Supreme Court - Daily Orders
Kerala State Electricity Board vs Asset Reconstruction Company (India) ... on 20 February, 2020
ITEM NO.31 REGISTRAR COURT. 1 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. ANIL LAXMAN PANSARE
Civil Appeal No(s). 7695-7696/2019
KERALA STATE ELECTRICITY BOARD Appellant(s)
VERSUS
ASSET RECONSTRUCTION COMPANY (INDIA) LTD. & ANR. Respondent(s)
(IA No.151480/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.151479/2019-EX-PARTE STAY )
Date : 20-02-2020 These appeals were called on for hearing today.
For Appellant(s)
Mrs Anu K Joy, Adv.
Mr Alim Anvar, Adv.
Mr. Nishe Rajen Shonker, AOR
For Respondent(s)
Mr Dinkar Singh, Adv.
Mr. Deepak Goel, AOR
Mr Chitranshul A Sinha, Adv.
Mr Anshuman Mohit Chaturvedi, Adv.
M/S. Dua Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent no. 2 has filed counter affidavit. Ld. Counsel for respondent no.1 submits that he will be filing counter affidavit during the course of the day. Be filed.
Registry to process the matter for listing before the Hon'ble Court as per rules.
Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.22 11:52:03 IST
Reason: ANIL LAXMAN PANSARE
Registrar