Supreme Court - Daily Orders
Kamini Devi Saxena vs Sunworld Residency Private Limited on 8 January, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3458/2023
KAMINI DEVI SAXENA APPELLANT(S)
VERSUS
SUNWORLD RESIDENCY PRIVATE LIMITED & ORS. RESPONDENT(S)
O R D E R
1. It is informed that the matter has been settled between the parties.
2. The appeal is accordingly disposed of.
3. Pending application(s), if any, shall stand disposed of.
..............................J ( B.R. GAVAI ) ..............................J ( SANDEEP MEHTA ) NEW DELHI;
JANUARY 08, 2024 Signature Not Verified Digitally signed by Narendra Prasad Date: 2024.01.11 16:46:11 IST Reason: ITEM NO.49 COURT NO.3 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(S). 3458/2023 KAMINI DEVI SAXENA APPELLANT(S) VERSUS SUNWORLD RESIDENCY PRIVATE LIMITED & ORS. RESPONDENT(S) (IA No. 96632/2023 - EX-PARTE STAY IA No. 173084/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 146612/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 08-01-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SANDEEP MEHTA For Appellant(s) Mr. Sahil Tagotra, AOR Ms. Abhivyakti Banerjee, Adv. Mr. Aditya Swain, Adv.
Ms. Sakshi Garg, Adv.
Mr. Rakesh Talukdar, Adv.
For Respondent(s) Mr. Anshum Jain, Adv.
Mr. Rameshwar Prasad Goyal, AOR Mr. Anand Shankar Jha, AOR Ms. Meenakshi Devgan, Adv. Mr. Sachin Mintri, Adv.
Mr. Abhilekh Tiwari, Adv.
Mr. Zaryab Jamal Rizvi, Adv. Ms. Firdouse Qutb Wani, 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.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)