Supreme Court - Daily Orders
Stressed Assets Stabilization Fund ... vs B.S. Krishnan on 25 October, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.35 Court 9 (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
Civil Appeal No(s).5729/2021
STRESSED ASSETS STABILIZATION FUND (SASF) Appellant(s)
VERSUS
B.S. KRISHNAN & ANR. Respondent(s)
(IA No.117731/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.117728/2021-STAY APPLICATION)
Date : 25-10-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. Sidhartha Barua, Adv.
Mr. Praful Jindal, Adv.
Mr. Daanish Abbasi, Adv.
Mr. Faisal Sherwani , AOR
For Respondent(s) Mr. R. Anand Padmanabhan, Adv.
Mr. Shashi Bhushan Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent no.1, matter is adjourned for two weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2021.10.25 15:21:57 IST Reason: