Supreme Court - Daily Orders
Encore Asset Reconstruction Company ... vs Charu Sandeep Desai on 2 December, 2019
Bench: Arun Mishra, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9051 OF 2019
ENCORE ASSET RECONSTRUCTION COMPANY
PRIVATE LIMITED ...Appellant
Vs.
M/S. CHARU SANDEEP DESAI & ORS. ...Respondents
O R D E R
We find no ground to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.
......................J. [ARUN MISHRA] ......................J. [SANJIV KHANNA] New Delhi;
December 2, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.12.03 17:39:08 IST Reason: 1 ITEM NO.8 COURT NO.3 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). 9051/2019
ENCORE ASSET RECONSTRUCTION COMPANY PRIVATE LIMITED Appellant(s) VERSUS M/S.CHARU SANDEEP DESAI & ORS. Respondent(s) (IA No.113758/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.113757/2019-STAY APPLICATION) Date : 02-12-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. K.V.Vishwanathan,Sr.Adv.
Mr. Abhirup Dasgupta,Adv. Mr. Ishaan Duggal,Adv.
Mr. Mohit D. Ram, AOR For Respondent(s) Mr. Gopal Sankaranarayanan,Sr.Adv.
Ms. Pooja Mahajan,Adv.
Ms. Mahima Singh,Adv.
Mr. Shrutan Jaya Bhardwaj,Adv. Mr. Ritesh Kumar, AOR 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 applications shall also stand disposed of.
(ANITA MALHOTRA) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2