Supreme Court - Daily Orders
Senbagha Vivek A vs Dewan Housing Finance Corporation Ltd. on 1 November, 2022
Bench: K.M. Joseph, Hrishikesh Roy
1
ITEM NO.7 COURT NO.5 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 Diary No(s). 11104/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in CAAT(I) No. 506/2021 27-01-2022 in CAAT(I) No. 507/2021 27-01-
2022 in CAAT(I) No. 516/2021 passed by the National Company Law
Apellate Tribunal)
SENBAGHA VIVEK A & ANR. Petitioner(s)
VERSUS
DEWAN HOUSING FINANCE CORPORATION LTD. & ORS. Respondent(s)
(IA No. 137625/2022 - EX-PARTE AD-INTERIM RELIEF
IA No. 137626/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 137624/2022 - PERMISSION TO FILE APPEAL) Date : 01-11-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. M. Yogesh Kanna, AOR Mr. Rajeshwaran S., Adv.
Ms. Gangadarsana, Adv.
For Respondent(s) Mr. Raunak Dhillon, Adv.
Ms. Madhavi Khanna, Adv.
Ms. Niharika Shukla, Adv. Ms. Saloni Kapadia, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Ashish Bhan, Adv.
Mr. Ketan Gaur, Adv.
Mr. Aayush Mitruka, Adv.
Ms. Chitra Rentala, Adv.
Mr. Jasmeet Singh, AOR Mr. Pushpendra S. Bhadoriya, Adv.
UPON hearing the counsel, the Court made the following Signature Not Verified O R D E R Digitally signed by SWETA BALODI Date: 2022.11.02 16:53:29 IST Reason: 2 Permission to file appeal is granted.
It is pointed out that in similar matters and at the instantance of the depositors notice has been issued in Civil Appeal Nos. 2413-2415 of 2022 and 2396 of 2022.
Issue notice.
Mr. Jasmeet Singh, AOR appearing on caveat on behalf of respondent No. 6 has accepted the notice.
Tag along with the above matters.
(BABITA PANDEY) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)