Supreme Court - Daily Orders
M/S Pramerica Aspf Ii Cyprus Holding ... vs M/S Metro Corp Infrastructure Ltd on 18 September, 2023
ITEM NO.29 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5867-5868/2023
M/S PRAMERICA ASPF II CYPRUS HOLDING LIMITED Appellant(s)
VERSUS
M/S METRO CORP INFRASTRUCTURE LTD & ORS. Respondent(s)
(IA No.187390/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.187391/2023-STAY APPLICATION )
Date : 18-09-2023 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Appellant(s) Mr. Parag P. Tripathi., Sr. Adv.
Mr. Pradeep Jain, Adv.
Mr. Rohit Chaudhary, Adv.
Mr. Anirudh Dusaj, Adv.
Mrs. Vasundhara Bakhru, Adv.
Mr. Ashish Bansal, Adv.
Mr. Gopal Chauhan, Adv.
Mr. Deepak Goel, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice, returnable in the month of December 2023. Notice will be served by all modes, including dasti. In the meanwhile, the interim order passed by the Company Law Board, Chennai Branch dated 26.03.2013, shall operate till the next date of hearing.
In case any transactions for sale have been entered into by the respondent(s), the same will be placed on record by way of documents along with an affidavit, within 10 days.
We give liberty to the respondent(s) to move an application Signature Not Verified for modification of the interim order.
Digitally signed by SWETA BALODI Date: 2023.09.20 18:24:08 IST Reason: (BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR