Supreme Court - Daily Orders
Zee Entertainment Enterprises Limited vs Indusind Bank Limited on 4 November, 2022
Bench: B.R. Gavai, B.V. Nagarathna
1
ITEM NO.21 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31013/2022
(Arising out of impugned final judgment and order dated 13-09-2022
in CCC No. 286/2022 13-09-2022 in CMA No. 12683/2022 13-09-2022 in
CMA No. 12152/2022 03-12-2021 in FAO(OS)(COMM) No. 15/2021 03-12-
2021 in CMA No. 3064/2021 passed by the High Court Of Delhi At New
Delhi)
ZEE ENTERTAINMENT ENTERPRISES LIMITED Petitioner(s)
VERSUS
INDUSIND BANK LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.157678/2022-CONDONATION OF DELAY
IN FILING and IA No.157682/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 04-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Bindi Dave, Adv.
Mr. Aman Raj Gandhi, AOR
Ms. Misha Rohatgi, Adv.
Mr. V. Bajaj,Adv.
Mr. Pranay Tutija, Adv.
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Diwakar Maheshwari, Adv.
Ms. Pratiksha Mishra , AOR
Mr. Yugan Taneja, Adv.
Mr. L.N. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Delay condoned.
Digitally signed by Deepak Singh Date: 2022.11.05 12:24:11 IST Reason:We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petitions are 2 dismissed accordingly.
Needless to state that all contentions available to the parties are kept open.
Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (SAROJ KUMARI GAUR) COURT MASTER (SH) ASSISTANT REGISTRAR