Supreme Court - Daily Orders
Iifl Finance Limited vs Arunava Patra on 5 September, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.13 COURT NO.5 SECTION II-B
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 (Crl.) No(s). 8966/2023
(Arising out of impugned final judgment and order dated 02-05-2023
in CRR No. 1175/2015 passed by the High Court at Calcutta)
IIFL FINANCE LIMITED Petitioner(s)
VERSUS
ARUNAVA PATRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.142611/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 05-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Ms. Niti Richhariya, Adv.
Mr. Meeran Maqbool, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties this Court is of the opinion that the appropriate course would be that the course should be had to the provision for compounding (which the learned senior counsel volunteered to pursue during the hearing) in respect of the offences under the Companies Act. After that appropriate proceedings to bring a quietus to the complaint may be initiated. In case such proceedings are in fact initiated, the Signature Not Verified Court will consider it on its own merits without being influenced Digitally signed by NEETA SAPRA Date: 2023.09.06 17:39:17 IST Reason: by the observations made in the impugned order.
SLP (Crl.) No(s). 8966/2023 1 OF 2 The special leave petition is disposed of in the above terms.
All pending applications are disposed of.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) SLP (Crl.) No(s). 8966/2023 2 OF 2