Supreme Court - Daily Orders
Varrsana Ispat Limited vs Deputy Director Directorate Of ... on 22 July, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5546 OF 2019
VARRSANA ISPAT LIMITED Appellant(s)
VERSUS
DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Respondent(s)
O R D E R
We are not inclined to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed. Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ ARUN MISHRA ] .......................J. [ M. R. SHAH ] New Delhi;
JULY 22, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.25 12:47:20 IST Reason: ITEM NO.17 COURT NO.4 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). 5546/2019 VARRSANA ISPAT LIMITED Appellant(s) VERSUS DEPUTY DIRECTOR, DIRECTORATE OF ENFORCEMENT Respondent(s) (FOR ADMISSION) Date : 22-07-2019 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. Gaurav Varma, AOR Mr. N.P.S. Chawla, Adv.
Mr. Sujoy Datta, Adv.
Mr. Aaryan Sharma, Adv.
Mr. Satwinder Singh, Adv. Mr. Kanishk Khetan, Adv. Mr. Nikunj Hurria, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)