Supreme Court - Daily Orders
State Bank Of India vs Kingfisher Airlines Ltd. . on 11 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
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ITEM NO.6 COURT NO.7 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOS. 9-12 & 13-16/2016 in Petition(s) for Special Leave to
Appeal (C) No(s). 6828-6831/2016
(Arising out of impugned final judgment and order dated 04/03/2016
in WP No. 12191/2016 04/03/2016 in WP No. 12192/2016 04/03/2016 in
WP No. 12193/2016 04/03/2016 in WP No. 12194/2016 passed by the
High Court Of Karnataka At Bangalore)
STATE BANK OF INDIA AND ORS. Petitioner(s)
VERSUS
KINGFISHER AIRLINES LTD. AND ORS. Respondent(s)
(for directions and impleadment and office report)
WITH
I.A.Nos. 1-4 in CONMT.PET.(C) No. 421-424/2016 In SLP(C) No.
6828-6831/2016
(With appln.(s) for recalling the court's order and Office Report)
Date : 11/01/2017 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Robin R. David, Adv.
Mr. Munawwar Naseem, Adv.
Mr. Chitranshul Sinha, Adv.
Mr. Aniketh Gowda, Adv.
Ms. Megha Srivastava, Adv.
For M/s. Dua Associates
Mr. Aditya Sarin, Adv.
Ms. Fereshte D. Sethna, Adv.
Ms. B. Vijayalakshmi Menon, Adv.
For Respondent(s)
Signature Not Verified
Mr. C. S. Vaidyanathan, Sr. Adv.
Mr. Parag P. Tripathi, Sr. Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2017.01.14
10:38:12 IST
Reason:
Mr. Mahesh Agarwal, Adv.
Mr. Jai Munim, Adv.
Mr. Ankur Saigal, Adv.
Mr. Himanshu Satija, Adv.
Mr. Munjaal Bhatt, Adv.
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Mr. Srinivasan Ramaswamy, Adv.
Mr. E. C. Agrawala, Adv.
Mr. Vipin Kumar Jai, Adv.
Ms. Shailly Dinkar, Adv.
Mr. Vipul Jai, Adv.
Mr. Ritunjay Gupta, Adv.
Mr. Dheeraj Nair, Adv.
UPON hearing counsel the Court made the following
O R D E R
In the affidavit filed on 10.12.2016, the petitioners have brought to the notice of this Court that the transfer of US $ 40 Million in favour of the children of Respondent No. 3 is in flagrant violation of the orders passed by the High Court of Karnataka. Therefore, it is prayed that appropriate orders may be issued to secure the deposit of the said amount of US $ 40 Million before this Court or the DRT forthwith, pending disposal of the further recovery proceedings.
The learned senior counsel appearing for Respondent No. 3 seeks three weeks' time to file reply to the submission. Post on 02.02.2017.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Assistant Registrar