Supreme Court - Daily Orders
M/S Esjaypee Impex Private Limited vs The Asst. General Manager And ... on 20 November, 2020
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.31 Court 8 (Video Conferencing) SECTION XII
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). 24164/2019
(Arising out of impugned final judgment and order dated 16-09-2019
in WP No. 23573/2019 passed by the High Court of Judicature at
Madras)
M/S ESJAYPEE IMPEX PRIVATE LIMITED Petitioner(s)
VERSUS
THE ASST. GENERAL MANAGER AND AUTHORIZED OFFICER
CANARA BANK Respondent(s)
[ONLY SLP(C)NO. 29752-29754/2019 AND SLP(C)NO.29756-29759/2019 ARE
TO BE LISTED]
WITH SLP(C) No. 29752-29754/2019
SLP(C) No. 29756-29759/2019
(IA No. 77689/2020 - APPLICATION FOR PERMISSION TO FILE REJOINDER
IA No. 77498/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA NO.114034/2020- APPLICATION FOR EXTENSION)
Date : 20-11-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Mukul Rohatgi,Sr.Adv.
Ms. Shalini Kaul, AOR
For Respondent(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. P.Krishnan,Adv.
Mr. M. A. Chinnasamy, AOR
Ms. C. Rubavathi, Adv.
Mr. M.L.Ganesh,Adv.
Mr. K. V. Vijayakumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Anita Malhotra Date: 2020.11.21 Application for permission to file rejoinder is 12:57:37 IST Reason: allowed.
1 Application for permission to file additional documents/facts/annexures is allowed. IA NO.114034/2020- APPLICATION FOR EXTENSION Dismissed as withdrawn specifically in view of certain allegations made in the application. SLP [C] NO.24164/2019, SLP(C) No. 29752-29754/2019 & SLP(C) No. 29756-29759/2019 Learned senior counsel for the petitioner makes an unconditional oral request stating that in view of the Covid problem faced by the petitioners, one further opportunity be granted to him to comply with the financial requirements of the order dated 18.08.2020 read with order dated 11.09.2020.
It is only the Covid situation which persuades us to extend the time till 31st December, 2020 to do the needful failing which the Special Leave Petitions shall stand dismissed without the requirements of any further orders from this Court.
List for compliance on the re-opening week after the winter recess.
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR 2