Supreme Court - Daily Orders
S. M. Sood vs Official Liquidator Ppcl (High Court ... on 25 August, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.1 COURT NO.11 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No. 397 of 2017 in C.A.No. No(s). 2755/2009
S. M. SOOD Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR PPCL (HIGH COURT PATNA) & ORS. Respondent(s)
(Only M.A. No. 397 of 2017 (Application for directions) filed by
Appellant-in-person to be listed before Hon'ble Court.)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr.Devashish Bharuka, AOR
Ms Himanjali Gutam,Adv.
Ms. Anu Tyagi,Adv.
Mr. Ravi Bharuka,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application is disposed of in terms of the signed order.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.08.29 16:44:49 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION MISCELLANEOUS APPLICATION NO. 397 OF 2017 IN CIVIL APPEAL NO. 2755 OF 2009 S. M. SOOD ...APPELLANT(S) VERSUS OFFICIAL LIQUIDATOR PPCL & ORS. ...RESPONDENT(S) O R D E R In the course of implementation of order passed by this Court, some disputes have arisen which will require adjudication and cannot be summarily determined in these proceedings. Let such disputes be resolved before the Company Judge, Patna High Court.
The application is, accordingly, disposed of.
Parties are at liberty to approach the High Court with their case.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 25th August, 2017 [UDAY UMESH LALIT]