Supreme Court - Daily Orders
State Bank Of India vs Visa Steel Limited on 14 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar, S. Abdul Nazeer
SLP(C)No.7009/19 1
ITEM NO.4 COURT NO.3 SECTION XI-A
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).7009/2019
(Arising out of impugned final judgment and order dated 27-06-2018
in WA No.237/2018 passed by the High Court of Orissa at Cuttack)
STATE BANK OF INDIA Petitioner(s)
VERSUS
VISA STEEL LIMITED & ANR. Respondent(s)
(IA No.36144/2019-CONDONATION OF DELAY IN FILING and IA
No.36145/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.36184/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 14-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr.Tushar Mehta, SG
Mr.Avijit Patnaik, Adv.
Mr.Sarvavid Pradhan, Adv.
Mr.Suvra Mohapatra, Adv.
Mr.Bommineni Vivekananda, Adv.
Mr.Divyanshu Srivastava, Adv.
Mr.Viren Sibal, Adv.
Mr.Varun Thakur, Adv.
Mr.Anirudh Sanganeria, AOR
For Respondent(s) Mr.K.V.Vishwanathan, Sr.Adv.
For R.No.1 Ms.Nandini Sen, Adv.
Mr.V.V.V.Sastry, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As no one has appeared on behalf of respondent No.2 – Signature Not Verified Reserve Bank of India, issue fresh notice to the said respondent. Digitally signed by SATISH KUMAR YADAV Date: 2019.03.14 16:30:41 IST Reason:
Dasti, in addition, is permitted.
………………..2/-
SLP(C)No.7009/19 2Leave granted.
In the meanwhile, operation of impugned order dated 27.06.2018, passed by the High Court of Orissa at Cuttack, in W.A.No.237 of 2018 shall remain stayed.
The appellant is permitted to proceed with the proceedings initiated before the National Company Law Tribunal (NCLT), Kolkata on 21.12.2017 in CP(IB)No.24/KB/2018.
We request the learned Single Judge, who has reserved the judgment on 29.06.2018, to make an endeavour to pronounce the judgment expeditiously and preferably within a period of four weeks without being influenced by the order passed by us today.
List the matter after six weeks.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR