Supreme Court - Daily Orders
M/S. Sri Ambika Solvex Ltd. (Previously ... vs State Bank Of India . on 26 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.14 COURT NO.5 SECTION IVA
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)...CC No(s).13559/2016
(Arising out of impugned final judgment and order dated 04/02/2016
in WA No. 658/2015 passed by the High Court of M.P at Indore)
M/S. SRI AMBIKA SOLVEX LTD.
(PREVIOUSLY KNOWN AS AMBIKA SOLVEX LTD. Petitioner(s)
VERSUS
STATE BANK OF INDIA AND ORS. Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
Date : 26/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S. Hazare, Adv.
Mr. Purvish Jitendra Malkan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file additional documents is granted.
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
The special leave petition is not Signature Not Verified Digitally signed by entertained and is accordingly dismissed. NEETU KHAJURIA Date: 2016.09.28 17:42:31 IST Reason:
However, it will be open for the petitioner to pursue its remedy under the Securitisation and 2 Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
If the petitioner so acts, the Debts Recovery Tribunal will decide the matter without being influenced by the observations/findings recorded by the High court in the order(s) under challenge.
(Neetu Khajuria) (Asha Soni) Court Master Court Master