Supreme Court - Daily Orders
Sanjay Kumar Chowdhary vs M/S Supertech Ltd. on 12 October, 2018
Author: Navin Sinha
Bench: Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO. 2604 OF 2018
IN
CIVIL APPEAL No(s). 8505 of 2018
M/S SUPERTECH LTD. Appellant (s)
VERSUS
SANJAY KUMAR CHOWDHARY Respondent (s)/
Applicant (s)
O R D E R
The amount deposited may be paid to the respondent, subject to proper verification of the recipient.
The Miscellaneous Application is accordingly disposed of.
…...................J (NAVIN SINHA) New Delhi October 12, 2018 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2018.10.22 17:00:17 IST Reason: ITEM NO.6 COURT NO.6 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. No(s). 2604/2018 IN C.A. No. (s) 8505/2018 M/S SUPERTECH LTD. Appellant (s) VERSUS SANJAY KUMAR CHOWDHARY Respondent (s)/ Applicant (s) Date : 12-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA [IN CHAMBER] For Petitioner(s) Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The amount deposited may be paid to the respondent, subject to proper verification of the recipient. The Miscellaneous Application is accordingly disposed of.
(DEEPAK SINGH) (SUBHASH CHANDER) COURT MASTER (SH) AR-CUM-PS (Signed order is placed in the file)