Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Delhi Airport Metro Express Pvt. Ltd. vs Delhi Metro Rail Corporation Ltd. on 22 April, 2019

Bench: S.A. Bobde, S. Abdul Nazeer

                                                  1

     ITEM NO.47                           COURT NO.2                SECTION XIV

                              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).    4115/2019

     (Arising out of impugned final judgment and order dated 15-01-2019
     in FAOOS No. 58/2018 passed by the High Court Of Delhi At New
     Delhi)

     DELHI AIRPORT METRO EXPRESS PVT. LTD.                             Petitioner(s)

                                                 VERSUS

     DELHI METRO RAIL CORPORATION LTD.                                 Respondent(s)

     (For IA NO.32524/2019 – ex parte ad interim relief)

     WITH SLP(C) No. 8311/2019 (XIV)

     Date : 22-04-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S.A. BOBDE
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)             Mr.   P. Chidamabaram, Sr. Adv.
                                   Mr.   Mukul Rohatgi, Sr. Adv.
                                   Mr.   K.V. Vishwanathan, Sr. Adv.
                                   Mr.   Gopal Jain, Sr. Adv.
                                   Mr.   Mahesh Agarwal, Adv.
                                   Mr.   Rishi Agrawala, Adv.
                                   Ms.   Megha Mehta Agrawal, Adv.
                                   Mr.   Nishant Rao, Adv.
                                   Mr.   Rajesh Kumar, Adv.
                                   Mr.   E. C. Agrawala, AOR

                                   Mr.   Tushar Mehta, Ld. SG/Sr. Adv.
                                   Mr.   Parag P. Tripathi, Sr. Adv.
                                   Mr.   P.S. Narasimha, Sr. Adv.
                                   Mr.   Ajit Kumar Sinha, Sr. Adv.
                                   Mr.   Tarun Johri, AOR
                                   Mr.   Ankur Gupta, Adv.
                                   Mr.   Aniit Saini, Adv.
Signature Not Verified
                                   Mr.   Nivarhan Ramaswami, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2019.04.23

     For Respondent(s)
17:37:56 IST
Reason:                            Mr.   Tushar Mehta, Ld. SG/Sr. Adv.
                                   Mr.   Parag P. Tripathi, Sr. Adv.
                                   Mr.   P.S. Narasimha, Sr. Adv.
                                   Mr.   Ajit Kumar Sinha, Sr. Adv.
                                   Mr.   Tarun Johri, AOR
                                          2

                     Mr. Ankur Gupta, Adv.
                     Mr. Aniit Saini, Adv.
                     Mr. Nivarhan Ramaswami, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

Having heard learned Senior Counsel appearing for the parties, we consider it appropriate in the interests of justice to direct that the order declaring the assets of the petitioner viz., Delhi Airport Metro Express Pvt. Ltd., as Non- Performing Assets (NPAs), shall be deferred till further orders of this Court.

Order accordingly.


         List    these     matters   on       23.07.2019   (a    non-miscellaneous

   day) for      hearing.



(SANJAY KUMAR-II)                                     (SUNIL KUMAR RAJVANSHI)
COURT MASTER (SH)                                         BRANCH OFFICER