Supreme Court - Daily Orders
M/S Jmd Limited vs Jmd Gardens Residents Welfare ... on 4 February, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.42 COURT NO.2 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). 5446/2023
M/S JMD LIMITED & ANR. APPELLANT(S)
VERSUS
JMD GARDENS RESIDENTS WELFARE ASSOCIATION & ANR. RESPONDENT(S)
(IA No. 65536/2024 - STAY APPLICATION
IA No. 32023/2023 - STAY APPLICATION)
WITH
C.A. No. 6188/2023 (XVII-A)
Date : 04-02-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Appellant(s) :
Ms. Vibha Datta Makhija,Sr.Adv.
Mr. Ravi Bhushan, AOR
Mr. Ritin Rai,Sr.Adv.
Mr. Siddhartha Jha, AOR
For Respondent(s) :
Mr. Ritin Rai,Sr.Adv.
Mr. Siddhartha Jha, AOR
Ms. Vibha Datta Makhija,Sr.Adv.
Mr. Ravi Bhushan, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Admitted.
2. Hearing of the appeals is expedited.
3. Until further orders, there shall be stay of impugned order on the condition that the appellants-M/s. JMD Limited & Another, deposit a sum of Rs.10 Crores in the Registry of this Court, within Signature Not Verified Digitally signed by NARENDRA PRASAD a period of 12 weeks from today.
Date: 2025.02.04 19:28:56 IST Reason:4. On such deposit being made, the same shall be invested by the 1 Registry of this Court in a Fixed Deposit Receipt, initially for a period of one year with auto renewal facility.
(NARENDRA PRASAD) (ANJU KAPOOR)
DEPUTY REGISTRAR COURT MASTER
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