Supreme Court - Daily Orders
M/S Narsinha Laxmi Paldewar Foods India ... vs Reliance Asset Reconstruction Company ... on 5 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.19 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 68/2018
M/S NARSINHA LAXMI PALDEWAR FOODS INDIA PVT. LTD. DIRECTOR PRASHANT
NAGNATH PALDEWAR & ORS. Petitioner(s)
VERSUS
RELIANCE ASSET RECONSTRUCTION COMPANY LTD. & ANR. Respondent(s)
(FOR ADMISSION)
Date : 05-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Subodh S. Patil, AOR
Mr. Akhil Nene, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with Civil Appeal No. 5674 of 2009.
There shall be stay for payment of 50% of the current dues.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.02.05 15:52:17 IST Reason: