Supreme Court - Daily Orders
Stressed Assets Stabilization Fund ... vs B.S. Krishnan on 6 December, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.43 Court 9 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).5729/2021
STRESSED ASSETS STABILIZATION FUND (SASF) Appellant(s)
VERSUS
B.S. KRISHNAN & ANR. Respondent(s)
(IA No.117731/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.117728/2021-STAY APPLICATION)
Date : 06-12-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. Sidharth Barua, Adv.
Mr. Praful Jindal, Adv.
Mr. Faisal Sherwani , AOR
For Respondent(s) Mr. R. Anand Padmanabhan, Adv.
Mrs. Debarati Sadhu, Adv.
Mr. Shashi Bhushan Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent seeking adjournment, list the matter after one week.
(TUSHAR BISHT) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.12.06 15:17:44 IST Reason: