Supreme Court - Daily Orders
Kec International Ltd vs Afghanistan International Bank on 16 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.56 COURT NO.7 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(s). 1361/2023
(Arising out of impugned final judgment and order dated 11-01-2023
in IA(L) No. 780/2023 passed by the High Court of Judicature at
Bombay)
KEC INTERNATIONAL LTD Petitioner(s)
VERSUS
AFGHANISTAN INTERNATIONAL BANK & ORS. Respondent(s)
(IA No.10291/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.10821/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 10291/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 10821/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 16-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv. Ms. Bansuri Swaraj, Adv.
Mr. Siddhesh Kotwal, Adv. Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Akash Singh, Adv.
Mr. Nihar Dharmadhikari, Adv. Ms. Sampriti Baksi, Adv.
Mr. Anuj Athalye, Adv.
Mr. Noel Thomas, Adv.
Mr. Siddharth Seem, Adv.
Mr. Nirnimesh Dube, AOR For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.Signature Not Verified
Mr. Prashant Pratap, Sr. Adv.Digitally signed by POOJA SHARMA Date: 2023.01.17
Mr. Sameer Jain, Adv.
17:23:53 IST Reason: Mr. Kumar Abhishek Singh, Adv.
Mr. Suvigya Awasthy, Adv. Mr. Soayib Qureshi, AOR 1 Ms. Jayashree Parihar, Adv.
Mr. Shubham Agrahari, Adv. Mr. Rohan Gulati, Adv.
Mr. Ramchandra Madan, Adv. Ms. Ira Mahajan, Adv.
UPON hearing the counsel, the Court made the following O R D E R After some hearing, learned Senior Advocate appearing on behalf of the petitioner states that the petitioner would renew both the bank guarantees within three weeks.
Taking the statement on record, we dispose of the present special leave petition.
It will be open to the parties to request the Division Bench of the High Court for an early hearing of the matter.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) 2