Supreme Court - Daily Orders
M/S Coromandel Indag Products India ... vs M/S Canara Bank Asset Recovery ... on 8 May, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.22 COURT NO.5 SECTION XII
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) Nos. 10918-10919/2019
(Arising out of impugned final judgment and order dated 24-01-2019
in WP No. 12514/2014 24-01-2019 in MP No. 1/2014 passed by the High
Court Of Judicature At Madras)
M/S COROMANDEL INDAG PRODUCTS INDIA LIMITED & ANR. Petitioner(s)
VERSUS
M/S CANARA BANK,
ASSET RECOVERY MANAGEMENT BRANCH Respondent(s)
(FOR ADMISSION and I.R. and IA No.70773/2019-PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 08-05-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. G. Ramakrishna Prasad, AOR
Mr. Suyodhan Byrapaneni, Adv.
Ms. Filza Moonis, Adv.
Mohd. Wasay Khan, Adv.
Mr. Bharat J. Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are informed that the Debts Recovery Tribunal(DRT) has listed the matter on 13.05.2019. The DRT will take up the matter and decide it on that date, including hearing the priliminary objections, if any.
Signature Not VerifiedDigitally signed by NIDHI AHUJA Date: 2019.05.11
The special leave petitions stand disposed of.
11:48:56 IST Reason: (NIDHI AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) COURT MASTER