Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ramasita Mahalakshmi P B K vs Golden Forest (India) Ltd on 4 March, 2024

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.41                               COURT NO.10                  SECTION XIV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                    No(s).   25407/2018

     (Arising out of impugned final judgment and order dated 15-02-2018
     in CM No. 12506/2017 passed by the High Court Of Delhi At New
     Delhi)

     RAMASITA MAHALAKSHMI P B K & ORS.                                     Petitioner(s)

                                                      VERSUS

     GOLDEN FOREST (INDIA) LTD & ANR.                                      Respondent(s)

     ([FOR DIRECTIONS] )

     Date : 04-03-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE J.K. MAHESHWARI
                             HON'BLE MR. JUSTICE SANDEEP MEHTA

     For Petitioner(s)                  Mr. Ram Swarup Sharma, AOR
                                        Mr. Amol Vasant Konkane, Adv.
                                        Mr. Vijay Pal, Adv.
                                        Mr. Firasat Ali Siddiqi, Adv.
                                        Mr. Rakesh Dubey, Adv.
                                        Mr. Raj Vir Singh, Adv.
                                        Mr. Gajendra Kumar, Adv.

     For Respondent(s)                  Mr. Pankaj Kumar Mishra, AOR
                                        Ms. Suruchi Aggarwal, Sr. Adv.
                                        Mr. Prashant Singh, Adv.
                                        Mr. Manish Kumar Vikkey, Adv.
                                        Mr. Gurmeet Singh, Adv.
                                        Mr. Pankaj Kumar Mishra, Adv.

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

As per the compliance affidavit, it is inter alia contended that the claims of 125 claimants have been settled.

On perusal of the terms of the affidavit, it appears that the Reason: payment attempted and was successful to only 91 claimants out of

125. For 05 claimants, such payments were unsuccessful. The claims of remaining claimants were also not finalised, the details thereof are as under: -

3. Online KYC complete – Payment under process 04

4. Original receipt received but individual claim 06 not received and online KYC pending In view of the said, we direct, on taking steps by the individual claimants to whom the payments have not been made within a period of four weeks from today, the claims be settled further within a period of four weeks, and fresh compliance affidavit be filed.

Re-list this matter after eight weeks.

 (POOJA SHARMA)                                     (VIRENDER SINGH)
COURT MASTER (SH)                                    BRANCH OFFICER