Supreme Court - Daily Orders
M/S Dlf Universals Ltd. vs State Bank Of India . on 9 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
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ITEM NO.18 COURT NO.13 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).
36371-36373/2012
(Arising out of impugned final judgment and order dated
14/06/2011, 14/08/2012 and 01/10/2012 in FA No. 3740/2006 passed
by the High Court Of Gujarat At Ahmedabad)
M/S DLF UNIVERSALS LTD. Petitioner(s)
VERSUS
STATE BANK OF INDIA AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
order and office report)
WITH
SLP(C) No. 36374-36376/2012
(With appln.(s) for exemption from filing lengthy list of dates
and Office Report)
Date : 09/09/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Aman Gupta, Adv.
Ms. Shruti Agarwal, Adv.
Mr. Abhinav Mukerji,Adv.
in SLP(C)Nos. Mr. Mohit Chaudhary, Adv.
36374-36376/2012 Mr. Harsh Sharma, Adv.
Ms. Puja Sharma,Adv.
Ms. Damini Chawla, Adv.
For Respondent(s)
Signature Not Verified
in SLP(C) Nos.
Digitally signed by
Mr. Mohit Chaudhary, Adv.
36371-36373/2012
Vinod Kumar
Date: 2014.09.10
16:12:47 IST
Ms. Puja Sharma,Adv.
Reason:
Mr. Harsh Sharma, Adv.
Mr. Imran Ali, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The amount deposited by the appellant-DLF Universal Ltd. with the Registry of the High Court shall continue to remain in interest earning fixed deposit in a nationalised bank initially for a period of one year, which shall further be continued till the disposal of the appeals.
Hearing of the matters shall be expedited.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER