Supreme Court - Daily Orders
Kmp Expressways Limited vs Idbi Bank Limited on 2 February, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.21 COURT NO.1 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 (C) No(s).33039-33040/2017
[Arising out of impugned final judgment and order dated 16-10-2017
in Arb.A (Comm) No.41/2017 and OMP No.367/2017 passed by the High
Court Of Delhi At New Delhi]
KMP EXPRESSWAYS LIMITED Petitioner(s)
VERSUS
IDBI BANK LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.129070/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.131824/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS and IA No.141695/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
WITH
[ITEM NO.21.1 - SLP(C) No. 230-231/2018 (XIV)
(IA FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 1912/2018
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
1913/2018 FOR CLARIFICATION/DIRECTION ON IA 9734/2018)
Date : 02-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Arjun Krishnan, Adv. [AOR]
Ms. Gauri Rasgotra, Adv.
Mr. Raunak Dhillon, Adv.
Mr. George Varghese, Adv.
for
M/s. Cyril Amarchand Mangaldas, Advs. [AOR]
For Respondent(s) Ms. Gauri Rasgotra, Adv.
Mr. Raunak Dhillon, Adv.
Mr. George Varghese, Adv.
for
M/s. Cyril Amarchand Mangaldas, Advs. [AOR]
Signature Not Verified
Digitally signed by
SUBHASH CHANDER
Date: 2018.02.02
Mr. Arjun Krishnan, Adv. [AOR]
17:08:52 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
..../2 SLP(C)Nos.33039-33040/17 .... (contd.)
- 2 -
In view of the letter circulated by learned counsel for respondent no.1 in S.L.P.(C)Nos.33039-33040 of 2017, let the matter be listed after two weeks.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar