Raja Mohammad vs M/S Hanuman Das And Sons
2022 Latest Caselaw 6578 Raj/2

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                D.B. Special Appeal (Company) No. 6/2017

    Raja Mohammad
                                                                       ----Appellant
                                       Versus
    M/s Hanuman Das & Sons & Others.
                                                                    ----Respondents

Connected With D.B. Special Appeal (Company) No. 7/2017 Zahida

----Appellant Versus M/s Hanuman Das & Sons

----Respondents

For Appellant(s) : Mr. Samay Maheshwari Advocate For Respondent(s) : Mr. Sandeep Taneja Advocate with Mr. Kartikeya Sharma Advocate.

Mr. Arjun Singh Advocate.

Mr. Dinesh Bishnoi Advocate.

Mr. Gaurav Sharma Saraswat, Official Liquidator.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

12/10/2022

Heard.

When the matter comes up for passing orders in furtherance

of settlement in principle arrived at between the parties, learned

counsel for the appellants states that four demand drafts totaling

Rs.80,00,000/- have been handed over to Mr. Gaurav Sharma

Saraswat, learned counsel representing the Official Liquidator.

Mr. Gaurav Sharma Saraswat, learned counsel, however,

submits that the acceptance of the demand drafts is subject to

(2 of 2) [SAC-6/2017]

further demand, which may be liable to be paid to the Official

Liquidator.

The said statement is placed on record.

As prayed, the parties are granted two weeks time to submit

settlement deed before the Court so that orders may be passed in

the matter.

Matters be listed in the second week of November, 2022.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-27-28

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