Supreme Court - Daily Orders
Rotomac Global Private Limited Through ... vs Deputy Director Directorate Of ... on 31 January, 2020
Bench: Indira Banerjee, Sanjiv Khanna
ITEM NO.5 COURT NO.16 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 No(s). 595/2020
ROTOMAC GLOBAL PRIVATE LIMITED THROUGH THE
LIQUIDATOR ANIL GOEL Appellant(s)
VERSUS
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION)
Date : 31-01-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. Rana Mukherje,Sr.Adv.
Mr. Abhijit Sengupta, AOR
Mr. Kanishk Khetan,Adv.
Ms. Shweta Thakur,Adv.
Ms. Daisy Hannah,Adv.
Mr. Mukesh Chandra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
By way of an oral prayer, learned senior counsel appearing for the petitioner(s) seeks to implead Ministry of Corporate Affairs as an additional respondent.
The prayer is accepted. Let the amended memo of parties be filed by the petitioners, within a week.
After the amended memo of parties is filed, let notice be issued to the respondents.
Signature Not Verified (NARENDRA PRASAD) Digitally signed by NARENDRA PRASAD Date: 2020.02.03 (JAGDISH CHANDER) A.R-CUM-P.S. 18:01:25 IST Reason: COURT MASTER