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Bci Staff Colony Residential Welfare ... vs Appellate Authority For Industrial And ... on 12 May, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

      ITEM NO.3                             COURT NO.11                   SECTION IV

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

                           I.A.No.2/2011 in Civil Appeal        Nos.10127 & 10128/2011

      BCI STAFF COLONY,RES.WELF.ASSN.                                      Appellant(s)
                                                    VERSUS

      APPELLATE AUTH.FOR INDUS.& FIN.RECO.&ORS                             Respondent(s)
      (For directions and settlement and office report)

      Date : 12/05/2016 This appeal was called on for hearing today.

      CORAM :
                           HON'BLE MR. JUSTICE KURIAN JOSEPH
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

      For Appellant(s)                 Mr. Ravi Prakash Mehrotra,Adv.
                                       Mr. Vibhu Tiwari, Adv.

      For Respondent(s)                Mr. Sibo Sankar Mishra,Adv.
                                        Mr. Umakant Mishra, Adv.
                                        Mr. Raj Kumar Parashar, Adv.

                                       M/s. J. S. Wad & Co.,Adv.

                                       Ms. Rakhi Ray,Adv.

                                       Mr. Sanjay Bhatt, Adv.
                                       Mr. Dushyant Kumar, Adv.
                                       Mr. Gagan Gupta,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Issue notice on I.A.No.2/2011.

The official liquidator and the I.D.B.I. are to file their response to I.A.No.2/2011, application for settlement. The response shall be filed positively within six weeks from today. If no response is filed within the said period, it will be presumed that the Official Liquidator and I.D.B.I. have no objection to the prayer being granted.

Post for hearing on 11th July, 2016.

             (USHA BHARDWAJ)                                             (RENU DIWAN)
                AR-CUM-PS                                                COURT MASTER