Supreme Court - Daily Orders
Union Of India vs Indsur Global Ltd. on 24 September, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.28 COURT NO.1 SECTION III
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)...CC No(s).16523/2015
(Arising out of impugned final judgment and order dated 27/11/2014
in SCA No. 3344/2014 passed by the High Court of Gujarat at
Ahmedabad)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
INDSUR GLOBAL LTD. Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH
S.L.P.(C)...CC No. 17377/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 24/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. S.A. Haseeb, Adv.
Mr. Ritesh Kumar, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Piyush Kumar, Adv.
Mr. Ajay Bhargava, Adv.
Ms. Vinita Bhargava, Adv.
Mr. Abhishar Bairagi, Adv.
For M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Notice.
Signature Not Verified There shall be interim stay of the impugned Digitally signed by NEETU KHAJURIA Date: 2015.09.28 16:43:27 IST Reason: judgment and order passed by the High Court of Gujarat at Ahmedabad in Special Civil Application No.3344 of 2014, dated 27.11.2014. 2 We restrain the petitioner(s) herein to recover a sum of Rs.87,00,000/- (Rupees eighty seven lakhs only) from the respondent till the disposal of the Special Leave Petition (C)..C.C. No.16523 of 2015.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar