Supreme Court - Daily Orders
M/S Ruchi Soya Industries Ltd Through ... vs Idfc Bank Ltd Through Its General ... on 25 November, 2019
Bench: Navin Sinha, Krishna Murari
ITEM NO.34 COURT NO.14 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). 8796/2017
(Arising out of impugned final judgment and order dated 22-02-2017
in WPL No. 508/2017 passed by the High Court of Judicature at
Bombay)
M/S RUCHI SOYA INDUSTRIES LTD
THROUGH ITS SENIOR OFFICER (LEGAL) MR. VINAY KUMAR Petitioner(s)
VERSUS
IDFC BANK LTD THROUGH ITS GENERAL MANAGER & ORS. Respondent(s)
Date : 25-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Ms. Nandita Chauhan, Adv.
Mr. S. S. Shroff, AOR
Mr. Manish Kumar Gupta, Adv.
Mr. Sudhir Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
As requested, the matter is adjourned for eight weeks.
(NEETA SAPRA) (DIPTI KHURANA)
PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2019.11.26
15:57:40 IST
Reason: