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Kmp Expressways Limited vs Idbi Bank Limited on 28 March, 2018

Bench: Chief Justice, A.M. Khanwilkar

     ITEM NO.809                             COURT NO.1                    SECTION XIV

                                  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.33039-33040/2017

     (Arising out of impugned final judgment and order dated 16-10-2017
     in OMP No. 367/2017 16-10-2017 in ARBA No. 41/2017 passed by the
     High Court of Delhi at New Delhi)

     KMP EXPRESSWAYS LIMITED                                               Petitioner(s)

                                                    VERSUS

     IDBI BANK LIMITED & ANR.                                              Respondent(s)

     WITH S.L.P.(C) Nos.230-231/2018 (XIV)

     Date : 28-03-2018 These petitions were MENTIONED today.

     CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)
                                      Mr. Arjun Krishnan, AOR

                                      Mr. Raunak Dhillon, Adv.
                                      Mr. George Varghese, Adv.
                                      M/s. Cyril Amarchand Mangaldas

     For Respondent(s)
                                      M/s.   Cyril Amarchand Mangaldas

                                      Mr. Arjun Krishnan, AOR


                               UPON hearing the counsel the Court made the following
                                                O R D E R

S.L.P.(C) Nos.230-231/2018 (XIV) On mentioning, the matter is taken on Board.

List the matter next week before the appropriate Signature Not Verified Bench as per the roster.

(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar