Supreme Court - Daily Orders
M/S Sanantan Logistics Pvt Ltd. vs Kotak Mahindra Bank Ltd. on 15 May, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.34 COURT NO.2 SECTION IV-B
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). 10115/2023
(Arising out of impugned final judgment and order dated 27-04-2023
in CWP No.27121/2022 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S SANANTAN LOGISTICS PVT LTD. & ORS. Petitioner(s)
VERSUS
KOTAK MAHINDRA BANK LTD. & ANR. Respondent(s)
( IA No. 100212/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Ms. Madhusmita Bora, AOR
Mr. Riju Raj Singh Jamwal, Adv.
For Respondent(s) Mr. Saurabh Kirpal, Sr. Adv.
M/S. Legal Options, AOR
Ms. Sonia Dube, Adv.
Mr. Shatadru Chakraborty, Adv.
Ms. Kanchan Yadav, Adv.
Mr. Tanishq Sharma, Adv.
Mr. Nikhil Arora, Adv.
Signature Not Verified
Digitally signed by
Charanjeet Kaur
Date: 2023.05.16
16:42:04 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
After some arguments learned counsel for the petitioner(s) confines his submissions to an expeditious decision on merits of the application filed under Section 17 of the SARFAESI Act which is stated to be pending before the Debts Recovery Tribunal-II, Chandigarh and listed in November, 2023. He submits that he will move an application for expeditious decision and preponement of the date to which learned counsel for the respondent submits that they will have no objection subject to all the defences available. The special leave petition stands disposed of accordingly. Pending application stands disposed of.
(RASHMI DHYANI PANT) (RANJANA SHAILEY)
COURT MASTER COURT MASTER
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