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Bank Of New York Mellon London Branch vs Zenith Infotech Limited on 15 January, 2015

Bench: J. Chelameswar, Rohinton Fali Nariman

     ITEM NO.601                                    COURT NO.7                        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).....CC                                No(s).
     691/2015

     (Arising out of impugned final judgment and order dated 23/12/2014
     in WPC No. 3437/2014 passed by the High Court Of Delhi At N. Delhi)

     BANK OF NEW YORK MELLON LONDON BRANCH                                            Petitioner(s)

                                                               VERSUS

     ZENITH INFOTECH LIMITED & ANR.                                                   Respondent(s)

     (With appln. (s) for permission to file SLP)

     Date : 15/01/2015 This petition was called on for hearing in the
                         Mentioning List today.
     CORAM :
              HON'BLE MR. JUSTICE J. CHELAMESWAR
              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr.   C.A. Sundaram,Sr.Adv.
                                           Ms.   Anandita Roy Choudhry,Adv.
                                           Mr.   Manpreet,Adv.
                                           Mr.   N. Ganpathy,Adv.

     For Respondent(s)                     Dr. Abhishek Manu Singhvi,Sr.Adv.
                                           Mr. Akshat Kumar,Adv.

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

Taken on Board.

Permission to file SLP is granted.

Issue notice. Mr. Akshat Kumar, learned counsel appearing on caveat accepts notice on behalf of the respondent No.1. Reply may be filed by him within three weeks. Rejoinder affidavit, if any may be filed by learned counsel for the petitioner within one week thereafter.

In the meanwhile, there shall be stay of further proceedings before the Board of Industrial and Financial Signature Not Verified Reconstruction (BIFR).

Reason: List on 10th March, 2015.

            [O.P. SHARMA]                                                       [INDU BALA KAPUR]
             COURT MASTER                                                         COURT MASTER