Supreme Court - Daily Orders
Bhagwandas Auto Fin.Ltd. vs Hdfc Bank Ltd. on 14 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.202 COURT NO.2 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).11097-11099/2011
(Arising out of impugned final judgment and order dated 21/01/2011
in APO Nos.38/2010, 39/2010 and 40/2010 passed by the High Court of
Calcutta)
BHAGWANDAS AUTO FIN.LTD.& ANR Petitioner(s)
VERSUS
HDFC BANK LTD. Respondent(s)
(With appln. for directions and office report)
(For final disposal)
Date : 14/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. Vikas Mehta,Adv.
Mr. Varun Singh,Adv.
Mr. Karandeep Khanna,Adv.
For Respondent(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Samrat Sen,Sr.Adv.
Ms. Aparna Sinha,Adv.
Mr. Manoj,Adv.
Ms. Gargi Srivastava,Adv.
Ms. Mitali Chauhan,Adv.
Ms. S.Singh,Adv.
Mr. Abhijat P. Medh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the parties. Leave granted.
Hearing expedited.
Needless to say that it would be open to the Signature Not Verified respondent-creditor Bank to take appropriate legal Digitally signed by Sarita Purohit Date: 2015.12.15 17:21:44 IST recourse.
Reason:(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar