Supreme Court - Daily Orders
Mseb Holding Co. Ltd vs The Hong Kong And Shanghai Banking ... on 26 November, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.15 COURT NO.8 SECTION IX-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.2065/2025 in SLP(C) No.7870/2025
[Arising out of impugned final judgment and order dated 24-03-2025
in SLP(C) No.7870/2025 passed by the Supreme Court of India]
MSEB HOLDING CO. LTD. & ANR. Petitioners
VERSUS
THE HONG KONG AND SHANGHAI BANKING
CORPORATION LTD. & ORS. Respondents
I.A. No.193045/2025-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.303021/2025-INTERVENTION/IMPLEADMENT
Date : 26-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Mukul Rohatgi, Sr. Adv.
Mr. Rajendra Barot, Adv.
Mr. Vivek Shetty, Adv.
Ms. Cheryl Fernandes, Adv.
Mr. Ayush Chadha, Adv.
Ms. Kalyani Bhide, Adv.
Ms. Alankrita Sinha, Adv.
Mr. Navneet R., AOR
For Respondent(s) :Mr. Tushar Mehta, S.G.I
Mr. Anjan Dasgupta, Adv.
Ms. Rimali Batra, Adv.
Mr. Abhishek Lalwani, Adv.
Mr. Shivang Gupta, Adv.
M/s. DSK Legal, AOR
Mr. Deepak Nargolkar, Sr. Adv.
Ms. Shraddha Dube Patil, Adv.
Ms. Iyer Shruti Gopal, Adv.
Signature Not Verified
Mr. Ang Bajaj, Adv.
Mr. Anandh K., AOR
Digitally signed by
rashmi dhyani pant
Date: 2025.11.27
17:03:34 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
1. Let counter affidavit to the application seeking impleadment being I. A. No.303021/2025 be filed by 05th December, 2025.
2. Rejoinder thereto, be filed by 11th December, 2025.
3. Relist the miscellaneous application on 16th December, 2025.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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