Supreme Court - Daily Orders
Asset Reconstruction Company(India) ... vs M/S.Florita Buildcon Pvt.Ltd. . on 2 May, 2014
\216 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5470 OF 2014
(Arising out of SLP(C)No.11816/2014)
ASSET RECONSTRUCTION COMPANY
(INDIA) LTD. ...APPELLANT
VS.
M/S.FLORITA BUILDCON PVT.LTD.
& ORS. ...RESPONDENTS
O R D E R
Taken on board.
Leave granted.
Heard the learned counsel for the parties. Looking at the peculiar facts of the case, the time to deposit the amount by the Appellant with the High Court is extended up to 31st December, 2014. Upon deposit of the amount with the High Court, the Appellant shall request the High Court to decide Writ Petition No.11025 of 2013, as soon as possible and preferably before 31st December, 2014.
The learned counsel appearing for the parties have assured that their counterparts appearing before the High Court shall not pray for adjournment so as to enable the High Court to decide the matter before 31st December, 2014.
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In view of this, the appeal is disposed of with no order as to costs.
..............J. [ANIL R. DAVE] ..............J. [SHIVA KIRTI SINGH] New Delhi;
2nd May, 2014.
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ITEM NO.601(MM) COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).11816/2014 (From the judgement and order dated 05/02/2014 corrected on 18/02/2014 in WP No.11025/2013 of The HIGH COURT OF BOMBAY) ASSET RECONSTRUCTION COMPANY(INDIA) LTD. Petitioner(s) VERSUS M/S.FLORITA BUILDCON PVT.LTD. & ORS. Respondent(s) (With appln(s) for exemption from filing c/c of the impugned Judgment,permission to file additional documents and prayer for interim relief) Date: 02/05/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. R.F. Nariman,Sr.Adv.
Mr. Kumar Shashank,Adv.
Mr. Galav Sharma,Adv.
Ms. Nandita Bajpai,Adv.
Mr. Shashank Bhansali,Adv.
for M/s. Parekh & Co.,Advs.
For Respondent(s) Mr. Shyam Devan,Sr.Adv.
Mr. Dhruv Mehta,Sr.Adv.
Mr. P.B. Suresh,Adv.
Mr. Vipin Nair,Adv.
Mr. Mr. U. Banerjee,Adv.
for M/s. Temple Law Firm,Advs.
UPON hearing counsel the Court made the following O R D E R Taken on board.
leave granted.
The appeal is disposed of with no order as to costs in terms of the signed order.
(Sarita Purohit) (Suresh Kumar Verma)
Court Master Court Master
(Signed order is placed on the file) 3