Supreme Court - Daily Orders
Prakash Ply Centre Pvt Ltd vs Minoo H. Hiramanik on 21 April, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 4667-4668 OF 2014
[ARISING OUT OF S.L.P. (C) Nos. 176-177 of 2014]
PRAKASH PLY CENTRE PVT. LTD. .. APPELLANT(s)
Versus
MINOO H. HIRAMANIK & ORS. .. RESPONDENT(s)
O R D E R
Leave granted.
2. On hearing Mr. Shyam Divan, learned senior counsel for the appellant and Mr. Pradip K. Ghosh, learned senior counsel for the respondent No. 1, we are satisfied that the appeals may be disposed of by the following order:
(i) The appellant shall furnish a bank guarantee from a nationalised bank in the sum of Rs. 1,00,00,000/- (rupees one crore only) to the satisfaction of the Registrar (Original Side), Calcutta High Court.
(ii) The Registrar (Original Side) shall inform the respondent No. 1 about the furnishing of bank guarantee by the appellant no sooner it is furnished.
(iii) Upon furnishing the above bank 2 guarantee, it will be open to the appellant to create third party interest in the subject property subject to the final outcome of G.A. No. 2722 of 2011.
3. The impugned order is set-aside subject to the above conditions.
4. Civil Appeals are disposed of as above with no order as to costs.
............................J. (R.M. LODHA) ............................J. (KURIAN JOSEPH) NEW DELHI;
APRIL 21, 2014.
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ITEM NO.32 COURT NO.2 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 (Civil) No(s).176-177/2014 (From the judgement and order dated 11/09/2013 in GA No. 1439 of 2012 with APOT No.299/2012 in ACR No 4 of 2005 of The HIGH COURT OF CALCUTTA) PRAKASH PLY CENTRE PVT. LTD. Petitioner(s) VERSUS MINOO H. HIRAMANIK & ORS. Respondent(s) (With prayer for interim relief ) Date: 21/04/2014 These Petitions were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Subhasish Bhowmick,Adv.
Mr. Dipankar Haldar, Adv.
Ms. Niti Luthra, Adv.
For Respondent(s) Mr. Pradip K. Ghosh, Sr. Adv.
Ms. Manisha Parmar, Adv.
Mr. Piyush Sachdev, Adv.
Mr. G.S. Chatterjee,Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
Civil Appeals are disposed of in terms of signed order with no order as to costs.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master
[SIGNED ORDER IS PLACED ON THE FILE]