Supreme Court - Daily Orders
R. Arumugasamy vs Authorised Officer United Bank Of India ... on 29 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.22 COURT NO.2 SECTION XII
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).4887-4888/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in WP Nos.27520/2014 and 32716/2015 passed by the High Court Of
Madras)
R. ARUMUGASAMY Petitioner(s)
VERSUS
AUTHORISED OFFICER UNITED BANK OF INDIA & ORS. ETC. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment)
Date : 29/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Huzefa Ahmadi,Sr.Adv.
Mr. M.A. Chinnasamy,Adv.
Ms. C. Rubavathi,Adv.
Mr. V. Sethil Kumar,Adv.
For Respondent(s) Mr. R. Nedumaran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel appearing for the petitioner has submitted that the petitioner is ready and willing to deposit Rs.7 Crores (Rupees Seven Crorers only) with the High Court within two weeks from today and seeks permission to withdraw these petitions so as to enable the petitioner to file a review application before the High Court with a prayer that if, ultimately, the auction is set aside by the High Court, the amount so deposited be paid to the auction purchaser along with Signature Not Verified Digitally signed by ANITA MALHOTRA interest and some compensation, which might be determined Date: 2016.03.09 12:20:56 IST Reason: DSC of Ms. Anita by the High Court.
Malhota, CM is used by sarita purohit, cm for signing 1 In view of the afore-stated statement made by the learned counsel for the petitioner, we permit the petitioner to withdraw these petitions Without expressing any opinion on the merits of the case, the special leave petitions are disposed of as withdrawn to enable the petitioner to approach the High Court with a review application.
The afore-stated deposit shall be made in the High Court within two weeks from today, failing which the interim relief shall stand vacated.
We are sure that the High Court will decide the review application in accordance with law.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
2