Supreme Court - Daily Orders
Shailendra Ajmera The Resolution ... vs Icici Bank Ltd on 29 January, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
ITEM NO.4 Court 13 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 47237/2020, in Civil Appeal No(s). 8911/2019
SHAILENDRA AJMERA THE RESOLUTION PROFESSIONAL
FOR RUCHI SOYA INDUSTRIES LIMITED Appellant(s)
VERSUS
ICICI BANK LTD & ANR. Respondent(s)
(FOR ADMISSION and IA No.176459/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.178357/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 47237/2020 - APPLICATION FOR SUBSTITUTION)
Date : 29-01-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
[IN CHAMBER]
For Appellant(s)
Mr. Sujoy Datta, Adv.
For Respondent(s) Ms. Misha, Advocate
Mr. Nikhil Mathur, Advocate
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for substitution of Ruchi Soya Industries Limited instead of present appellant – Mr. Shailendra Ajmera The Resolution Professional is allowed.
The Cause Title be amended accordingly.
Signature Not Verified (NEETA SAPRA) Digitally signed by Rachna Date: 2021.01.30 (DIPTI KHURANA) COURT MASTER 12:43:12 IST Reason: COURT MASTER