Supreme Court - Daily Orders
M/S Olympic Cards Limited vs Standard Chartered Bank on 14 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.12 COURT NO.8 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) Nos. 10818-10819/2022
(Arising out of impugned final judgment and order dated 25-02-2021
in AS No. 947/2020 and 25-01-2022 in RA No. 145/2022 passed by the
High Court of Judicature at Madras)
M/S OLYMPIC CARDS LIMITED Petitioner(s)
VERSUS
STANDARD CHARTERED BANK & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86076/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86077/2022-
CLARIFICATION/DIRECTION)
Date : 14-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Dr. Rajesh Kumar Pandey, Sr. Adv.
Ms. Aswathi M.K., AOR
Mr. K. Sankaran, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is granted time to produce additional documents. List the matter after four weeks.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.07.15
16:49:49 IST
Reason: