Supreme Court - Daily Orders
Ozone Projects Private Limited vs Haresh Bathija on 15 March, 2024
ITEM NO.1709 COURT NO.14 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 No. 1353/2022 in C.A. No. 5656/2021
OZONE PROJECTS PRIVATE LIMITED Petitioner(s)
VERSUS
HARESH BATHIJA & ANR. Respondent(s)
(OR FOR DIRECTIONS FOR SUITOR'S FUND AMOUNT )
Date : 15-03-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.V.N. BHATTI
[IN CHAMBER]
For Petitioner(s) Mr. Anish R. Shah, AOR
For Respondent(s) Mr. Prateek K Chadha, AOR
Ms. Pragya Ganjoo, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Pragya Ganjoo, learned counsel informs the Court that in the meantime, needful is done including filing an application for necessary orders in the Suitors’ fund deposited by the appellant.
At request, list after four weeks.
(JATINDER KAUR) (POOJA SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Jatinder Kaur
Date: 2024.03.19
16:57:43 IST
Reason: