Supreme Court - Daily Orders
M/S Tirupati Storage & Allied Pvt Ltd&An vs The United Commercial Bank on 24 March, 2014
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ITEM NO.1 COURT NO.2 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 3/2013 in Petition(s) for Special Leave to Appeal (Civil)
No(s).32485/2013
(From the judgement and order dated 18/09/2013 in LPA No.1903/2012,CWJC
No.15468/2012 of The HIGH COURT OF PATNA)
M/S TIRUPATI STORAGE & ALLIED PVT LTD&AN Petitioner(s)
VERSUS
THE UNITED COMMERCIAL BANK AND ORS Respondent(s)
(With appln(s) for extension of time and prayer for interim relief and
office report )
Date: 24/03/2014 This IA was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Saket Singh, Adv.
Ms. Niranjana Singh,Adv.
Ms. Sangeeta Singh, Adv.
Mr. Kumar Rajan Mishra, Adv.
Ms. Prema Singh, Adv.
For Respondent(s) Ms. Pooja Singh, Adv.
Ms. Arti Singh,Adv.
UPON hearing counsel the Court made the following
O R D E R
On 25.10.2013, this Court passed the following order:
Subject to deposit of Rs. 50 Lakhs by the petitioners with the Registry of this Court within six weeks from today, notice shall be issued to the respondent No. 1 returnable in twelve weeks.
Dasti, in addition to the ordinary process, is permitted.
In the meanwhile, status quo with regard to security shall be maintained.
2. There is no compliance by the petitioner in deposit of Rs. 50 lacs. Mr. Krishnan Venugopal, learned senior counsel for the petitioner submits that he has the draft of Rs. 50 lacs ready with him.
3. We are not inclined to extend the time in view of the fact that enough indulgence has been shown to the petitioner.
4. Confronted with this, learned senior counsel for the petitioner seeks withdrawal of special leave petition.
5. Special leave petition is permitted to be withdrawn and it is dismissed as such.
6. Upon dismissal of special leave petition as withdrawn, I.A. No. 3 of 2014 for extension of time does not survive and it also stands dismissed.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |