Supreme Court - Daily Orders
Mseb Holding Co. Ltd vs The Hong Kong And Shanghai Banking ... on 15 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.808 COURT NO.8 SECTION IX-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.2065/2025 in SLP(C) No.7870/2025
[Arising out of impugned final judgment and order dated 24-03-2025
in SLP(C) No.7870/2025 passed by the Supreme Court of India]
MSEB HOLDING CO. LTD. & ANR. Petitioners
VERSUS
THE HONG KONG AND SHANGHAI
BANKING CORPORATION LTD. & ORS. Respondents
Date : 15-01-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Navneet R., AOR
For Respondent(s) :M/S. D. S. K. Legal, AOR
Mr. Anandh K., AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Order dated 12th January, 2026 is corrected in the manner following:
(i) Area mentioned in paragraph 4 as 14,877 sq. ft. on the third floor shall read as 17957.22 sq. ft.; and
(ii) MSEB’s prayer seeking time till 30 th September, 2026 to vacate the decretal property is not granted; however, MSEB may continue to remain in possession of such property till 30 th Signature Not Verified June, 2026 or until further order to the contrary is passed, Digitally signed by rashmi dhyani pant Date: 2026.01.20 17:45:56 IST Reason: whichever is earlier.
2. This order shall be read in continuation of the order dated 12 th January, 2026.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH)