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Supreme Court - Daily Orders

Central Transmission Utility Of India ... vs Summit Binani on 17 February, 2025

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                                                                     CA Nos. 2216-2217/2025

     ITEM NO.14                                      COURT NO.1                          SECTION XVII

                                     S U P R E M E C O U R T O F            I N D I A
                                             RECORD OF PROCEEDINGS

                                       Civil Appeal Nos. 2216-2217/2025

     CENTRAL TRANSMISSION UTILITY OF INDIA LIMITED                                Appellant(s)

                                                          VERSUS

     SUMMIT BINANI & ANR.                                                         Respondent(s)

     (FOR ADMISSION, IA No. 34965/2025 - EX-PARTE STAY and IA No.
     34963/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
     ANNEXURES)

     Date : 17-02-2025 This matter was called on for hearing today.

     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE SANJAY KUMAR

     For Appellant(s) :
                                            Mr. M.G. Ramachandran, Sr. Adv.
                                            Ms. Ranjitha Ramachandran, Adv.
                                            Mr. Aneesh Bajaj, Adv.
                                            Ms. Srishti Khindaria, Adv.
                                            Mr. Somesh Chandra Jha, AOR
                                            Mr. Kuldipsinh Jadeja, Adv.
     For Respondent(s) :
                                            Mr. S.S. Shroff, AOR
                                            Ms. Misha, Adv.
                                            Mr. Vaijayant Paliwal, Adv.
                                            Ms. Kirti Gupta, Adv.

                               UPON hearing the counsel, the Court made the following
                                                   O R D E R

It is submitted that a sum of ₹108.44 crores was deposited with the appellant in lieu of a Letter of Credit towards the security deposit coupled with a right to appropriate this amount. Accordingly, it is submitted that the direction to adjust the said Signature Not Verified amount against post-Corporate Insolvency Resolution Process (CIRP) Digitally signed by Deepak Guglani Date: 2025.02.19 17:31:32 IST Reason: dues is not in accordance with law.

1 CA Nos. 2216-2217/2025 Issue notice, returnable in the week commencing 28.04.2025. Ms. Misha, learned counsel, entered appearance on behalf of respondent No. 1 and states that a counter affidavit/reply on behalf of the said respondent would be filed within three weeks from today. Hence, notice need not be served on respondent No. 1. Notice upon the unrepresented respondents may be served by all modes, including dasti. They may file their counter affidavit/ reply within three weeks from the date of service. Rejoinder affidavit, if any, may be filed within three weeks from the date of service of the counter affidavit/reply.

(DEEPAK GUGLANI)                                          (R.S. NARAYANAN)
   AR-cum-PS                                            ASSISTANT REGISTRAR




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