Supreme Court - Daily Orders
Arun Kumar Jagatramka vs Ultrabulk A/S on 7 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.19 Court 12 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 3300/2022
(Arising out of impugned final judgment and order dated 04-02-2022
in SCA No. 17965/2021 passed by the High Court of Gujarat at
Ahmedabad)
ARUN KUMAR JAGATRAMKA Petitioner(s)
VERSUS
ULTRABULK A/S Respondent(s)
(FOR ADMISSION and I.R. and IA No.27004/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.27005/2022-PERMISSION TO
FILE LENGTHY LIST OF DATES )
Date : 07-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Nachiketa Joshi, AOR
Mr. Vivek Gupta, Adv.
Ms. Himadri Haksar, Adv.
Ms. Medhavi Mishra, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr Adv
Mr Amitava Majumdar Adv.
Mr. Arvind Kumar Gupta, AOR
Mr. Aditya Krishnamurty, Adv
Mr. Rishabh Saxena, Adv
Mr. Catakam Vishwas, Adv
Ms Aarzoo Aneja, Adv
Mr. Abhiesumat Gupta, Adv
Mr. Yugansh Mittal, Adv
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Shyam Divan, learned Senior Advocate appearing on behalf of the petitioner and Shri Neeraj Kishan Kaul, learned Senior Advocate appearing on behalf of the respondent. In Signature Not Verified Digitally signed by R Natarajan the facts and circumstances of the case and having gone through the Date: 2022.03.08 14:11:08 IST Reason: impugned judgment and order passed by the High Court and more particularly when against the dues of Rs.40,00,00,000/- (Rupees contd..
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Forty Crores), the petitioner is directed to furnish the Bank Guarantee of approximately Rs.12,00,00,000/- (Rupees Twelve Crores) in exercise of power under Order 21 Rule 40 (2) of the CPC, we see no reason to interfere with the impugned judgment and order passed by the High Court. The Special Leave petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER