Supreme Court - Daily Orders
Damodar Valley Corporation vs Sree Ramdoot Rollers Private Ltd. on 28 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.3 COURT NO.12 SECTION XVI
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). 10221/2020
(Arising out of impugned final judgment and order dated 24-04-2020
in FMA No. 956/2019 passed by the High Court At Calcutta)
DAMODAR VALLEY CORPORATION & ORS. Petitioner(s)
VERSUS
SREE RAMDOOT ROLLERS PRIVATE LTD. Respondent(s)
(I.A No. 30091/2021 APPLICATION FOR SEEKING CERTAIN INTERIM
DIRECTIONS & IA No. 30091/2021 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 28-04-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Ms. Madhumita Bhattacharjee, AOR
Ms. Kavya Jhawar, Adv.
For Respondent(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. R.B. Phookan, Adv.
Ms. Neha T. Phookan, Adv.
Oindrila Sen, Adv.
Mr. Shailesh Madiyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is reported that the issue involved in the present Special Leave Petition with respect to the liability of the erstwhile consumer to be paid by the subsequent purchaser, who has purchased the property in an auction under the SARFAESI Act, is liable to pay the dues of the earlier consumer or not is referred to a three- Judge Bench.
Signature Not Verified Leave granted. Digitally signed by R Natarajan Date: 2022.04.29 17:24:40 IST Reason:
Tag with C.A. Nos. 5312-5313 of 2005.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER