Supreme Court - Daily Orders
M/S Icmc Packagings Ltd. vs M/S Mona Packaging Products on 1 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
MISCELLANEOUS APPLICATION NOS. 209-210 OF 2023
IN
CONTEMPT PETITION (CIVIL) NOS. 130-131 OF 2019
IN
CIVIL APPEAL NOS. 7025-7027 OF 2008
M/S ICMC PACKAGING LTD. ..... APPLICANT(S)/
PETITIONER(S)
VERSUS
M/S MONA PACKAGING PRODUCTS & ORS. ..... NON-APPLICANT(S)/
RESPONDENT(S)
O R D E R
Non-applicant/respondent no. 6 - Mr. K.M. Kannan is present in the Court and states that he has removed all his belongings from the property situated in Survey no. 40, New Survey no. 75, Chettiar Agaram Road, Siva Bhootham Village, Vanagaram, Saidapet Taluk, Chengalpet District, Chennai, Tamil Nadu admeasuring about 7269 sq. ft.
Non-applicant/respondent no. 6 - Mr. K.M. Kannan has handed over the keys of the property in the Court to the learned counsel appearing for the applicant/auction purchaser – M/s. ICMC Packaging Ltd. It will be open to the applicant/auction purchaser – M/s. ICMC Packaging Ltd. to enter upon the property by opening the locks Signature Not Verified using the said keys, or even by breaking open the locks. Digitally signed by BABITA PANDEY Date: 2023.05.04 20:47:07 IST Reason:
Non-applicant/respondent no. 5 - Indian Bank has deposited Rs.1,22,23,917/- (Rupees one crore twenty two lakhs twenty three 2 thousand nine hundred seventeen only) with the Debts Recovery Tribunal (DRT), Chennai. Non-applicant/respondent no. 6- Mr. K.M. Kannan, in terms of our order dated 01.12.2022 read with subsequent orders dated 20.02.2023, 17.03.2023 and 24.04.2023, can now approach the DRT with a copy of this order for the payment of amount deposited by the non-applicant/respondent no. 5- Indian Bank. As recorded above, the borrower – M/s Mona Packaging Products has made a statement that the amount deposited by the non- applicant/respondent no. 5 - Indian Bank along with interest accrued, if any, may be paid to non-applicant/respondent no. 6 - Mr. K.M. Kannan.
All proceedings before this Court accordingly stand closed. In case there is any difficulty in the implementation of the present order or earlier orders, it will be open for the aggrieved party to file appropriate application(s) before this Court, which application(s) will be considered in accordance with law.
The miscellaneous applications are disposed of in the aforesaid terms.
..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;
MAY 01, 2023.
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ITEM NO.48 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NOS. 209-210 OF 2023 IN CONTEMPT PETITION (CIVIL) NOS. 130-131 OF 2019 IN CIVIL APPEAL NOS. 7025-7027 OF 2008 M/S ICMC PACKAGING LTD. APPLICANT(S)/ PETITIONER(S) VERSUS M/S MONA PACKAGING PRODUCTS & ORS. NON-APPLICANT(S)/ RESPONDENT(S) (FOR ADMISSION and IA No.25028/2023-CLARIFICATION/DIRECTION and IA No.25035/2023-CLARIFICATION/DIRECTION) Date : 01-05-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. J. James, Adv.
Mr. S.D. Dwarakanath, Adv.
Ms. Manju Jetley, AOR For Respondent(s) Mr. Deepak Prakash, AOR Mr. Himanshu Munshi, AOR Mr. M.S. Saran Kumar, Adv.
Mr. Raghunatha Sethupathy B., AOR UPON hearing the counsel the Court made the following O R D E R The miscellaneous applications are disposed of in terms of the signed order.
(DEEPAK GUGLANI) (BEENA JOLLY)
AR-cum-PS COURT MASTER (NSH)
(signed order is placed on the file)