Supreme Court - Daily Orders
K.J. George vs The Authorised Officer, Indian Bank on 26 March, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.8 Court 4 (Video Conferencing) SECTION XI-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 (C) No(s). 4754/2021
(Arising out of impugned final judgment and order dated 02-11-2020
in OP(DRT) No. 73/2018 passed by the High Court Of Kerala At
Ernakulam)
K.J. GEORGE & ANR. Petitioner(s)
VERSUS
THE AUTHORISED OFFICER, INDIAN BANK & ORS. Respondent(s)
( IA No.41592/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 26-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Jaideep Gupta, Sr. Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Ms. Anandita Mitra, Adv.
Mr. Supratik Sarkar, Adv.
Mr. G. Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that the principle underlying the decision in C.A. No. 5924 of Signature Not Verified 2015 titled as “Baleshwar Dayal Jaiswal Vs. Bank of India Digitally signed by NEETU KHAJURIA Date: 2021.03.27 11:15:15 IST Reason: & Ors.” reported in (2016) 1 SCC 444 dealing with Section 18 of the Securitisation and Reconstruction of Financial 2 Assets and Enforcement of Securities Interest Act, 2002 (SARFAESI Act), must also apply to the dispensation provisioned in Section 17 of the SARFAESI Act being similarly worded.
Issue notice, returnable within four weeks. Dasti, in addition, is permitted.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)