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Kmp Expressways Limited vs Idbi Bank Limited on 8 December, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(C) 33039-33040/2017
                                                     1

     ITEM NO.33                                  COURT NO.1                 SECTION XIV

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

                 Petition for Special Leave to Appeal (C) No. 33039-33040/2017

     (Arising out of impugned final judgment and order dated 16-10-2017
     in ARBA No. 41/2017 and OMP No. 367/2017 passed by the High Court
     Of Delhi At New Delhi)

     KMP EXPRESSWAYS LIMITED                                            Petitioner

                                                    VERSUS

     IDBI BANK LIMITED & ANR.                                           Respondents

     (FOR ADMISSION and I.R. and IA No.129070/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.131824/2017-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS)

     Date : 08-12-2017 These matters were called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner
                                      Mr. Arjun Krishnan, AOR
                                      Mr. Sumit Srivastava, Adv.
                                      Mr. Vikalp Mudgal, Adv.
     For Respondents
                                      Mr.   Raunak Dhillon, Adv.
                                      Mr.   George Varghese, Adv.
                                      Ms.   Ananya Dhar Choudhry, Adv.
                                      for   M/s. Cyril Amarchand Mangaldas Aor, AOR


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

Regard being had to the prayer made in the letter circulated on behalf of the petitioner, two weeks' time Signature Not Verified Digitally signed by is granted for filing additional documents.

                           (Deepak Guglani)                         (H.S. Parasher)
                             Court Master                         Assistant Registrar