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Supreme Court - Daily Orders

Swastik Builders vs Dr. Shobha W/O Bhaskar Kaore on 17 April, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NO. 97 OF 2023


     SWASTIK BUILDERS & ANR.                                                      APPELLANT(S)

                                                           VERSUS

     DR. SHOBHA W/O BHASKAR KAORE & ORS.                                          RESPONDENT(S)



                                                     O R D E R

We are happy to record that the order dated 05.01.2023 passed by this Court has been executed and implemented.

Rs.1,00,000/- (Rupees One Lakh Only) deposited by the appellants with the High Court of Bombay, Nagpur Bench will be released/refunded to the appellants along with the interest accrued, if any, thereon.

Parties would be bound by the terms recorded in the order/record of proceedings dated 05.01.2023. The appeal is disposed of.

Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;

Signature Not Verified

Digitally signed by APRIL 17, 2023.

BABITA PANDEY
Date: 2023.04.19
17:56:10 IST
Reason:
ITEM NO.45                        COURT NO.7                       SECTION III

                  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. 97/2023

SWASTIK BUILDERS & ANR.                                    APPELLANT(S)

                                       VERSUS

DR. SHOBHA W/O BHASKAR KAORE & ORS.                        RESPONDENT(S)

(IA   No.    27256/2021    -          PERMISSION      TO    FILE     ADDITIONAL

DOCUMENTS/FACTS/ANNEXURES) Date : 17-04-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Gagan Sanghi, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Ms. Vandana Sehgal, AOR UPON hearing the counsel, the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-CUM-PS COURT MASTER (NSH) (signed order is placed on the file)