Supreme Court - Daily Orders
The Estate Officer, Greater Mohali Area ... vs Vijay Gupta on 14 October, 2022
Author: Krishna Murari
Bench: Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 38/2021
IN
CIVIL APPEAL No. 10180 OF 2016
THE ESTATE OFFICER, GREATER Petitioner(s)
MOHALI AREA DEVELOPMENT AUTHORITY
VERSUS
VIJAY GUPTA Respondent(s)
O R D E R
Learned counsel submits that since the C.A. No. 10180/2016 has been decided in his favour vide order dated 20 th February, 2019. As such he is entitled for withdrawal of sum of Rs. 50,000/- (Rupees Fifty Thousand Only) deposited as suitor’s fund.
Miscellaneous Application is allowed. The amount of Rs.
50,000/- (Rupees Fifty Thousand Only) deposited with the Registry of this Court as suitor’s fund may be refunded to the appellant Estate Officer, Greater Mohali, Area Development Authority.
...................J. (KRISHNA MURARI) Signature Not Verified Digitally signed by New Delhi 14th October, 2022 SNEHA Date: 2022.10.20 10:08:18 IST Reason:
ITEM NO.1709 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 No. 38/2021 in C.A. No. 10180/2016 THE ESTATE OFFICER, GREATER Petitioner(s) MOHALI AREA DEVELOPMENT AUTHORITY VERSUS VIJAY GUPTA Respondent(s) Date : 14-10-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI [IN CHAMBER] For Petitioner(s) Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Apoorv Srivastava, Adv. Mr. Jogy Scaria, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application is allowed in terms of the signed order.
(SNEHA) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed order is placed on the file.)