Full Judgment Text
CP(C) 16/2022
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Contempt Petition (C) No 16 of 2022
In
Civil Appeal No 5041 of 2021
Raj Kapoor and Others ...Petitioner(s)
Versus
Ram Kishor Arora and Others ...Respondent(s)
W I T H
Contempt Petition (Civil) No.17 of 2022 in Civil Appeal No.5041 of 2021
Contempt Petition (Civil) No.18 of 2022 in Civil Appeal No.5041 of 2021
O R D E R
1 Mr Gaurav Agarwal, Amicus Curiae has placed on the record a computation
of the dues which are payable to the petitioners, who are flat buyers.
2 Mr Rishabh Parikh, counsel appears on behalf of the developer and states
that the computation was worked out in consultation with the
representatives of the flat buyers and the amount would be paid on or before
28 February 2022 in terms of an earlier order which was passed by this Court
on 21 January 2022 in Contempt Petition (Civil) No 923 of 2021.
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.02.03
17:06:40 IST
Reason:
CP(C) 16/2022
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3 The modalities for the payment of the dues owing to Mr Sandeep Jain,
following the earlier order of this Court, shall be worked out jointly by (i) the
Amicus Curiae; (ii) the representative of the developer; and (iii) the flat
buyer.
4 The contempt petitions are disposed of.
5 Pending applications, if any, stand disposed of.
...…...….......………………....……..J.
[Dr Dhananjaya Y Chandrachud]
...…...….......………………....……..J.
[Sanjiv Khanna]
New Delhi;
January 27, 2022
CKB
CP(C) 16/2022
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ITEM NO.5 Court 4 (Video Conferencing) SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No.16/2022 in C.A. No.5041/2021
RAJ KAPOOR & ORS. Petitioner(s)
VERSUS
RAM KISHOR ARORA & ORS. Respondent(s)
WITH CONMT.PET.(C) No.17/2022 in C.A. No.5041/2021 (III-A)
CONMT.PET.(C) No.18/2022 in C.A. No.5041/2021 (III-A)
Date : 27-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Gaurav Agrawal, Adv. (A.C.)
Mr. Prashant Katara, Adv.
Mr. Soin Khan, Adv.
Mr. Gopal Balwant Sathe, AOR
Ms. Prachi Mishra, Adv.
Mr. Chaitanya Bansal, Adv.
Mr. Arjun Garg, AOR
Mr. Atul Kumar, Adv.
Mr. Abhimanyu Sharma, Adv.
Ms. Deepali, Adv.
Pulak Bagchi, Adv.
Mr. S.K. Verma, AOR
For Respondent(s) Mr. Rishabh Parikh, Adv.
CP(C) 16/2022
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Mr. Mahesh Agarwal, Adv.
Mr. S. Sahil Reddy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 The contempt petitions are disposed of in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER
(Signed order is placed on the file)