Supreme Court - Daily Orders
Sri Lakshmi Hotel Pvt. Limited vs Sriram City Union Finance Ltd. on 21 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.55 COURT NO.8 SECTION XII
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.12300/2020
(Arising out of impugned final judgment and order dated 07012020
in OSA No. 202/2019 passed by the High Court Of Judicature At
Madras)
SRI LAKSHMI HOTEL PVT. LIMITED & ANR. Petitioner(s)
VERSUS
SRIRAM CITY UNION FINANCE LTD. & ANR. Respondent(s)
(IA No. 105650/2020 EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 115263/2020 PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 21082023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. S. Gowthaman, AOR
Mr. Abhisar Thakral, Adv.
Mr. Sameer Aslam, Adv.
For Respondent(s)
Mr. Kaushik Poddar, AOR
Mr. Vivek Raja, Adv.
Ms. Janvi, Adv.
Mr. Aakash, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioners seeking two weeks adjournment on the ground of personal difficulty of the counsel, list the matter on 05122023.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.08.22 20:05:05 IST Reason: (VISHAL ANAND) (BEENA JOLLY)
ASTT. REGISTRARcumPS COURT MASTER (NSH)