Supreme Court - Daily Orders
Haryana State Industrial And ... vs Idbi Bank Limited on 11 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
1
ITEM NO.43 COURT NO.11 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). 11338/2022
(Arising out of impugned final judgment and order dated 30-05-2022
in CMA No. 19636/2022 passed by the High Court Of Delhi At New
Delhi)
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. Petitioner(s)
VERSUS
IDBI BANK LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89918/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. B. K. Satija, AAG
Mr. Anil Grover, AAG
Mr. Kanu Aggarwal, Adv.
Mr. Parvinder Chauhan, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Raunak Dhillon, Adv.
Ms. Madhavi Khanna, Adv.
Ms. Ananya Dhar Chaudhary, Adv.
Ms. Isha Malik, Adv.
Ms. Niharika Shukla, Adv.
For M/s. Cyril Amarchand Mangaldas, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Tushar Mehta, learned Solicitor General, appearing on behalf of the petitioner and Dr. A.M. Singhvi, learned Signature Not Verified Senior Advocate, appearing on behalf of Respondent no. 1 (IDBI Bank Digitally signed by R Natarajan Date: 2022.07.12 16:44:37 IST Reason: Ltd.), we see no reason to interfere with the impugned order passed by the High Court.
2However, in the facts and circumstances of the case and considering the request made by Mr. Tushar Mehta, learned Solicitor General, we grant further eight weeks’ time to the petitioner to comply with the interim order passed by the High Court.
The petitioner shall comply with the impugned order passed by the High Court within a period of eight weeks from today without fail.
With this, the present Special Leave Petition stands disposed of.
Pending application also stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR