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Tata Capital Financial Services Ltd. vs Sanjeev Narula on 18 September, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

     ITEM NO.65                          COURT NO.12                 SECTION XIV

                              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).   24121/2017

     (Arising out of impugned final judgment and order dated 04-08-2017
     in EFA No. 3/2017 passed by the High Court Of Delhi At New Delhi)

     TATA CAPITAL FINANCIAL SERVICES LTD.                            Petitioner(s)

                                                VERSUS

     SANJEEV NARULA                                                  Respondent(s)

     (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     89410/2017)


     Date : 18-09-2017 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


     For Petitioner(s)             Mr. K.V.Viswanathan, Sr. Adv.
                                   Mr. Siddharth Bhatnagar, Adv.
                                   Mr. Debmaya Banerjee, Adv.
                                   Mr. Manish Sharmaa, Adv.
                                   Mr. A.S.Amaan, Adv.
                                   Mr. Aviral Kapoor, Adv.
                                   M/s. Karanjawala & Co., AOR

     For Respondent(s)


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

Issue notice.

Status quo, as it exists today, shall be maintained by the parties, in the meantime.

(SHASHI SAREEN) Digitally signed by SHASHI SAREEN Date: 2017.09.19 (SAROJ KUMARI GAUR) AR CUM PS 16:57:29 IST Reason: BRANCH OFFICER