Supreme Court - Daily Orders
Kerala State Cashew Development ... vs M/S Surice Trading Pte Ltd. on 17 May, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.8 COURT NO.13 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 7946-7947/2022
(Arising out of impugned final judgment and order dated 30-06-2021
in WA No. 32/2016 23-11-2021 in RP No. 797/2021 passed by the High
Court of Kerala at Ernakulam)
KERALA STATE CASHEW
DEVELOPMENT CORPORATION LTD. & ANR. Petitioner(s)
VERSUS
M/S SURICE TRADING PTE LTD. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 17-05-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. M. T. George, AOR
Mrs. Susy Abraham, Adv.
Mr. Johns George, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that in the order impugned, the High Court has omitted to provide for adjustment of the amount of Rs. 25 lakhs paid on 27.05.2005 by the petitioner in compliance with the order passed by this Court in SLP (C) No. 1126 of 2005 on 04.02.2005.
Issue notice, limited to the aforesaid aspect of adjustment of the amount already paid by the petitioner.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.05.17 17:39:17 IST Reason: (SHRADDHA MISHRA) (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)