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M/S Sekar Stores Home Mart vs Authorised Officer Prithvi Asset ... on 7 December, 2018

Bench: A.M. Khanwilkar, Hemant Gupta

       ITEM NO.27                            COURT NO.12                  SECTION XII

                                   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).   31190-
       31191/2018

       (Arising out of impugned final judgment and order dated 09-10-2018
       in WP No. 26249/2018 09-10-2018 in WP No. 26230/2018 passed by the
       High Court Of Judicature At Madras)

       M/S SEKAR STORES HOME MART & ANR.                                  Petitioner(s)

                                                    VERSUS

       AUTHORISED OFFICER PRITHVI ASSET RECONSTRUCTION
       AND SECURITISATION COMPANY LTD                                         Respondent(s)

       (FOR ADMISSION and I.R.)

       Date : 07-12-2018 These petitions were called on for hearing today.

       CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE HEMANT GUPTA


       For Petitioner(s)
                                       Mr. S. Hari Haran, Adv.
                                       Mr. Vikash Singh, AOR

       For Respondent(s)
                                       Mr. Nikhil Swami, Adv.

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

We are not inclined to interfere with the judgment and order passed by the High Court.

The Special Leave Petition is dismissed.

Pending applications, if any, stand disposed of However, the time to deposit the amount is extended for a period of four weeks from today.

(DEEPAK SINGH) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)