Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Rashi Peripherals Private Limited vs Chodabathula Veera Satya Rama Krishna on 4 February, 2021

Bench: Mohan M. Shantanagoudar, Vineet Saran

      ITEM NO.9                     Court 10 (Video Conferencing)                 SECTION XII-A

                                    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). 1529/2021
      (Arising out of impugned final judgment and order dated 16-10-2020
      in IA No. 3/2020 passed by the High Court Of Andhra Pradesh At
      Amravati)

      RASHI PERIPHERALS PRIVATE LIMITED & ANR.                                  Petitioner(s)

                                                       VERSUS

      CHODABATHULA VEERA SATYA RAMA KRISHNA & ANR.                              Respondent(s)

      (FOR ADMISSION and I.R. )

      Date : 04-02-2021 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE VINEET SARAN

      For Petitioner(s)                  Mr.   Shyam Divan, Sr. Adv.
                                         Mr.   Amit Pai, Adv.
                                         Mr.   Yazdi P. Dandiwala, Adv.
                                         Ms.   Khooshnum R. Daviervala, Adv.
                                         Mr.   Yazdi P. Jijina, Adv.
                                         Ms.   Anshula Laroiya, Adv.
                                         Mr.   Saswat Pattnaik, Adv.
                                         Mr.   Hasan Murtaza, AOR

      For Respondent(s)

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

Mr. Shyam Divan, learned senior counsel appearing on behalf of the petitioners submits that he will deposit the entire decreetal amount before the High Court within two weeks from today. The said submission is recorded. However, if the respondent wants to withdraw 50% of the amount, he shall furnish Bank Guarantee/solvent surety to the satisfaction of the High Court.

Issue notice returnable in two weeks.

Dasti, in addition, is permitted.

      (GULSHAN KUMAR ARORA)                                                  (R.S. NARAYANAN)
           AR-CUM-PS                                                           COURT MASTER