Supreme Court - Daily Orders
Rama Narang vs Ramesh Narang on 19 April, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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ITEM NO.6 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION(C) NO. 92/2008
IN
CONTEMPT PETITION(C) NO. 148/2003
IN
CONTEMPT PETITION(C)NO. 265-267/1999
IN
CONTEMPT PETITION(C)NO. 209/1998
IN
CIVIL APPEAL NO. 366/1998
RAMA NARANG Petitioner(s)
VERSUS
RAMESH NARANG & ANR. Respondent(s)
Date : 19/04/2016 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shreyas Mehrotra, Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra, Adv.
Mr. P. Chidambaram, Sr. Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Atul Chitale, Adv.
Mr. Jasmeet Singh, Adv.
Mr. A.S. Aman, Adv.
Mr. Manish Sharma, Adv.
Mrs Manik Karanjawala,Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Akhil Sibal, Adv.
Mr. Ranjit B. Raut, Adv.
Ms. Bina Gupta,Adv.
Mr. Abhay A. Jena, Adv.
Mr. S.Udaya Kumar, Sagar, Adv.
For M/s. Lawyer S Knit & Co.
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.04.19
18:10:39 IST
Ms. V. Mohana, Sr. Adv.
Reason:
Mr. D.L. Chidananda, Adv.
Mr. A.K.Srivastava, Adv.
Mr. M.K. Maroria, Adv.
Ms. Sushma Suri,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Eight weeks time is granted to the Department of Corporate Affairs to make necessary enquiry and submit a report in terms of the order of this Court dated 15th March, 2016. We make it clear that the enquiry ordered by this Court is only for the purpose of ascertaining the details of the functioning of the Company so as to enable the Court to decide as to whether the Company should be wound up or not.
In light of the above, the investigation by the Serious Fraud Investigation Office (SFIO) in terms of the order dated 13.04.2016 of the Ministry of Corporate Affairs, copy of which has been placed before this Court, shall be kept in abeyance.
It will be open to the parties to settle the matter and make a mention of the terms of settlement before the Court.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master