Supreme Court - Daily Orders
Insolvency And Bankruptcy Board Of ... vs Satyanarayan Bankatlal Malu on 11 April, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha
1
ITEM NO.16 COURT NO.2 SECTION II-A
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 (Crl.) No(s). 2864/2022
(Arising out of impugned final judgment and order dated 14-02-2022
in WP No. 2592/2021 passed by the High Court Of Judicature At
Bombay)
INSOLVENCY AND BANKRUPTCY BOARD OF INDIA Petitioner(s)
VERSUS
SATYANARAYAN BANKATLAL MALU & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Vikas Mehta, AOR
Mr. Apoorv Khator, Adv
For Respondent(s) Mr. Amir Arsiwala, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Vikas Mehta, learned advocate in support of the petition and Mr. Amir Arsiwala, learned advocate who is appearing on Caveat for Respondent Nos. 1 and 2. Signature Not Verified
Considering the importance of the matter, let notice be Digitally signed by issued, returnable on 19th April, 2022 for final disposal. Indu Marwah Date: 2022.04.13 18:02:59 IST Reason:
State of Maharashtra, who is arrayed as Respondent No 3, be served through the learned Standing Counsel appearing for the 2 State.
In the meantime, counsel for the parties are at liberty to file written submissions, not exceeding three pages, by 16 th April, 2022.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER