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Supreme Court - Daily Orders

Idbi Bank Limited vs M S Kmp Expressways Limited on 15 July, 2024

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                                                      SLP(C) Nos. 13975-13976/2024

     ITEM NO.21                                 COURT NO.2                      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) Nos. 13975-13976/2024

     (Arising out of impugned final judgment and order dated 20-03-2024
     in O.M.P.(MISC)(COMM.) No. 553/2023 and 22-04-2024 in IA No.
     8611/2024 passed by the High Court of Delhi at New Delhi)

     IDBI BANK LIMITED                                                  Petitioner(s)

                                                    VERSUS

     M S KMP EXPRESSWAYS LIMITED                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.140530/2024-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 15-07-2024 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE SANJAY KUMAR

     For Petitioner(s)
                                       Mr. Gopal Jain, Sr. Adv.
                                       Mr. Raunak Dhillon, Adv.
                                       Ms. Madhavi Khanna, Adv.
                                       Ms. Isha Malik, Adv.
                                       Mr. Jeezan Pakhlival, Adv.
                                       M/s. Cyril Amarchand Mangaldas, AOR
     For Respondent(s)
                                       Mr. Shyam Divan Sr, Adv.
                                       Mr. Umesh Kumar Khaitan, AOR
                                       Mr. Deepak Khurana, Adv.
                                       Ms. Manali Singhal, Adv.
                                       Ms. Nishtha Wadhwa, Adv.
                                       Mr. Shantosh Sachin, Adv.
                                       Ms. Shrya Singhal, Adv.
                                       Ms. Anchal Kapoor, Adv.
                                       Mr. Deepak S. Rawat, Adv.

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

Signature Not Verified Digitally signed by Deepak Guglani Date: 2024.07.16 Issue notice and tag with SLP(C) No. 23320/2023, titled “Rohan 18:16:19 IST Reason: Builders (India) Private Limited vs. Berger Paints India Limited”, 1 SLP(C) Nos. 13975-13976/2024 and other connected matters.

Notice is accepted by Mr. Umesh Kumar Khaitan, learned counsel, who is present in Court on advance notice, for the respondent. Hence, notice need not be served. Arbitration proceedings will continue, but no award will be passed.

Parties will file their written submissions not exceeding three pages along with copies of judgments relied upon. Liberty is granted to the parties to apply for variation of the interim order.




(DEEPAK GUGLANI)                                                (R.S. NARAYANAN)
   AR-cum-PS                                                  ASSISTANT REGISTRAR




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