Supreme Court - Daily Orders
Stressed Assets Stabilization Fund ... vs B.S. Krishnan on 23 January, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.122 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 NO(S). 5729/2021
STRESSED ASSETS STABILIZATION FUND (SASF) Appellant(s)
VERSUS
B.S. KRISHNAN & ANR. Respondent(s)
[FOR FINAL HEARING]
(IA No. 44338/2024 - EARLY HEARING APPLICATION, IA No. 117731/2021
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No.
117728/2021 - STAY APPLICATION)
WITH
C.A. No. 4782/2021 (XVII)
(IA No. 99495/2021 - STAY APPLICATION)
Date : 23-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s): Mr. Sidhartha Barua, Adv.
Mr. Praful Jindal, Adv.
Mr. Akash Srivastava, Adv.
Mr. Faisal Sherwani, AOR
Mr. R. Anand Padmanabhan, Sr. Adv.
Mr. Arimardhan Sharma, Adv.
Ms. Ruchi Arya, Adv.
Ms. Mirinalini Ramesh, Adv.
Mr. Shashi Bhushan Kumar, AOR
For Respondent(s): Mr. R. Anand Padmanabhan, Sr. Adv.
Mr. Arimardhan Sharma, Adv.
Ms. Ruchi Arya, Adv.
Ms. Mirinalini Ramesh, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Sidhartha Barua, Adv.
Mr. Praful Jindal, Adv.
Mr. Akash Srivastava, Adv.
Signature Not Verified
Mr. Faisal Sherwani , AOR
Digitally signed by
ASHISH KONDLE
Date: 2025.01.30
18:21:30 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the parties mentioned the matter and state that there is a possibility of amicable settlement.
List the Appeals on 24th April, 2025.
(ASHISH KONDLE) (AVGV RAMU)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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