Supreme Court - Daily Orders
Spaze Towers Private Limited vs Jasbir Singh Bhandari on 7 November, 2024
ITEM NO.1731 COURT NO.15 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
MISCELLANEOUS APPLICATION Diary No(s). 26938/2024
SPAZE TOWERS PRIVATE LIMITED Petitioner(s)
VERSUS
JASBIR SINGH BHANDARI Respondent(s)
(OFFICE REPORT FOR DIRECTION.)
Date : 07-11-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
[IN CHAMBER]
For Petitioner(s) Mr. Lokesh Bhola, Adv.
Mr. Archit Upadhayay, AOR
Mr. Abhishek, Adv.
For Respondent(s) Mr. Gaurav Goel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for withdrawal of suitor’s fund amount has not been filed.
Let the notice be issued to the parties for filing the application for withdrawal of suitor’s fund amount, returnable within four weeks.
(KANCHAN CHOUHAN) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by KANCHAN CHOUHAN Date: 2024.11.08 17:32:32 IST Reason: