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Steel Authority Of India Ltd. vs M/S Seaspray Shipping Co. Ltd. on 6 March, 2020

Bench: R. Banumathi, A.S. Bopanna

                                                              1

     ITEM NO.13                                     COURT NO.5                    SECTION XIV

                                     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 (C)                      No(s).    5116/2020

     (Arising out of impugned final judgment and order dated 22-01-2020
     in OMP(ENF.)(COMM.) No. 80/2019 passed by the High Court Of Delhi
     At New Delhi)

     STEEL AUTHORITY OF INDIA LTD.                                                    Petitioner(s)

                                                           VERSUS

     M/S SEASPRAY SHIPPING CO. LTD.                                                   Respondent(s)

     (FOR ADMISSION and Interim Relief)

     Date : 06-03-2020 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                       Mr.   Maninder Singh,Sr.Adv.
                                             Mr.   Sunil Kumar Jain, AOR
                                             Mr.   Prabhas Bajaj,Adv.
                                             Ms.   Ashita Chawla,Adv.
                                             Mr.   Abhishek Jain,Adv.

     For Respondent(s)                       Mr.   Kapil Sibal,Sr.Adv.
                                             Mr.   Gaurav Mitra,Adv.
                                             Mr.   Dhruv Kapur,Adv.
                                             Mr.   Vijayender Kumar,Adv.
                                             Mr.   Maharashi,Adv.
                                             Ms.   Deepali,Adv.
                                             Mr.   Yash Pal Dhingra, AOR

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

We have heard Mr. Maninder Singh, learned senior counsel appearing for the petitioner-Steel Authority of India Ltd.(SAIL).

Issue notice.

Mr. Yash Pal Dhingra, learned counsel, takes notice on behalf Date: 2020.03.06 of the respondent who is on caveat. 16:45:24 IST Reason:

We have heard Mr. Kapil Sibal, learned senior counsel appearing for the respondent.

Without prejudice to the contentions of both the parties, the petitioner-SAIL is directed to deposit lump sum amount of Rs.50,00,00,000/- (Rupees Fifty Crores) before the High Court of Delhi within a period of six weeks from today. On such deposit, the money shall be disbursed to the respondent on furnishing the necessary bank guarantee. List the matter on 20.04.2020.

In the meanwhile, no coercive steps in the execution proceedings shall be taken by the respondent against the petitioner-SAIL until further orders from this Court.

(MAHABIR SINGH)                                          (BEENA JOLLY)
  AR-cum-PS                                              BRANCH OFFICER