Supreme Court - Daily Orders
Dlf Ltd. (Formerly Known As Dlf ... vs Koncar Generators And Motors Ltd. on 10 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.11 COURT NO.8 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21747/2018
(Arising out of impugned final judgment and order dated 26-02-2018
in CR No. 1827/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
DLF LTD. (FORMERLY KNOWN AS DLF UNIVERSAL LTD.) & ANR.Petitioner(s)
VERSUS
KONCAR GENERATORS AND MOTORS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.124762/2018-CONDONATION OF DELAY
IN FILING and IA No.124765/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.124764/2018-CONDONATION OF DELAY IN
REFILING)
Date : 10-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Ms. Deepti Sarin, Adv.
Mr. Sahil Monga, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice, returnable within four weeks, limited to the conversion rate that would be applicable on 15.10.2010 insofar as the deposit of Rs.7.5 Crores is concerned. The same will apply to the further deposit of Rs. 50,00,000/-.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.10 16:52:06 IST Reason: (R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER