Supreme Court - Daily Orders
Sumit Kumar Sood vs M/S Emaar Mgf Land Limited (Now Known As ... on 9 July, 2024
Author: Hima Kohli
Bench: Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1555 OF 2023
EMAAR INDIA LIMITED ..... APPELLANT
(EARLIER KNOWN AS EMAAR MGF LAND LIMITED)
VERSUS
ANURADHA TYAGI SETHI AND ANOTHER ..... RESPONDENTS
ORDER
1. Learned counsel for the parties state in unison that their clients have arrived at an out of Court settlement and Settlement Agreement dated 31 st October, 2023 has been placed on record.
2. Learned counsel for the appellant states that in view of the aforesaid position, he does not wish to press the present appeal.
3. The appeal is accordingly disposed of as not pressed.
....………………......J. [HIMA KOHLI] ...……………….......J. [SANDEEP MEHTA] NEW DELHI JULY 09, 2024 PS Signature Not Verified Digitally signed by KAVITA PAHUJA Date: 2024.07.15 18:21:20 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4567 OF 2023 EMAAR INDIA LIMITED ..... APPELLANT (EARLIER KNOWN AS EMAAR MGF LAND LIMITED) VERSUS ALPANA AGGARWAL AND ANOTHER ..... RESPONDENTS ORDER
1. Learned counsel for the parties state in unison that their clients have arrived at a settlement pursuant to being referred to mediation by this Court vide order dated 28th July, 2023 and a Settlement Agreement dated 27 th September, 2023 has been placed on record.
2. Learned counsel for the appellant states that in view of the aforesaid development, he does not wish to press the present appeal.
3. The appeal is accordingly disposed of as not pressed.
....………………......J. [HIMA KOHLI] ...……………….......J. [SANDEEP MEHTA] NEW DELHI JULY 09, 2024 PS IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5808 OF 2023 EMAAR INDIA LIMITED ..... APPELLANT (EARLIER KNOWN AS EMAAR MGF LAND LIMITED) VERSUS NEERAJ ANTIL ..... RESPONDENT ORDER
1. I.A. No. 68009/2024 has been jointly moved by the parties seeking withdrawal of the present appeal and release of the amount deposited by the appellant in the Registry of this Court in compliance of order dated 06th November, 2023.
2. Learned counsel for the parties state in unison that their clients have arrived at a settlement pursuant to being referred to mediation by this Court vide order dated 06th June, 2023 and a Settlement Agreement dated 13 th February, 2024 has been annexed with the aforesaid application.
3. I.A. No. 68009/2024 is allowed and the present appeal is accordingly disposed of as withdrawn.
4. The Registry is directed to release in favour of the appellant, the sum of ₹56,46,109/- (Rupees fifty six lakhs forty six thousand one hundred and nine only) deposited by the appellant along with the interest, if any, accrued thereon, through the counsel appearing for the appellant.
....………………......J. [HIMA KOHLI] ...……………….......J. [SANDEEP MEHTA] NEW DELHI JULY 09, 2024 PS ITEM NO.47 COURT NO.9 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 CIVIL APPEAL NO. 9113/2022 SUMIT KUMAR SOOD & ANR. APPELLANTS VERSUS M/S EMAAR MGF LAND LIMITED (NOW KNOWN AS M/S EMAAR INDIA LIMITED) RESPONDENT (IA No. 196566/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH C.A. No. 1555/2023 (XVII-A) (Mediation report received.) C.A. No. 5809/2023 (XVII-A) (mediation report received (IA No. 170663/2023 - STAY APPLICATION) C.A. No. 5808/2023 (XVII-A) (mediation report received) (IA No. 68009/2024 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 4567/2023 (XVII-A) (Mediation report received.) (IA No. 121744/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 117401/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 110793/2023 - STAY APPLICATION) C.A. No. 6499/2023 (XVII-A) ( mediation report received) IA No. 145745/2023 - EX-PARTE STAY) Date : 09-07-2024 These appeals were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE SANDEEP MEHTA For Appellant(s) Mr. Sanchar Anand, Adv. Mr. Devendra Singh, AOR Mr. Anant K Vatsya, Adv. Mr. Aman Kumar Thakur, Adv. Mr. Arjun Rana, Adv.
Mr. Aditya Parolia, Adv.
Mr. Piyush Singh, Adv. Mr. Akshay Srivastava, Adv. Mrs. Kashish Sareen, Adv. Mr. Alankrit Bhatnagar, Adv. Mr. Suryansh Vashishth, Adv. Mr. Gaurav Goel, AOR Mr. Sunil Mund, Adv.
Mr. Vedant Mund, Adv. Mrs. Prabhati Nayak, Adv. Mr. Umakant Misra, Adv. Mr. Debabrata Dash, Adv. Ms. Apoorva Sharma, Adv. Mr. Niranjan Sahu, AOR For Respondent(s) Mr. Sidharth Luthra, Sr. Adv.
Ms. Tarannum Cheema, Adv. Mr. Akshay Nagaraj, Adv. Mr. Akash Singh, Adv. Mr. Sanjay Jain, AOR Mr. Sahil Tagotra, AOR Mr. Chandrachur Bhattacharyya, Adv. Mr. Sujay Jain, Adv.
Ms. Sakshi Garg, Adv.
Mr. Roopansh Purohit, AOR Mr./Ms. Gultash Guron, Adv. Mr. Niranjan Sahu, AOR Ms. Tanvi Kakar, AOR UPON hearing the counsel, the Court made the following O R D E R C.A. Nos. 1555/2023, 4567/2023 & 5808/2023:
1. These appeals are disposed of in terms of the separate signed orders, which are placed on the file.
C.A. Nos. 9113/2022, 5809/2023 & 6499/2023:
List on 13th August, 2024.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)