Supreme Court - Daily Orders
Harkaish P. Bhadoria vs Union Of India on 11 April, 2014
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ITEM NO.11 COURT NO.2 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 (Civil) No(s).4314/2013
(From the judgement and order dated 11/10/2012 in CA No.14600/2011
of The HIGH COURT OF GUJARAT AT AHMEDABAD)
HARKAISH P. BHADORIA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With prayer for interim relief )
Date: 11/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Masoom K. Shah,Adv. for
Mr. Chirag M. Shroff,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Mr. Masoom K. Shah, leaned counsel for the petitioner submits that the Bench that passed the impugned order has taken diametrically opposite view in another group of matters being Special Civil Application No. 930 of 2011 and connected matters, titled "Administrator Shri Dhakdi Group Co-operative Cotton-Seed and others vs. Union of India and others"
wherein the High Court held that Securitization & 2 Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 is not applicable to the dues of the co-operative banks.
Issue notice returnable in eight weeks. Dasti, in addition to the ordinary process.
(Pardeep Kumar) (Renu Diwan) AR-cum-PS Court Master