Supreme Court - Daily Orders
M/S. Classic Diamonds (India) Ltd. vs Icici Bank Ltd. on 23 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.29 COURT NO.2 SECTION IX
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.1495/2017
(Arising out of impugned final judgment and order dated 24/11/2016
in CP No. 317/2012 24/11/2016 in AN No.911/2015 passed by the High
Court of Bombay)
M/S. CLASSIC DIAMONDS (INDIA) LTD. Petitioner(s)
VERSUS
ICICI BANK LTD. Respondent(s)
(With interim relief)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. K. Parameshwar, Adv.
Ms. Vandana Mehta, Adv.
Mr. Udit Gupta, Adv.
Mr. Anup Jain, Adv.
M/s Udit Kishan And Associates
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Anuradha Mukherjee, Adv.
Mr. Bhalchandra Palav, Adv.
Ms. Jyoti Dastidar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 30th January, 2017. Mr. Shyam Divan appearing for the respondent-ICICI Bank shall file a statement about as to how much money was lent to the petitioner and how much money has been recovered from the principal borrower.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.01.25 16:46:42 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master