Supreme Court - Daily Orders
M/S Escorts Ltd. vs Competition Commission Of India on 7 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s).5762 OF 2014
M/S ESCORTS LTD. Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR. Respondent(s)
O R D E R
While disposing of the appeal vide order dated 31.7.2015, this Court directed that the Bank guarantee given earlier during the pendency of the Civil Appeal No.5762/2014 shall be kept alive during the pendency of the appeal before the Competition Appellate Tribunal. It is further directed that depending upon the result of the Competition Appellate Tribunal, the fate of the Bank Guarantee will be decided.
Since the Bank Guarantee given during the pendency of the appeal was shown to be a Bank guarantee for the benefit of the Registry of this Court, the Registry has sought clarification as to what should happen to the existing Bank guarantee.
Heard learned counsel for the parties appearing on either side.
In the circumstances, we deem it appropriate to direct Signature Not Verified the appellant in the above mentioned appeal to furnish a Bank Digitally signed by Om Parkash Sharma Date: 2015.09.12 12:12:12 IST Reason: guarantee for a sum of Rs.10 crores(Rupees Ten crores) of any nationalised Bank in favour of the Secretary, Competition 2 Commission and keep the same alive during the pendency of proceedings in Appeal No.13/2014. At the time of disposal of the appeal, the Commission would make appropriate order regarding Bank guarantee. On furnishing of such a Bank guarantee before the Competition Commission, the appellant shall obtain appropriate certificate from the Secretary, Competition Commission and place it before the Registry of this Court. On receipt of such a certificate from Secretary, Competition Commission, the Bank guarantee filed by the appellant before the Registry of this Court shall stand discharged.
Office report is ordered accordingly.
….........................J.
[ J. CHELAMESWAR ]
….........................J.
NEW DELHI [ ABHAY MANOHAR SAPRE ]
SEPTEMBER 07, 2015
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ITEM NO.7 COURT NO.6 SECTION XVII
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). 5762/2014
M/S ESCORTS LTD. Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA & ANR. Respondent(s)
(office report for direction)
Date : 07/09/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Appellant(s) Mr. Anil Shrivastav,Adv. For Respondent(s) Mr. Arjun Krishnan,Adv.
Mr. Shreekant N. Terdal,Adv. Ms. Vimla Sinha,Adv.
UPON hearing the counsel the Court made the following O R D E R Office report is ordered in terms of the signed order.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)