Supreme Court - Daily Orders
Odisha State Financial Corporation vs Vigyan Chemical Industeries on 1 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.10 COURT NO.1 SECTION X
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.1842/2023
(Arising out of impugned final judgment and order dated 22-11-2022
in WPMS No.2314/2022 passed by the High Court of Uttarakhand at
Nainital)
ODISHA STATE FINANCIAL CORPORATION Petitioner(s)
VERSUS
VIGYAN CHEMICAL INDUSTERIES & ORS. Respondent(s)
(With I.R. and IA No.15775/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.15776/2023-EXEMPTION FROM FILING O.T.)
Date : 01-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Apoorv Srivastava, Adv.
Mr. Jogy Scaria, AOR
For Respondent(s) Mr. Jasbir Singh Malik, Adv.
Mr. Varun Punia, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Mr Jasbir Singh Malik, counsel appearing on behalf of the respondents accepts notice.
3 The counter affidavit shall be filed within a period of four weeks. Rejoinder, if any, be filed within a period of three weeks thereafter. 4 Counsel appearing on behalf of the respondents states that no further steps Signature Not Verified Digitally signed by shall be taken in the execution proceedings pending disposal of the Special CHETAN KUMAR Date: 2023.02.01 16:58:55 IST Reason: Leave Petition.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar