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Idbi Trusteeship Services Ltd. vs Hubtown Ltd. on 14 December, 2015

Bench: Jagdish Singh Khehar, Rohinton Fali Nariman

     ITEM NO.50                              COURT NO.3                  SECTION IX

                                   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).31439/2015

     (Arising out of impugned final judgment and order dated 08/05/2015
     in SN No.39/2013 in SSN No.520/2013 passed by the High Court of
     Bombay)

     IDBI TRUSTEESHIP SERVICES LTD.                                       Petitioner(s)

                                                    VERSUS

     HUBTOWN LTD.                                                         Respondent(s)

     (With appln.(s) for exemption from filing O.T. and permission to
     file additional documents and interim relief and office report)

     Date : 14/12/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                  Mr.Harish Salve, Sr.Adv.
                                        Dr.A.M.Singhvi, Sr.Adv.
                                        Mr.Arvind P.Datar, Sr.Adv.
                                        Mr.Ciccu Mukhopadhaya, Sr.Adv.
                                        Mr.Kirat Nagra, Adv.
                                        Mr.Idranil Deshmukh, Adv.
                                        Mr.Pranav Vyas, Adv.
                                        Ms.Ishita Chakrabarty, Adv.
                                        Ms.Neha Sarna, Adv.
                                        For M/s. Cyril Amarchand Mangaldas, AOR

     For Respondent(s)

                         Upon hearing the counsel the Court made the following
                                          O R D E R

Learned senior counsel for the petitioner strongly contest the factual position and the conclusions drawn in paragraph 41 of the impugned order.

Issue notice, returnable within four weeks.

Digitally signed by
Satish Kumar Yadav
Date: 2015.12.14
15:52:48 IST
Reason:




         (SATISH KUMAR YADAV)                                              (RENUKA SADANA)
             AR-CUM-PS                                                       COURT MASTER