Supreme Court - Daily Orders
Kotak Mahindra Bank Ltd. vs Trupti Sanjay Mehta . on 8 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) 20885/15
1
R E V I S E D
ITEM NO.1 COURT NO.5 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 (C) No.20885/2015
(Arising out of impugned final judgment and order dated 16/07/2015
in WP No.722/2015 passed by the High Court of Bombay)
KOTAK MAHINDRA BANK LTD. Petitioner(s)
VERSUS
TRUPTI SANJAY MEHTA AND ORS. Respondent(s)
WITH S.L.P.(C)...CC No.17959/2015
(With appln.(s) for permission to file SLP and interim relief and
office report)
Date: 08/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P. Chidambram, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Radhika Gautam, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Karan Luthra, Adv.
Mr. Rishabh Parikh, Adv.
Mr. E. C. Agrawala, AOR
SLP CC 17959/15 Mr. Shyam Divan, Sr. Adv.
Mr. Amit Bajaj, Adv.
Ms. Jasmine Damkewala, AOR
Signature Not Verified
Digitally signed by
For Respondent(s)
Chetan Kumar
Date: 2015.10.12
17:10:14 IST
Mr. Umesh Shetty, Adv.
Nos.1 and 2
Reason:
Mr. Roshan D'Souza, Adv.
Ms. Hina Mody, Adv.
Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
SLP(C) 20885/15
2
For R-6 Mr. V. Giri, Sr. Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H.S. Parihar, Adv.
For Intervenor Mr. Tushar Mehta, ASG
in IA 3/15 Mr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Mr. Mudit Sharma, AOR
For Intervenor Mr. Masoom K. Shah, Adv.
in IA 6/15 Mr. Abhishek Baid, Adv.
Mr. Anup Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.3 of 2015
The interlocutory application for intervention filed on behalf of the Indian Banks' Association, is allowed.
I.A. No.6 of 2015The interlocutory application for intervention filed on behalf of Natwarlal Jashraj Vyas, is allowed for the purpose of putting forth the legal submissions.
I.A. No.7 of 2015This is an application seeking tagging of W.P. No.936 of 2014 along with S.L.P.(C) No.20885 of 2015.
Mr. Masoom K. Shah, learned counsel appearing for the applicant submits that his case is different on facts and, therefore, he may be permitted to withdraw the said application. It is permitted to be withdrawn. SLP(C) 20885/15 3 S.L.P.(C) No.....CC 17959/2015 Having heard Mr. Shyam Divan, learned senior counsel for the petitioner, the present petition is treated as an application for intervention in S.L.P.(C) No.20885 of 2015.
S.L.P.(C) No.20885 of 2015Heard Mr. P. Chidambaram, learned senior counsel for the petitioner, Mr. Umesh Shetty, learned counsel for the respondent Nos.1 and 2, Mr. V. Giri, learned senior counsel for the respondent No.6, Mr. Tushar Mehta, learned Additional Solicitor General for the intervenor in I.A. No.3 of 2015 and Mr. Masoom K. Shah, learned counsel for the intervenor in I.A. No.6 of 2015.
Leave granted.
Hearing concluded.
Judgment reserved.
The interim order passed on the earlier occasion shall remain in force till the pronouncement of the judgment.
Liberty is granted to file written notes/submissions within a week hence.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
SLP(C) 20885/15
4
ITEM NO.1 COURT NO.5 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 (C) No.20885/2015 (Arising out of impugned final judgment and order dated 16/07/2015 in WP No.722/2015 passed by the High Court of Bombay) KOTAK MAHINDRA BANK LTD. Petitioner(s) VERSUS TRUPTI SANJAY MEHTA AND ORS. Respondent(s) WITH S.L.P.(C)...CC No.17959/2015 (With appln.(s) for permission to file SLP and interim relief and office report) Date: 08/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. P. Chidambram, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Radhika Gautam, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. Karan Luthra, Adv.
Mr. Rishabh Parikh, Adv.
Mr. E. C. Agrawala, AOR SLP CC 17959/15 Mr. Shyam Divan, Sr. Adv.
Mr. Amit Bajaj, Adv.
Ms. Jasmine Damkewala, AOR For Respondent(s) Mr. Umesh Shetty, Adv. Nos.1 and 2 Mr. Roshan D'Souza, Adv.
Ms. Hina Mody, Adv.
Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR SLP(C) 20885/15 5 For R-6 Mr. V. Giri, Sr. Adv.
Mr. Kuldeep S. Parihar, Adv.
Mr. H.S. Parihar, Adv.
For Intervenor Mr. Tushar Mehta, ASG in IA 3/15 Mr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Mr. Mudit Sharma, AOR For Intervenor Mr. Masoom K. Shah, Adv. in IA 6/15 Mr. Abhishek Baid, Adv.
Mr. Anup Jain, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No.3 of 2015 The interlocutory application for intervention filed on behalf of the Indian Banks' Association, is allowed.I.A. No.6 of 2015
The interlocutory application for intervention filed on behalf of Natwarlal Jashraj Vyas, is allowed for the purpose of putting forth the legal submissions.I.A. No.7 of 2015
This is an application seeking tagging of W.P. No.936 of 2014 along with S.L.P.(C) No.20885 of 2015.
Mr. Masoom K. Shah, learned counsel appearing for the applicant submits that his case is different on facts and, therefore, he may be permitted to withdraw the said application. It is permitted to be withdrawn. SLP(C) 20885/15 6 S.L.P.(C) No.....CC 17959/2015 Having heard Mr. Shyam Divan, learned senior counsel for the petitioner, the present petition is treated as an application for intervention in S.L.P.(C) No.20885 of 2015.S.L.P.(C) No.20885 of 2015
Heard Mr. P. Chidambaram, learned senior counsel for the petitioner, Mr. Umesh Shetty, learned counsel for the respondent Nos.1 and 2, Mr. V. Giri, learned senior counsel for the respondent No.6, Mr. Tushar Mehta, learned Additional Solicitor General for the intervenor in I.A. No.3 of 2015 and Mr. Masoom K. Shah, learned counsel for the intervenor in I.A. No.6 of 2015.
Leave granted.
Hearing concluded.
Judgment reserved.
Liberty is granted to file written notes/submissions within a week hence.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master