Supreme Court - Daily Orders
Uptron India Limited vs I.F.C.I Tr.Gen.Manager . on 3 January, 2014
8
ITEM NO.42 COURT NO.5 SECTION XIV
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 (Civil) No(s).16718/2008
(From the judgement and order dated 28/09/2007 in WPC No. 498/2002 of The
HIGH COURT OF DELHI AT N. DELHI)
UPTRON INDIA LIMITED Petitioner(s)
VERSUS
I.F.C.I TR.GEN.MANAGER & ORS. Respondent(s)
(With application for permission to place additional documents on record
and office report)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Gaurav Bhatia, Adv.
For Mr. Shail Kumar Dwivedi, Adv.
For Respondent(s) Mr. Mohit D. Choudhary, Adv.
For RR 3 Mr. Imran Ali, Adv.
Ms. Pragya Singh, Adv.
Ms. Damini Chawla, Adv.
Mr. Harsh Sharma, Adv.
Ms. Puja Sharma, Adv.
For RR 4 Mr. Pramod B. Agrawala, Adv.
Mr. Prashant Mehra,ADv.
Mr. Apoorv Garg, Adv.
For RR 2 Mr. Sanjay Kapur, Adv.
Ms. Lekha Vishwanath, Adv.
Ms. Shubhra Kapur, Adv.
For RR 1 Mr. Subramonium Prasad, Adv.
For RR 8 Mr. K. Uma Shankar, Adv.
Mr. Rajesh Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |We have heard learned counsel for the parties. |
|The petitioner has challenged the order passed by the BIFR and AIFR permitting | |different banks to file recovery suits against the petitioner-Company. We find| |that the permission granted by the BIFR as sustained by the AIFR is with the | |condition that the decree obtained by the banks will not be executed without | |the prior permission of the BIFR. Hence, the petitioner is sufficiently | |protected as per the order passed by the BIFR and as sustained by the AIFR and | |also by the High Court. We are, therefore, not inclined to interfere with the | |order impugned herein. The Special Leave Petition is dismissed. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |