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Sunworld Residency Pvt. Ltd. vs Mohit Seth on 18 November, 2022

Bench: Surya Kant, B.V. Nagarathna

     ITEM NO.1                               COURT NO.11                SECTION XVII­A

                                   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.8025/2022

     SUNWORLD RESIDENCY PVT. LTD.                                          Appellant(s)
                                                     VERSUS
     MOHIT SETH & ORS.                                                     Respondent(s)

     (IA No. 147005/2022 ­ EX­PARTE STAY & IA No. 147006/2022                              ­
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 18­11­2022 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Appellant(s)
                                         Mr. S.P. Singh, Sr. Adv.
                                         Mr. Karunakar Mahalik, AOR
                                         Mr. Anil Kumar Adv.
                                         Mr. Satbir Singh Pillania, Adv.
                                         Ms. Divya Singhvi, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned Senior counsel appearing for the appellant and perused the material on record.

Issue notice.

Tag with Civil Appeal No.7908/2021.

As per the Office Report dated 11­11­2022, learned counsel appearing for the appellant has on 24­09­2022 deposited a sum of Rs.50,000/­ as Suitor’s Fund and the same is kept in non­interest bearing account.

In view of the above, the Registry is directed to invest the said amount in an interest­bearing Fixed Deposit Receipt in any Signature Not Verified Nationalized Bank, which fetches maximum interest rate, initially Digitally signed by VISHAL ANAND Date: 2022.11.19 13:02:14 IST for a period of six months with auto­renewal facility.

       (VISHAL ANAND)                                                    (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                             COURT MASTER (NSH)