Supreme Court - Daily Orders
M/S Jnc Constructions Pvt Ltd vs The State Of Uttar Pradesh on 25 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
1
ITEM NO.13 COURT NO.7 SECTION XI
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).2151/2018
(Arising out of impugned final judgment and order dated 05-12-2017
in WC No.12920/2017 passed by the High Court Of Judicature At
Allahabad)
M/S JNC CONSTRUCTIONS PVT LTD & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(and IA No.10784/2018-EXEMPTION FROM FILING O.T. and IA
No.11851/2018-APPROPRIATE ORDERS/DIRECTIONS and IA
No.11853/2018-EXEMPTION FROM FILING O.T. and IA
No.12419/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 25-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Debesh Panda, AOR
Mr. Amrita Panda, Adv.
Mr. Anshuman Ray, Adv.
For Respondent(s) Mr. Vishwajit Singh, AOR
Mr. Gaurav Singh, Adv.
Mr. Pankaj Singh, Adv.
Ms. Ridhima Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mukul Rohatgi, learned Senior Counsel appearing for the petitioners, states that the petitioners will deposit remaining principal amount in the sum of Rs.35,42,99,047/- plus half of the Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.01.25 penal 16:29:57 IST Reason: interest amount i.e. Rs.18,02,20,077/- (the total penal interest till date is Rs.36,04,40,154/-) as stated by Mr. Vishwajit Singh, learned counsel appearing for the caveators/respondent nos.2 2 and 3, with the Registry of this Court within a period of eight weeks from today.
Issue notice.
Waive service on respondent nos.2 and 3 since Mr. Vishwajit Singh, learned counsel, is appearing on behalf of those respondents.
Let notice be issued to other respondent/s. In the meantime, the parties shall maintain status quo, as it exists today.
It is made clear that in case the petitioners commit any defaults in regard to depositing of the aforesaid amount, this interim order shall stand vacated automatically.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR