Supreme Court - Daily Orders
M/S India Glycols Limited vs Micro And Small Enterprises ... on 30 October, 2023
ITEM NO.26 COURT NO.1 SECTION XII-A
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(s). 9899/2023
(Arising out of impugned final judgment and order dated 21-03-2023
in WA No. 734/2022 passed by the High Court for the State of
Telangana at Hyderabad)
M/S INDIA GLYCOLS LIMITED & ANR. Petitioner(s)
VERSUS
MICRO AND SMALL ENTERPRISES FACILITATION C
OUNCIL MEDCHAL MALKAJGIRI & ORS. Respondent(s)
(IA No. 214813/2023 - STAY APPLICATION)
Date : 30-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Parag Tripathi, Sr. Adv.
Mr. Atul Shankar Mathur, Adv.
Ms. Priya Singh, Adv.
Mr. Sarvapriya Makkar, Adv.
Ms. Mishika Vajapai, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s) Mr. K.M. Natraj, A.S.G.
Mr. Kanu Agarwal, Adv.
Mr. Sharath Nambair, Adv.
Mr. Yashraj Singh Bundela, Adv.
Mr. Annirudh Sharma (ii), Adv.
Mr. Chitransh Sharma, Adv.
Mr. Amrish Kumar, AOR
Signature Not Verified
Digitally signed by
NEETA SAPRA
Date: 2023.10.31
16:41:48 IST
Reason:
2
Mr. Suresh Dhole, Adv.
Ms. Pushpa Shinde, Adv.
Dr. Sushil Balwada, AOR
Mr. Nandlal Kumar Mishra, Adv.
Mr. Srilok Nath Rath, Adv.
Ms. Reena Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On the request of the learned counsel appearing on behalf of the second respondent, list the Petition on 06 November 2023.
2 The attention of the Court has been drawn to the fact that during the pendency of these proceedings, an attachment has been levied on the bank account of the petitioner.
3 The attachment shall remain stayed.
4 Pending further orders, learned counsel for the second respondent states that no steps will be taken pending the disposal of these proceedings for executing the order challenged in the proceedings.
5 Mr Parag Tripathi, senior counsel states that the petitioner which is a solvent pulic limited company would file an undertaking before this Court within a week stating that in the event that it is directed to do so in these proceedings, it shall pay the amount as quantified immediately upon the judgment of this Court.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR