Supreme Court - Daily Orders
Bci Staff Colony Residential Welfare ... vs Appellate Authority For Industrial And ... on 1 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.7 COURT NO.10 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2011 in Civil Appeal No. 10127/2011
BCI STAFF COLONY,RES.WELF.ASSN. Appellant(s)
VERSUS
APPELLATE AUTH.FOR INDUS.& FIN.RECO.& ORS. Respondent(s)
(for direction with memorandum of settlement)
WITH
I.A. No.2 in C.A. No. 10128/2011
(With appln.(s) for directions with memorandum of settlement)
Date : 01/08/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Dhruv Mehta, Sr.Adv.
Mr. U.K. Mishra, Adv.
Mr. Sibo Sankar Mishra,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mrs. Deepti R. Mehrotra, Adv.
Mr. Vibhu Tiwari, Adv.
For Respondent(s) Mr. Sanjay Bhatt, Adv.
Mr. Naveen Kumar, Adv.
Mr. Gagan Gupta,Adv.
Mr. Sibo Sankar Mishra,Adv.
M/s. J. S. Wad & Co.,Adv.
Ms. Rakhi Ray,Adv.
Mr. S.S.Ray, Adv.
Mr. Vaibhav Gulia, Adv.
Signature Not Verified
Mr. Ranjan Tyagi, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.08.02
16:21:31 IST
Reason:
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
The Official Liquidator is directed to file an affidavit within a week from today, indicating therein the charges created on the disputed property in this case and the banks with whom such charges have been created.
Post on 08.08.2016.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER