Supreme Court - Daily Orders
M/S. Tdi Infrastructure Ltd. vs Gurdarshan Singh Kalra on 16 September, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.40 COURT NO.4 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 Diary No(s). 24188/2016
M/S. TDI INFRASTRUCTURE PVT. LTD. Appellant(s)
VERSUS
GURDARSHAN SINGH KALRA Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 16/09/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Appellant(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Vaibhav Agnihotri, Adv.
Ms. Supreiya Juneja, AOR
Mr. Aditya Singla, Adv.
Mr. Srinivas, Adv.
Ms. Mehaak Jaggi, Adv.
For Respondent(s) Mr. Sachin Jain, Adv.
Dr. Kailash Chand, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
As Mr. Sachin Jain, learned counsel has entered caveat on behalf of the respondent, no notice need be served.
Caveat stands discharged.
Signature Not Verified Digitally signed by GULSHAN KUMARMr. Jain, undertakes to file the counter affidavit within four ARORA Date: 2016.09.16 weeks hence.
17:06:59 IST Reason: Rejoinder affidavit, if any, be filed within three weeks therefrom.
There shall be stay of the execution proceedings subject to 2 the appellant depositing a sum of Rs.1,00,00,000/- (Rupees one crore only) before the Registry of this Court within four weeks hence without prejudice to the contentions to be raised in the special leave petition. The said amount shall be kept in an interest bearing short term deposit in the UCO Bank, Supreme Court Compound, New Delhi.
List the matter on 6.12.2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master