Supreme Court - Daily Orders
Bvm Finance Private Limited vs Vistra Itcl (India) Limited on 21 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.13 Court 7 (Video Conferencing) SECTION IX
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). 701/2021
(Arising out of impugned final judgment and order dated 27-10-2020
in LD-VC-A No. 294/2020 passed by the High Court Of Judicature At
Bombay)
BVM FINANCE PRIVATE LIMITED Petitioner(s)
VERSUS
VISTRA ITCL (INDIA) LIMITED & ORS. Respondent(s)
(IA No.3863/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.3864/2021-EXEMPTION FROM FILING O.T. and IA No.3862/2021-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 21-01-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Fereshte D. Sethna, Adv.
Ms. Anuradha Dutt, Adv.
Mr. Tushar Jarwal, Adv.
Ms. Suman Yadav, Adv.
Mr. Aditya Sarin, Adv.
Mr. Hasmukh Ravaria, Adv.
Mr. Shreyash Taparia, Adv.
Ms. Aboli Mandlik, Adv.
Ms. Rashi Verma, Adv.
Ms. B. Vijayalakshmi Menon, AOR
For Respondent(s) Mr. Ritin Rai, Sr. Adv.
Ms. Niharika Ahluwalia, AOR
Mr. Gaurav Vaid, Adv.
Ms. Sneha Kohli, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Ziyad Madon, Adv.
Mr. Aman Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.01.21 The special leave petition is dismissed.
17:03:40 IST Reason:Pending applications stand disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS BRANCH OFFICER