Supreme Court - Daily Orders
Lokhandwala Kataria Construction ... vs Nissus Finance And Investment Managers ... on 5 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A. NO. 1312 OF 2017
IN
CIVIL APPEAL NO. 9279 OF 2017
LOKHANDWALA KATARIA CONSTRUCTION PRIVATE LIMITED ... Appellant(s)
Versus
NISUS FINANCE AND INVESTMENT MANAGERS LLP ... Respondent(s)
O R D E R
By a joint application made by the parties before us, we have been asked to take Consent Terms dated 26.10.2017 in the place of earlier Consent Terms dated 28.06.2017 and 12.07.2017, read with an Addendum dated 02.12.2017 which has been handed over to us.
Our order dated 24.07.2017 will now stand modified. The sentence reading “We take the Consent Terms........” will now read as follows:
We take Consent Terms dated 26.10.2017 read with Addendum dated 02.12.2017 entered into between the parties on record and also record the undertaking of the appellant Signature Not Verified Digitally signed by before us to abide by the Consent Terms read with Addendum SHASHI SAREEN Date: 2017.12.08 16:49:18 IST Reason: in toto. The appellant also undertakes to pay sums due on or before the dates mentioned in the aforesaid Consent Terms 2 read with the aforesaid Addendum.
MA No. 1312 of 2017 is disposed of.
MA No. 1309 and 1311 of 2017:
Learned counsel for the petitioner seeks permission to withdraw these applications.
Permission is granted.
MA No. 1309 and 1311 of 2017 are dismissed as withdrawn.
....................J. (ROHINTON FALI NARIMAN) .....................J. (NAVIN SINHA) New Delhi, Dated: 5th December, 2017.
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ITEM NO.2 COURT NO.12 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No. 1309 of 2017 in Civil Appeal No. No(s). 9279/2017
LOKHANDWALA KATARIA CONSTRUCTION PRIVATE LIMITED Petitioner(s)
VERSUS
NISSUS FINANCE AND INVESTMENT MANAGERS LLP Respondent(s)
(IA No.97812/2017-PERMISSION TO FILE IMPLEADMENT and IA
No.118911/2017- IMPLEADMENT) WITH MA 1312/2017 in C.A. No. 9279/2017 (XVII) (FOR [JOINT APPLICATION SEEKING LEAVE TO FILE ADDITIONAL CONSENT TERMS DATED 26.10.2017] ON IA 118942/2017) MA 1311/2017 in C.A. No. 9279/2017 (XVII) (FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 118929/2017) Date : 05-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. K.V.Vishwanathan, Sr. Adv. Mr. Prateek Kumar, Adv.
Ms. Sneha Janki Kumar, Adv. Mr. Peshwan Jehangir, Adv. Mr. Sanjeev Kumar, Adv.
M/S. Khaitan & Co., AOR For Respondent(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Shikhil Suri, Adv.
Mr. Shiv K.Suri, Adv.
Ms. Shilpa Saini, Adv.
Mr. Shiv Kumar Suri, AOR Mr. Bishwajit Dubey, Adv. Mr. Sumit Attri, Adv.
Ms. Srideepa Bhattacharya, Adv. M/S. Cyril Amarchand Mangaldas Aor, AOR 4 UPON hearing the counsel the Court made the following O R D E R MA No. 1312 No. 2017:
MA No. 1312 of 2017 is disposed of in terms of the signed order.
MA No. 1309 and 1311 of 2017:
Learned counsel for the petitioner seeks permission to withdraw these applications.
Permission is granted.
MA No. 1309 and 1311 of 2017 are dismissed as withdrawn.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)