Supreme Court - Daily Orders
Maharashtra Building And Other ... vs Get And D India Limited on 11 December, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
REVISED
ITEM NO.17 COURT NO.13 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38536/2023
(Arising out of impugned final judgment and order dated 05-06-2023
in WP No. 668/2019 passed by the High Court Of Judicature at
Bombay)
MAHARASHTRA BUILDING AND OTHER CONSTRUCTIONS WORKERS
WELFARE BOARD Petitioner(s)
VERSUS
GET AND D INDIA LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.238921/2023-CONDONATION OF DELAY
IN FILING and IA No.238923/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.238922/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS and IA No.244749/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Prasenjit Keswani, Adv.
Mr. Upmanyu Tewari, Adv.
Mrs. V. D. Khanna, AOR
For Respondent(s) Mr. Tushar Jarwal, Adv.
Ms. Anuradha Dutt, Adv.
Mr. Rahul Sateeja, Adv.
Ms. B. Vijayalakshmi Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice to the respondents.
Ms. B. Vijayalakshmi Menon, learned counsel accepts Signature Not Verified notice on behalf of respondent no.1/Caveator. Digitally signed by Neetu Sachdeva Date: 2023.12.14 14:42:51 IST Reason:
Contd..
- 2 -
Learned counsel for respondent no.1/Caveator sought for refund of 3,36,13,135/- (approx.) with interest, as the same has also been ordered by the High Court. Only that portion of the order of the High Court with regard to payment of interest shall remain stayed, pending disposal of this special leave petition. The amount paid by respondent no. 1 to the petitioner herein shall be refunded to respondent no.1, on or before 31.12.2023. Tag with Diary No(s). 37452/2023.
(NEETU SACHDEVA) (MALEKAR NAGARAJ)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
ITEM NO.17 COURT NO.13 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38536/2023 (Arising out of impugned final judgment and order dated 05-06-2023 in WP No. 668/2019 passed by the High Court Of Judicature At Bombay) MAHARASHTRA BUILDING AND OTHER CONSTRUCTIONS WORKERS WELFARE BOARD Petitioner(s) VERSUS GET AND D INDIA LIMITED & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.238921/2023-CONDONATION OF DELAY IN FILING and IA No.238923/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.238922/2023-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.244749/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 11-12-2023 This petition was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. Prasenjit Keswani, Adv.
Mr. Upmanyu Tewari, Adv.
Mrs. V. D. Khanna, AOR For Respondent(s) Mr. Tushar Jarwal, Adv.
Ms. Anuradha Dutt, Adv.
Mr. Rahul Sateeja, Adv.
Ms. B. Vijayalakshmi Menon, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice to the respondents. Ms. B. Vijayalakshmi Menon, learned counsel accepts notice on behalf of respondent no.1/Caveator.
Contd..
- 2 -
Learned counsel for respondent no. 1/Caveator sought for refund of 3,36,13,135/- (approx.) with interest, as the same has also been ordered by the High Court. Only that portion of the order of the High Court with regard to payment of interest shall remain stayed, pending disposal of this special leave petition. Tag with Diary No(s). 37452/2023. (NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)