Supreme Court - Daily Orders
M/S Esjaypee Impex Private Limited vs The Asst. General Manager And ... on 27 July, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose
ITEM NO.23 Court 7 (Video Conferencing) SECTION XII
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). 24164/2019
(Arising out of impugned final judgment and order dated 16-09-2019
in WP No. 23573/2019 passed by the High Court of Judicature at
Madras)
M/S ESJAYPEE IMPEX PRIVATE LIMITED Petitioner(s)
VERSUS
THE ASST. GENERAL MANAGER AND AUTHORIZED OFFICER
CANARA BANK Respondent(s)
([ ONLY SLP(C)NO. 29752-29754/2019 AND SLP(C)NO.29756-29759/2019
ARE TO BE LISTED ON N27.07.2020 ])
WITH SLP(C) No. 29752-29754/2019
(FOR ADMISSION and I.R. and IA No.186779/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.186778/2019-PERMISSION TO
FILE PETITION (SLP/TP/WP/..))
SLP(C) No. 29756-29759/2019
( FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 186084/2019
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
186085/2019)
Date : 27-07-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Ms. Shalini Kaul, AOR (Not present)
For Respondent(s) Mr. S.Nagamuthu,Sr.Adv.
Mr. M. A. Chinnasamy, AOR
Ms. C.Rubavathi,Adv.
Mr. P.Krishnan
Mr. M.L.Ganesh,Adv.
Mr. K. V. Vijayakumar, AOR
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2020.07.27
18:21:26 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
An adjournment slip has been circulated by the learned counsel for the petitioner.
A grievance is made by the auction purchaser that despite deposit of the amount, he is being deprived of enjoyment in view of the interim order passed by this Court on 6th December, 2019.
In view of the request of the petitioner, we defer consideration to 18th August, 2020 making clear that the necessary arrangement should be made for that date otherwise the interim order shall stand withdrawn.
Additional documents, if any, be filed by the private respondents as prayed for.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER ASSISTANT REGISTRAR
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