Supreme Court - Daily Orders
M/S. Tdi Infrastructure Ltd. vs Gurdarshan Singh Kalra on 17 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.8 COURT NO.2 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.9437/2016
M/S. TDI INFRASTRUCTURE LTD. Appellant(s)
VERSUS
GURDARSHAN SINGH KALRA Respondent(s)
Date : 17-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Shyam Divan, Sr. Adv.
Ms. Kanika Agnihotri, Adv.
Ms. Supriya Juneja, AOR
For Respondent(s) Mr. Sachin Jain, Adv.
Ms. Isha Aggarwal, Adv.
Mr. Kailash Chand, AOR
UPON hearing the counsel the Court made the following
O R D E R
The respondent, Gurdarshan Singh Kalra, has been handed over a demand draft for a sum of Rs.15,00,000/- (Rupees fifteen lakhs only) by the learned counsel for the petitioner.
Learned counsel appearing for the respondent would submit that after payment of Rs.1,15,00,000/- (Rupees one crore fifteen lakhs only), the outstanding due is Rs.1,77,00,000/- (Rupees one crore seventy-seven lakhs only). The same has to be debated.
Signature Not Verified Digitally signed by List the matter after six weeks. CHETAN KUMAR Date: 2017.07.18 14:29:26 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master