Supreme Court - Daily Orders
Krystal Stone Exports Ltd. vs Stressed Assets Stabilization Fund ... on 5 January, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.12 Court 9 (Video Conferencing) 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) No(s).23059/2017
(Arising out of impugned final judgment and order dated 15-07-2016
in WPC No.5716/2016 passed by the High Court Of Delhi At New Delhi)
KRYSTAL STONE EXPORTS LTD. Petitioner(s)
VERSUS
STRESSED ASSETS STABILIZATION FUND (SASF) & ORS. Respondent(s)
(IA No.84873/2017 - EXEMPTION FROM FILING O.T.)
Date : 05-01-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Shalu Sharma, AOR
For Respondent(s) Mr. Anand Varma, AOR
Ms. Chitranka Naik, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent no.1, matter is adjourned for two weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.05 14:31:42 IST Reason: