Supreme Court - Daily Orders
M/S. Kmp Expressways Ltd. vs Idbi Bank Ltd on 20 October, 2023
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ITEM NO.27 COURT NO.3 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). 42981/2023
(Arising out of impugned final judgment and order dated 11-07-2023
in FAO(OS)(COMM) No. 105/2022 passed by the High Court of Delhi at
New Delhi)
M/S. KMP EXPRESSWAYS LTD. Petitioner(s)
VERSUS
IDBI BANK LTD & ANR. Respondent(s)
(IA No.217885/2023-CONDONATION OF DELAY IN FILING and IA
No.217887/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 20-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Santosh Sachin, AOR
Mr. Shyam Divan, Sr. Adv.
Ms. Manali Singhal, Adv.
Mr. Deepak Khurana, Adv.
Mr. Ankur Upadhyay, Adv.
Ms. Shreya Singhal, Adv.
Ms. Aanchal Kapoor, Adv.
Ms. Nishtha Wadhwa, Adv.
Mr. Deepak Singh Rawat, Adv.
For Respondent(s) Mr. Gopal Jain, Sr. Adv.
Mr. Raunak Dhillon, Adv.
Ms. Madhavi Khanna, Adv.
Ms. Ananya Dhar Choudhury, Adv.
Ms. Isha Malik, Adv.
Ms. Niharika Shukla, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Lokesh Sinhal G., AAG
Mr. Akshay Amritanshu, AOR
Ms. Himanshi Shakya, Adv.
Signature Not Verified
Mr. Ashutosh Jain, Adv.
Mr. Nikunj Gupta, Adv.
Digitally signed by
SWETA BALODI
Date: 2023.10.21
13:41:02 IST
Reason:
UPON hearing the counsel, the Court made the following
O R D E R
2 Re-list on 30.10.2023 along with SLP (C) No. 19675/2023 titled “Haryana State Industrial and Infrastructure Development Corporation Ltd. vs. Idbi Bank Limited and Anr.” (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR