Supreme Court - Daily Orders
M/S. Integrated Finance Company ... vs Garware Marine Industries Ltd on 22 June, 2021
Bench: Hemant Gupta, Aniruddha Bose
ITEM NO.3 Court 14 (Video Conferencing) 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)No(s). 11410-11411/2020
(Arising out of impugned final judgment and order dated 19-06-2020
in OSA No. 92/2019 and CMP No. 9003/2019 passed by the High Court
of Judicature at Madras)
M/S. INTEGRATED FINANCE COMPANY LIMITED Petitioner(s)
VERSUS
GARWARE MARINE INDUSTRIES LTD Respondent(s)
(IA No. 57590/2021 - STAY APPLICATION)
Date : 22-06-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner(s) Mr. V.P.Raman,Adv.
Mr. M.S.Seshadri,Adv.
Mrs. Pragya Baghel, AOR
For Respondent(s) Mr. Kush Chaturvedi, AOR
Mr. Sayeed Mulani,Adv.
Ms. Priyashree Sharma,Adv.
Ms. Rushali Agarwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 57590/2021 - STAY APPLICATION Issue notice on the application for stay, returnable in four weeks.
Mr. Kush Chaturvedi, learned counsel accepts notice on behalf of the respondent.
In the meantime, further proceedings in C.S.No.591 Signature Not Verified of 2010 and C.S.No.689 of 2014 before the Madras High Digitally signed by Anita Malhotra Date: 2021.06.22 Court shall remain stayed. 16:43:07 IST Reason:
(ANITA MALHOTRA) (DIPTI KHURANA) COURT MASTER COURT MASTER