Supreme Court - Daily Orders
M/S. Tdi Infratech Ltd. vs The Official Liquidator Of M/S Ganga ... on 6 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
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ITEM NO.2 COURT NO.11 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(s) for Special Leave to Appeal (C) No(s). 32508/2013
(Arising out of impugned final judgment and order dated 22/08/2013
in CA No. 26/2011 passed by the High Court Of Delhi At New Delhi)
M/S. TDI INFRATECH LTD.& ANR Petitioner(s)
VERSUS
THE OFFICIAL LIQUIDATOR & ORS. Respondent(s)
(with appln. (s) for directions and impleadment and intervention
and interim relief and office report)
WITH
SLP(C) No. 36873-36875/2013
(With appln.(s) for permission to bring on record subsequent facts
and documents and appln.(s) for intervention and appln.(s) for
impleadment and appln.(s) for permission to file additional
documents and Interim Relief and Office Report)
Date : 06/05/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Arunabh Chowdhary, Adv.
Mr. Sarvesh Singh Baghel, Adv.
Mr. Vaibhav Tomar, Adv.
Mr. Rajesh Srivastava, Adv.
Ms. Suresh Kumari, Adv.
Mr. Gautam Narayan, Adv.
For Respondent(s) Mr. Pankaj Gupta, Adv.
Ms. Rimpy Gupta, Adv.
Ms. Aruna Gupta, Adv.
Signature Not Verified
Ms. Shubhangi Tuli, Adv.
Ms. Kajal Chandra, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.05.10
16:13:19 IST
Reason:
Ms. Swati Sinha, Adv.
Ms. Prerna Chopra, Adv.
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Mr. Manish K. Bishnoi, Adv.
Mr. Venkat Poonia, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners seeking adjournment, list the matter in the first week of July, 2016.
However, we clarify that the pendency of these Special Leave Petitions shall not stand in the way of the High Court proceeding with the matter of liquidation.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master