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Priyanka Communicaitons(India) Pvt. ... vs Tata Capital Financial Services ... on 27 January, 2022

Bench: Vineet Saran, Aniruddha Bose

     ITEM NO.21                    Court 9 (Video Conferencing)              SECTION IX
                                   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).12553/2021
     (Arising out of impugned final judgment and order dated 04-08-2021
     in RPL No.5868/2021 passed by the High Court Of Judicature At
     Bombay)
     PRIYANKA COMMUNICAITONS(INDIA) PVT. LTD & ORS.                   Petitioner(s)

                                     VERSUS
     TATA CAPITAL FINANCIAL SERVICES LIMITED       Respondent(s)
     WITH
     SLP(C) No.16849/2021 (IX)
     (IA No.137252/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 27-01-2022 This petition was called on for hearing today.
     CORAM : HON'BLE MR. JUSTICE VINEET SARAN
              HON'BLE MR. JUSTICE ANIRUDDHA BOSE
     For Petitioner(s)                 Mr.   Jayant Bhushan, Sr. Adv.
                                       Mr.   Siddharth Bhatnagar, Sr. adv.
                                       Mr.   Premlal Krishnan, Adv.
                                       Mr.   Rahul Arya, Adv.
                                       Mr.   Madhav Bhatia, Adv.
                                       Mr.   Ashish Choudhary, Adv.
                                       Mr.   Aditya Sidhra, Adv.
                                       Ms.   Pracheta Kar, Adv.
                                       Ms.   Jaya Domal, Adv.
                                       Mr.   Amartya Bhushan, Adv.
                                       Ms.   Susrea Mitra, Adv.
                                       Mr.   Nadeem Afroz, Adv.
                                       Mr.   Tushar Bhushan, Adv.
                                       Mr.   Yogesh Sharma, Adv.
                                       Mr.   Ketan Paul, Adv.
                                       Mr.   Alok Tripathi, AOR

     For Respondent(s)                 Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                       Mr.   Vikram B. Trivedi, Adv.
                                       Mr.   Sachin Chandarana, Adv.
                                       Mr.   Nagarkatti Kartik Uday, AOR
                                       Mr.   Archit Shah, Adv.
                                       Mr.   Ramchandra Madan, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

List on 09.02.2022.

Interim order to continue till the next date of hearing.

(ARJUN BISHT) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER 1