Supreme Court - Daily Orders
Export Import Bank Of India vs Satish Kumar Gupta on 24 January, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
1
ITEM NO.13 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 38941/2019
(Arising out of impugned final judgment and order dated 04-07-2019
in CAAT No. 242/2019 04-07-2019 in CAAT No. 243/2019 passed by the
National Company Law Appellate Tribunal)
EXPORT IMPORT BANK OF INDIA Appellant(s)
VERSUS
SATISH KUMAR GUPTA & ORS. Respondent(s)
(IA No.170430/2019-CONDONATION OF DELAY IN FILING and IA
No.170432/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 24-01-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s) Mr. Sanjay Jain, ASG
Mr. Sudarsh Menon, AOR
Mr. Ravindra A. Lokhande, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Yuvraj Sharma, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Ram Gupta, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Mr. Anupam Prakash, Adv.
Mr. Abhishek Swarup, Adv.
Mr. Deepak Joshi, Adv.
Mr. Utkarsh Maria, Adv.
For M/s. Karanjawala & Co., AOR
Anannya Ghosh, Adv.
Ms. Anindita Mitra, AOR
Signature Not Verified
Ms. Anushree Prashit Kapadia, AOR
Digitally signed by R
NATARAJAN
Date: 2020.01.24
16:50:33 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
2Application seeking exemption from filing certified copy of the impugned judgment is allowed. Issue notice returnable in two weeks. Learned counsel is permitted to file counter affidavit in the meantime.
(R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER