sum of Rs.10 lakhs and had also clarified that the original claimants would be entitled to withdraw said sum of Rs.10 lakhs as well as the sum of Rs.5 lakhs which had already been deposited by the Signature Not Verified petitioner.

INDU MARWAH Date: 2020.06.05 16:06:28 IST Reason: Despite aforesaid directions, the amount of Rs. 10 lakhs has not yet been deposited.

Mr. Arup Banjeree, learned counsel for the petitioner prays for and is granted final opportunity to deposit the said sum within four weeks from today.

List in the third week of July, 2020 for further consideration.

 (INDU MARWAH)                                 (PRADEEP KUMAR)
COURT MASTER (SH)                               BRANCH OFFICER