Supreme Court - Daily Orders
Binay Kumar Singhania vs Directorate Of Economic Offences on 6 April, 2022
ITEM NO.46 REGISTRAR COURT. 2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. SAURABH PARTAP SINGH LALER
Civil Appeal No(s). 4596/2021
BINAY KUMAR SINGHANIA Appellant(s)
VERSUS
DIRECTORATE OF ECONOMIC OFFENCES & ORS. Respondent(s)
Date : 06-04-2022 This appeal was called on for hearing today.
For Appellant(s)
Ms. Shriya Maini, AOR
Mr Aditya Gauri, Adv.
Ms. Shalya Agarwal, Adv.
Mr. Amar Vivek, Adv.
Mr. Dhananjaya Sud, Adv.
For Respondent(s)
Ms. Nandini Sen Mukherjee, AOR
Mr. Basab Sengupta, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Counter affidavit has already been filed on behalf of respondent no. 1.
Despite due service, none appears on behalf of respondent no.
2. As per office report Respondent no. 3 is unserved. However, learned counsel for appellant submits that respondent no. 3 is under liquidation and the liquidator is Sh. Binay Kumar Singhania , who is petitioner in present matter. She further submits that Signature Not Verified respondent no. 3 is made a proforma party, as respondent no. 3 was Digitally signed by PRIYANKA MALIK Date: 2022.04.08 11:05:30 IST Reason: a party before NCLAT. Submissions of learned counsel are found to be correct as respondent no. 3, M/s. Pincon Spirits Ltd. is shown to be represented through Mr. Binay Kumar Singhania, Liquidator.
Hence, service is complete, matter shall be processed for listing before the Hon’ble Court under the rules, with office report mentioning the aforesaid fact.
SAURABH PARTAP SINGH LALER Registrar pm