Supreme Court - Daily Orders
M/S Panwar Steels Limited vs Indian Overseas Bank on 25 January, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, S. Ravindra Bhat
ITEM NO.18 Court 3 (Video Conferencing) SECTION IV-B
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). 488/2021
(Arising out of impugned final judgment and order dated 23-12-2020
in CWP No. 22552/2020 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S PANWAR STEELS LIMITED & ANR. Petitioner(s)
VERSUS
INDIAN OVERSEAS BANK Respondent(s)
(FOR ADMISSION)
Date : 25-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. R.S. Hegde, Adv.
Mr. Farhat Jahan Rehmani, AOR
Mr. Shanti Prakash, Adv.
For Respondent(s) Mr. Krishan Kumar, AOR
Mr. Charanjiv Singh Pasricha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of the order of deposit in the meantime.
Status quo as to the property, as of today, shall be maintained in the meanwhile.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.01.25 15:51:39 IST Reason: