Supreme Court - Daily Orders
Mecon Fze vs Quinn Logistics India Pvt Ltd on 17 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.58 COURT NO.6 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 No(s). 9547/2018
MECON FZE Appellant(s)
VERSUS
QUINN LOGISTICS INDIA PVT LTD Respondent(s)
(IA No.125950/2018-CONDONATION OF DELAY IN REFILING)
Date : 17-09-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Appellant(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Ms. Ranjana Roy Gawai, Adv.
Pervinder, Adv.
Mr. Vivek Kumar, Adv.
Ms. Divya Roy, AOR
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Arun Kathpalia, Sr. Adv.
Mr. Swapnil Gupta, Adv.
Ms. Shivambika Sinha, Adv.
Mr. Ujjal Banerjee, AOR
Ms. Ankita Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within two weeks.
Learned counsel is permitted to file Counter Affidavit within one week. Rejoinder Affidavit within one week thereafter.
There shall be stay of Insolvency proceedings in the meanwhile.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.19(R. NATARAJAN) 16:46:15 IST Reason: (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER