Supreme Court - Daily Orders
Kalpana Chakraborty vs Akshat Commercial P.Ltd. on 7 December, 2021
Bench: M.R. Shah, Sanjiv Khanna
ITEM NO.2 COURT NO.13 SECTION XVI
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). 2524-2526/2016
KALPANA CHAKRABORTY & ORS. Appellant(s)
VERSUS
AKSHAT COMMERCIAL P.LTD. & ORS. Respondent(s)
([IA-89992/21 IN CA-2524-26/16 MENTIONED]
IA No. 89992/2021 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 07-12-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. Amit Sibal, Sr. Adv.
Mr. Ritin Rai, Sr. Adv.
Mr. Snehal Kakrania, Adv.
Mr. Sanjeev Kapoor, Adv.
For M/s. Khaitan & Co., AOR
For Respondent(s) Mr. Sunil Kumar Jain, AOR
Mr. Ashok Kumar Jain, Adv.
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for substitution is allowed.
We have heard Mr. Amit Sibal, learned senior counsel appearing for the appellants, Mr. Sunil Kumar Jain, learned counsel appearing on behalf of the auction purchaser as well as Mr. Ashok Kumar Jain, learned counsel appearing for the respondent-Bank at length.
Considering the earlier order dated 30.09.2016, the Registry is directed to notify the Special Leave Petition (C) No. 33645/2013 along with the present appeals on 09.12.2021.
So as to enable the appellants and the auction purchaser to settle the dispute amicably and so as to enable the appellants to Signature Not Verified consider the offer made by learned counsel appearing on behalf of Digitally signed by R Natarajan Date: 2021.12.07 17:13:07 IST the auction purchaser, put up on 09.12.2021 on top of the Board. Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER