Supreme Court - Daily Orders
Stressed Assets Stabilization Fund ... vs B.S. Krishnan on 24 September, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.17 Court 9 (Video Conferencing) 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). 5729/2021
STRESSED ASSETS STABILIZATION FUND (SASF) Appellant(s)
VERSUS
B.S. KRISHNAN & ANR. Respondent(s)
(IA No.117731/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.117728/2021-STAY APPLICATION )
Date : 24-09-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. Sidhartha Barua, Adv.
Mr. Praful Jindal, Adv.
Mr. Daanish Abbasi, Adv.
Mr. Faisal Sherwani , AOR
For Respondent(s) Mr. R. Anand Padmanabhan, Adv.,
Mr. Debarati Sadhu, Adv.
Mr. Shashi Bhushan Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice fixing the date immediately after four weeks. Mr. Shashi Bhushan Kumar, AOR is on caveat and accepts notice on behalf of respondent no. 1.
Respondent no. 2 being the party through IRP, we direct that the notice be sent to respondent no. 2, as described in this special leave petition.
(ARJUN BISHT)
Signature Not Verified
(PRADEEP KUMAR) (ASHWANI THAKUR)
(COURT MASTER (SH)
Digitally signed by
SUNIL KUMAR
Date: 2021.09.27
(BRANCH OFFICER) AR-CUM-PS
16:46:17 IST
Reason: