Supreme Court - Daily Orders
Vishal Garg vs Anil Dhirubhai Ambani on 7 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
1
ITEM NO.24 + 47 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) Diary No(s). 122/2019
(Arising out of impugned final judgment and order dated 30-11--
0001 in W.P.(C) No. No. 845/2018 passed by the Supreme Court Of
India)
VISHAL GARG Petitioner(s)
VERSUS
ANIL DHIRUBHAI AMBANI & ORS. Respondent(s)
WITH
CONTEMPT PETITION (C) NO. 1838/2018 in W.P. (C) No. 845/2018
Date : 07-01-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Dushyant Dave, Sr.Adv.
Mr. Anil K. Kher, Sr.Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
Mr. Kunal Kher, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr.Adv.
Mr. Mukul Rohatgi, Sr.Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Chaitanya Safaya, Adv.
Mr. Prateek Gupta, Adv.
Ms. Madhavi Agrawal, Adv.
Mr. E.C. Agrawala, AOR
Mr. Vaibhav Niti, Adv.
Mr. Smarhar Singh, AOR
Mr. Ashuthosh Thakhur, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by R NATARAJAN Date: 2019.01.08 11:02:59 IST Reason: Learned senior counsel for the respondents submits that his client will deposit a sum of Rs. 118 crores by way of Demand 2 Draft(s).
In view of the submission made, the said drafts are to be deposited with the Registrar of this Court within a period of 3 (three) days from today.
Issue Notice returnable within five weeks. Personal appearance of the alleged contemnor(s) is dispensed with.
Liberty is granted to learned counsel to file counter affidavit within a period of 4 weeks from today. Rejoinder affidavit, be filed within one week thereafter. List the matter after five weeks.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR