Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s).5781-5783/2021
(@SLP(C) No(s). 2020-2022/2019)
SURYA EDUCATIONAL AND CHARITABLE TRUST Appellant(s)
VERSUS
M/S SETIA BUILDERS ENGINEERS AND CONTRACTORS Respondent(s)
ORDER
With the consent of the parties we have taken up the special
leave petition for hearing.
Leave granted.
Mr. Manoj Swarup, Sr. Adv. appearing for the respondent no.1
states that this Court may modify the cost as imposed by the
Division Bench of the High Court.
Keeping in view the facts and circumstances of the case, we
modify the costs, which are reduced to Rs. 3 Lakh. The costs as
reduced will be paid within three weeks from today, failing which
the application for condonation of delay would be treated as
dismissed. The appeals are partly allowed in the aforesaid terms,
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
by modifying the impugned order.
Date: 2021.09.21
17:42:32 IST
Reason:
2
It will be open to the parties to request the High Court to
take up the matter expeditiously.
Pending application(s), if any, also stand disposed of.
……………………………………………J.
(SANJIV KHANNA)
……………………………………………J.
(BELA M. TRIVEDI)
NEW DELHI
th
20 SEPTEMBER, 2021