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Supreme Court - Daily Orders

Vls Finance Ltd. vs Bms It Institute Pvt. Ltd. . on 11 August, 2017

Bench: Kurian Joseph, R. Banumathi

                                                   1

     ITEM NO.20 + 55                          COURT NO.6                  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).
     15348-15350/2017

     (Arising out of impugned final judgment and order dated 01-02-2016
     in FAO No. 295/2015 and order dated 30-09-2016 in RP No. 345/2016
     and order dated 25-11-2016 in CM No. 37678/2016 passed by the High
     Court Of Delhi At New Delhi)

     VLS FINANCE LTD.                                                    Petitioner(s)

                                                  VERSUS

     BMS IT INSTITUTE PVT. LTD. & ORS.                                   Respondent(s)

     (VACATING STAY)
     (INTERVENTION/IMPLEADMENT)

     with

     Civil Appeal No. 1473 of 2017
     (for grant of interim relief)

     Date : 11-08-2017 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE KURIAN JOSEPH
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     Counsel for the
     parties                        Mr.   K. V. Vishwanathan, Sr. Adv.
                                    Mr.   Harish Pandey, AOR
                                    Ms.   Rakhi Ray, Adv.
                                    Mr.   Raj Bir Singh Gulia, Adv.

                                    Mr.   Dushyant Dave, Sr. Adv.
                                    Mr.   Abhay Kumar, AOR
                                    Mr.   Himanshu, Adv.
                                    Mr.   Vijay Sondhi,
                                    Mr.   Venancio D'costa, Adv.
                                    Ms.   Amrita Singh, Adv.
                                    Mr.   Divij Kumar, Adv.
Signature Not Verified
                                    Mr.   Jayant K. Mehta, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.08.12
11:00:50 IST
                                    Mr.   Sumit Khosala, Adv.
Reason:
                                    Mr.   Ashok Kumar Sharma, Adv.
                                    Ms.   Bina Gupta, Adv.
                                    Mr.   Ranjit B. Raut, Adv.
                                    Ms.   Rakhi Ray, Adv.
                                           2


                           Mr. Ashish Aggarwal, Adv.
                           Ms. Gurkamal Hohra, Adv.
                           Ms. Tatini Basu, AOR

                           Mr.    Divyakant Lahoti, AOR
                           Mr.    Shashank Garg, Adv.
                           Ms.    Amrita Grover, Adv.
                           Mr.    Parikshit Ahuja, Adv.
                           Mr.    Tariq Khan, Adv.

                           Mr. Birender Kumar Mishra, Adv.


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

Perused the letter circulated by the learned counsel for Respondent nos. 4 to 9 seeking adjournment for filing counter affidavit.

Counter Affidavit be filed within two weeks. Issue notice in the application(s) for impleadment/intervention.

Reply to the application(s) be filed within two weeks. List on 29.08.2017.

(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR