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Supreme Court - Daily Orders

Tata Steel Limited vs Liberty House Group Pte Ltd on 10 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                         CIVIL APPEAL NO. 8044 OF 2018


     TATA STEEL LIMITED                                                  Appellant(s)

                                                    VERSUS

     LIBERTY HOUSE GROUP PTE. LTD. & ORS.                                Respondent(s)




                                                  O R D E R

Heard the learned Counsel appearing for the parties.

The main appeal is listed for hearing on 17th August, 2018.

Learned counsel on all sides state that they will not ask for an adjournment on that day.

We request the National Company Law Appellate Tribunal to hear the matter and pass final orders as expeditiously as possible.

Accordingly, the appeal is disposed of.

Pending applications stand disposed of.

.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (INDU MALHOTRA) New Delhi;

August 10, 2018.

Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.08.13 16:46:25 IST Reason:

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ITEM NO.72                  COURT NO.9                   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 110114/2018,111753/2018,111793/2018      in   Civil    Appeal    No(s).
8044/2018

TATA STEEL LIMITED                                        Appellant(s)

                                   VERSUS

LIBERTY HOUSE GROUP PTE LTD & ORS.                        Respondent(s)



Date : 10-08-2018 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MS. JUSTICE INDU MALHOTRA For Appellant(s) Mr. P. Chidambaram, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv. Mr. R.N. Karanjawala, Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Vishal Gehrana, Adv. Ms. Tahira Karanjawala, Adv. Mr. Sahil Monga, Adv.
Mr. Shubham Saigal, Adv. Mr. Navandeep Matta, Adv. Mr. Utkarsh Mariya, Adv. Mrs. Manik Karanjawala, Adv. Mr. Avishkar Singhvi, Adv. A.R. Chowdhary, Adv.
Mr. Aditya Jalan, Adv. Mr. V.P. Singh, Adv.
Mr. Sidharth Sharma, Adv. Mr. Abhimanyu Chaupra, Adv. Mr. Aditya Chatterjee, Adv. Mr. Aman Sharma, Adv.
For M/s. Karanjawala & Co., AOR For Respondent(s) Mr. Tushar Mehta, ASG Mr. Ramji Srinivasan, Sr. Adv. Mr. Bishwajit Dubey, Adv. Mr. Spandan Biswal, Adv. Mr. Manpreet Lamba, Adv. Mr. Bhupendra Verma, Adv. Mr. Sri Deepa Bhattacharyya, Adv. For M/s. Cyril Amarchand Mangaldas, AOR Mr. K. Datta, Adv.
Ms. Prachi Johri, Adv.
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Mrs. Priya Puri, AOR Mr. Faisal Sherwani , AOR Mr. Sumant Batra, Adv.
Mr. Kapil sibal, Sr. Adv. Mr. Amit Sibal, Sr. Adv. Manmeet Singh, Adv.
Mr. A. Anchyil, Adv.
Ms. Geetanjali Shah, Adv.
Ms. Misha, Adv.
Mr. Siddhant Kant, Adv. Mr. S.S. Shroff, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)