Supreme Court - Daily Orders
Ecgc Limited vs Eastman Exports Global Clothing ... on 10 December, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
1
ITEM NO.4 Court 16 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7108/2021
ECGC LIMITED Appellant(s)
VERSUS
EASTMAN EXPORTS GLOBAL CLOTHING Respondent(s)
PRIVATE LIMITED
(FOR ADMISSION and I.R. and IA No.155352/2021-STAY APPLICATION )
Date : 10-12-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Mr. Rajshekhar Rao, Sr. Adv.
Mr. Rohan Batra, AOR
Mr. Naval Sharma, Adv.
Mr. Saket Satapathy, Adv.
Ms. Sonali, Malik, Adv.
Mr. Dhruv Sethi, Adv.
Mr. Kartik Sundar, Adv.
Mr. Areeb Amanullah, Adv.
For Respondent(s) Mr. Saket Sikri, Adv.
Ms. Devesh Tripathi, Adv.
Mr. Faraz Anees, Adv.
Mr. Praveen Swarup, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the two companies in question were not included in the policy issued on 11.11.2018, which was effective from 01.09.2018. He also submits Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.12.11 that 15:34:20 IST Reason: the respondent company had accessed the website of the petitioner corporation on 07.04.2018 and thereafter informed that the two companies in question have been put in the negative list. 2 Issue notice, which is accepted by learned counsel for the respondent who is present in the Court.
The petitioner would deposit the amount payable in terms of the impugned order in this Court. The deposit would be kept in a fixed deposit to earn interest and would abide by further orders. List the matter after six weeks.
(BABITA PANDEY) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR