Supreme Court - Daily Orders
B.S.F Family Welfare Society vs Madhur Mittal on 29 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.10 COURT NO.3 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).1777-1778/2014
(Arising out of impugned final judgment and order dated 11/02/2013
in CA No.94/2012 and final judgment and order dated 11/07/2013 in
RA No.251/2013 in CA No.94/2012 passed by the High Court Of Delhi
At N. Delhi)
B.S.F FAMILY WELFARE SOCIETY Petitioner(s)
VERSUS
MADHUR MITTAL & ORS Respondent(s)
(With appln.(s) for impleadment and office report)
WITH
SLP(C) No. 1774-1775/2014
(With appln.(s) for impleadment and Office Report)
S.L.P.(C)...CC No. 3185-3186/2014
(With appln.(s) for permission to file SLP and Office Report)
S.L.P.(C)...CC No. 9475-9477/2014
(With appln.(s) for permission to file additional documents and
appln.(s) for permission to file SLP and Office Report)
SLP(C) No. 10491-10493/2014
(With Office Report)
SLP(C) No. 30518/2014
(With Office Report)
S.L.P.(C)...CC No. 18164-18166/2014
(With appln.(s) for permission to file SLP and Office Report)
SLP(C) No. 4981-4982/2015
(With Office Report)
S.L.P.(C)...CC No. 3163-3164/2015
(With appln.(s) for permission to file SLP and Office Report)
S.L.P.(C)...CC No. 8010-8011/2015
(With appln.(s) for permission to file SLP and Office Report)
S.L.P.(C)...CC No. 8215-8216/2015
Signature Not Verified
(With appln.(s) for permission to file SLP and Office Report)
Digitally signed by
Sarita Purohit
Date: 2015.10.03
12:36:30 IST
Reason:
S.L.P.(C)...CC No. 8005-8006/2015
(With appln.(s) for permission to file SLP and Office Report)
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SLP(C) No. 24291-24292/2015
(With Office Report)
Date : 29/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For appearing parties :
Mr. Nidhesh Gupta,Sr.Adv.
Mr. Abhay K. Das,Adv.
Mr. Bankey Bihari,Adv.
Mr. Harin P. Raval,Sr.Adv.
Mr. Sanjay Nagpal,Adv.
Mr. Anando Mukherjee,Adv.
Mr. Divya Anand,Adv.
Mr. Sachin Chopra,Adv.
For Mr. Umang Shankar,Adv.
Mr. Manish Jain,Adv.
Mr. Rukban Tyagi,Adv.
Mr. Siddharth Sharma,Adv.
Mr. Amit Jain,Adv.
For Ms. Prerna Mehta,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Vibhu Tiwari,Adv.
Mr. Kundan Kumar Mishra,Adv.
Mr. Ajay Kumar,Adv.
Ms. S. Janani,Adv.
Mr. Rakesh Khanna,Sr.Adv.
Mr. Madan Gera,Adv.
Ms. Mukti Chaudhary,Adv.
Ms. Shefali Jain,Adv.
Mr. Rook Ray,Adv.
Mr. Yash Pal Dhingra,Adv.
Mr. Akhilesh Kumar Pandey,Adv.
Ms. Bharti Tyagi,Adv.
Ms. Binu Tamta,Adv.
Mr. Prakash Ranjan Nayak,Adv.
Ms. Rukhsana Choudhury,Adv.
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Ms. Meenakshi Arora,Sr.Adv.
Mr. P.N. Ramalingam,Adv.
Ms. Vandana Gogna,Adv.
Mr. V. Giri,Sr.Adv.
(Appearance slip not given)
Mr. Manish K. Bishnoi,Adv.
Mr. Ravindra Kumar,Adv.
Mr. Deepak Goel,Adv.
Ms. Rajni Anand,Adv.
Mr. Swetab Kumar,Adv.
Ms. Kiran Bhardwaj,Adv.
Mr. Saurabh Trivedi,Adv.
Mr. Sanjay S. Chhabra,Adv.
Ms. Garima Prashad,Adv.
Ms. Suruchii Aggarwal,Adv.
Mr. Gagan Gupta,Adv.
Mr. Kunal Verma,Adv.
Mr. Yugandhara Jha,Adv.
Mr. Kunal Verma,Adv.
Applicant(impleader) In-person
UPON hearing the counsel the Court made the following
O R D E R
Upon hearing the learned counsel for the parties, we find that M/s. Triveni Infrastructure Development Company Ltd. (for short “the TIDCO”) which is in liquidation.
We hope that the Company Judge who is conducting the liquidation proceedings, shall look into the case and pass an appropriate order so that the assets of the company can be sold and the sale proceeds can be paid to the creditors in accordance with law. We are sure that the Company Judge shall look into the claims of the 3 petitioners and decide the claims.
The Official Liquidator will examine the assets of the company and sell the assets as per directions of the learned Company Judge and the sale proceeds shall be distributed among the creditors in accordance with law.
The special leave petitions are accordingly, disposed of.
No orders on Application for Impleadment. Learned counsel appearing for applicant in I.A. No. 7 in SLP (Civil) No. 1774-1775/2014 seeks permission to withdraw the I.A. Permission is granted. I.A. is accordingly dismissed as withdrawn.
Permission to file SLP is rejected in SLP (Civil)...CC Nos.3185-3186, 9475-9477 and 18164-18166 of 2014, 3163-3164, 8010-8011, 8215-8216 and 8005-8006 of 2015.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
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