Supreme Court - Daily Orders
International Financial Service ... vs Srei Equipment Finance Limited on 5 August, 2025
ITEM NO.43 COURT NO.15 SECTION XVI
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.16768/2025
[Arising out of impugned final judgment and order dated 09-06-2025
in FMA No.828/2025 passed by the High Court at Calcutta]
INTERNATIONAL FINANCIAL SERVICE LIMITED Petitioner(s)
VERSUS
SREI EQUIPMENT FINANCE LIMITED & ANR. Respondent(s)
IA No. 146386/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 146387/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES Date : 05-08-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) : Ms. Rooh-e-hina Dua, AOR Ms. Dhanakshi Gandhi, Adv.
For Respondent(s) : Mr. Tushar Mehta, Sr. Adv.
Mr. Rajan Bachawat, Sr. Adv. Mr. Saurav Agarwal, Adv.
Mr. Paritosh Sinha, Adv.
Mr. Saubhik Chowdhury, Adv. Ms. Priyata Chakraborty, Adv. Ms. Mehak Joshi, Adv.
Mr. Shounak Mukhopaddhay, Adv. Mr. Dripto Mazumdar, Adv.
Ms. Radhika Chawla, Adv.
Ms. Tapasika Bose, Adv.
Mr. Tavish Bhushan Prasad, AOR UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioner prays for and is allowed three weeks’ time to file rejoinder affidavit.
2. Signature Not Verified List on 02.09.2025.
Digitally signed by BORRA LM VALLI Date: 2025.08.06 16:37:58 IST Reason:(NEHA GUPTA) (SAPNA BANSAL) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)