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Supreme Court - Daily Orders

Asset Reconstruction Company (India) ... vs S.P. Velayutham on 6 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

                                                     1

     ITEM NO.26                Court 11 (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).    19662-
     19663/2021

     (Arising out of impugned final judgment and order dated 28-09-2021
     in WA No. 59/2016 28-09-2021 in WA No. 60/2016 passed by the High
     Court of Judicature at Madras)

     ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED                        Petitioner(s)

                                                    VERSUS

     S.P. VELAYUTHAM & ORS.                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.155306/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 06-12-2021 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)              Mr.   Gurukrishna Kumar, Sr. Adv.
                                    Mr.   Anirudh Krishnan, Adv.
                                    Mr.   Balaji Srinivasan, AOR
                                    Mr.   Adarsh Subramanian, Adv.
                                    Mr.   Subramanian Vaidyanathan, Adv.
                                    Mr.   K. Mohit Kumar, Adv.
                                    Ms.   Aakriti Priya, Adv.
                                    Ms.   Garima Jain, Adv.
                                    Ms.   Pallavi Sengupta, Adv.
                                    Ms.   Lakshmi Rao, Adv.
                                    Mr.   Prateek Yadav, Adv.
                                    Mr.   Mohammed Shahrukh, Adv.

     For Respondent(s)              Mr. Shyam Divan, Sr. Adv.
                                    Mr. Atul Nanda, Sr. Adv.
                                    Mr. Shreeyash Lalit, Adv.
                                    Mr. Surender K., Adv.
                                    Mr. Sougat Mishra, Adv.
                                    Mrs. Pragya Baghel, AOR
Signature Not Verified


                                    Mr. Mukul Rohatgi, Sr. Adv.
Digitally signed by R
Natarajan
Date: 2021.12.08
13:13:30 IST
Reason:                             Mr. Goutham Shivshankar, AOR
                                    Mrs. Chenthoori Pugazendhi, Adv.
                                       2

          UPON hearing the counsel the Court made the following
                             O R D E R

Issue notice.

Mr. Goutham Shivshankar, learned Advocate on Record accepts notice on behalf of respondent No.1. He may file counter affidavit within four weeks.

Let other respondents be served by dasti process, returnable on 24.01.2022.

In the meantime, the parties shall not alienate or create any encumbrance or any charge on the property and also maintain status quo regarding possession of the property in question.

(SWETA BALODI)                                            (RENU BALA GAMBHIR)
COURT MASTER (SH)                                         COURT MASTER (NSH)