Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 26 August, 2022

Bench: Chief Justice, Uday Umesh Lalit, Hima Kohli

                                                          1

     ITEM NO.9                                  COURT NO.1                  SECTION XII­A

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

                                  IA 55072/2021 in Civil Appeal      No.3020/2019

     STATE BANK OF INDIA REPRESENTED BY ITS CHIEF MANAGER Appellant(s)

                                                        VERSUS

     M/S VENSHIV PHARMA CHEM (P) LTD. REP. BY ITS                               Respondent(s)
     MANAGING DIRECTOR K. SAMBA SIVA REDDY & ORS.

     (IA No. 55072/2021 ­ EARLY HEARING APPLICATION)

     Date : 26­08­2022 This appln. for early hearing was called on for
     hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Appellant(s)
                                          Mr.   Mukul Kumar, Adv.
                                          Mr.   A. V. Rangam, AOR
                                          Mr.   Buddy A. Ranganadhan, Adv.
                                          Ms.   Nandini Tomar, Adv.
     For Respondent(s)
                                          Mr. Byrapaneni Suoydhan, Adv.
                                          Ms. Tatini Basu, AOR

                                          Mr. Amit Agrawal, AOR

                                          Mr.   Harshwardhan K., Adv.
                                          Ms.   Radhika Yadav, Adv.
                                          Mr.   Kshitij Maheswari, Adv.
                                          Mr.   Yadav Narender Singh, AOR

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

1. Signature Not Verified Heard learned counsel appearing for the parties.

Digitally signed by VISHAL ANAND

2. Date: 2022.08.26 17:00:42 IST Taking into consideration the averments made in the Reason:

application seeking early hearing of the Civil Appeal filed by Respondent No.4, the Registry is directed to list this appeal in 2 the last week of September, 2022 before an appropriate Bench as per subject­category.

3. Application for early hearing is allowed in the afore­stated terms.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)