Supreme Court - Daily Orders
M/S Daiichi Sankyo Company Limited vs Oscar Investments Limited on 5 April, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
SLP(C) 20417/2017 etc.
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ITEM NO.8 COURT NO.1 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 for Special Leave to Appeal (C) No. 20417/2017
(Arising out of impugned final judgment and order dated 21-06-2017
in CCPO No. 21/2017 passed by the High Court Of Delhi At New Delhi)
M/S DAIICHI SANKYO COMPANY LIMITED Petitioner
VERSUS
OSCAR INVESTMENTS LIMITED & ORS. Respondents
(FOR FINAL DISPOSAL, I.A. No. 15162/2019 – APPROPRIATE
ORDERS/DIRECTIONS, I.A. No. 8948/2019 – APPROPRIATE
ORDERS/DIRECTIONS, I.A. No. 20582/2019 – INTERVENTION APPLICATION,
I.A. No. 15894/2018 – INTERVENTION APPLICATION, I.A. No.
109491/2017 – INTERVENTION/IMPLEADMENT and I.A. No. 16727/2018 –
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
CONMT.PET.(C) No. 2120/2018 in SLP(C) No. 20417/2017 (XIV)
(FOR EXEMPTION FROM FILING THE POWER OF ATTORNEY ON IA 163229/2018,
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
176128/2018, FOR INTERVENTION APPLICATION ON IA 5023/2019 and
FOR MODIFICATION ON IA 5037/2019)
Date : 05-04-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner
Mr. Fali S. Nariman, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Arun Kathpalia, Sr. Adv.
Mr. Subhash Sharma, Adv.
Mr. Amit Kumar Mishra, Adv.
Mr. Kunal Chatterji, AOR
Signature Not Verified Mr. Mohit Singh, Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.04.05
Ms. Samridhi Hota, Adv.
17:38:33 IST
Reason: Ms. Kanika Singhal, Adv.
Mr. Turab Ali Kazmi, Adv.
Mr. Rohan Jaitley, Adv.
Mr. Sasank Manish, Adv.
Mr. Aditya Shankar, Adv.
SLP(C) 20417/2017 etc.
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For Respondents/
Applicants
Mr. Kapil Sibal, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Fereshte D. Sethna, Adv.
Ms. Suman Yadav, Adv.
Mr. Aditya Sarin, Adv.
Mr. Shobhit Ahuja, Adv.
Mr. Kunal Dutt, Adv.
Mr. P.S. Patwalia, Sr. Adv.
Ms. Neeha Nagpal, Adv.
Ms. Aditi Phatak, Adv.
Mrs. Priya Puri, AOR
Dr. A.M. Singhvi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Himanshu Satija, Adv.
Mr. Nishant Rao, Adv.
Mr. E.C. Agrawala, AOR
for FHL Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Vaibhav Kakkar, Adv.
Mr. Sanjeev Kumar, Adv.
Mr. Saleem Hasan Ansari, Adv.
Mr. Abhishek E. Kisku, Adv.
Mr. Anshul Sehgal, Adv.
Mr. Rohit Dahiya, Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. Anand Prasad, Adv.
Mr. Sandeep D. Das, Adv.
Ms. Surbhi Sharma, Adv.
Mr. L. Joshi, Adv.
I.A. 49889/2019 Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sumit Goel, Adv.
Ms. Sonal Gupta, Adv.
Mr. Manu Bajaj, Adv.
M/s. Parekh & Co., AOR
Mr. Abhishek Agarwal, AOR
Mr. Gagan Gupta, AOR
M/s. Karanjawala & Co., AOR
SLP(C) 20417/2017 etc.
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UPON hearing the counsel the Court made the following
O R D E R
Contempt Petition (C) No. 2120/2018 will be heard on 11.4.2019.
Both the respondents present today i.e. Mr. Malvinder Mohan Singh (respondent no. 12 in the contempt petition) and Mr. Shivinder Mohan Singh (respondent no. 13 in the contempt petition) will remain personally present on the next date fixed.
Further proceedings in Company Petition Nos. (IB)-667(PB)/2018 titled Religare Finvest vs. Tara Alloys Limited, (IB)-668(PB)/2018 titled Religare Finvest vs. Torus Buildcon Private Limited, (IB)- 669(PB)/2018 titled Religare Finvest vs. Platinum Infrastructure Private Limited, (IB)-670(PB)/2018 titled Religare Finvest vs. Tripoli Investment & Trading Company, (IB)-671(PB)/2018 titled Religare Finvest vs. A&A Capital Services, (IB)-672(PB)/2018 titled Religare Finvest vs. Fern Healthcare Private Limited, (IB)-673(PB)/2018 titled Religare Finvest vs. Modland Wears Private Limited, (IB)-674(PB)/2018 titled Religare Finvest vs. Zoltan Properties Private Limited, (IB)-675(PB)/2018 titled Religare Finvest vs. AD Advertising Pvt. Ltd., (IB)-676(PB)/2018 titled Religare Finvest vs. Star Artworks Private Limited, (IB)-677(PB)/2018 titled Religare Finvest vs. Artifice Properties Private Limited, (IB)-678(PB)/2018 titled Religare Finvest vs. Rosestar Marketing Private Limited, (IB)-679(PB)/2018 titled Religare Finvest vs. Volga Management and Consultancy Private Limited, (IB)- 680(PB)/2018 titled Religare Finvest vs. Annies Apparel Private Limited, (IB)-681(PB)/2018 titled Religare Finvest vs. Gurudev Financial Services Private Limited, SLP(C) 20417/2017 etc. 4 (IB)-682(PB)/2018 titled Religare Finvest vs. Shri Dham Distributors Private Limited, (IB)-1176(PB)/2018 titled Religare Finvest vs. Best Health Management Private Limited, (IB)-1177(PB)/2018 titled Religare Finvest vs. Devera Developers Private Limited, (IB)-1178(PB)/2018 titled Religare Finvest vs. Vitoba Realtors Private Limited, (IB)-1378(PB)/2018 titled Religare Comtrade Limited vs. Decent Financial Services Private Limited, (IB)-1379(PB)/2018 titled Religare Enterprises Limited vs. ANR Securities Private Limited, (IB)-1380(PB)/2018 titled Religare Comtrade Limited vs. Best Healthcare Private Limited and (IB)-1384(PB)/2018 titled Religare Comtrade Limited vs. Blue Line Finance Private Limited pending before the National Company Law Tribunal, shall remained stayed until further orders.
I.A. No. 58004/2019 in SLP(C) No. 20417/2017 (filed by the petitioner(s) for directions) and I.A. No. 49889/2019 in SLP(C) No. 20417/2017 (filed by ICICI Bank Ltd. for intervention) will also be listed alongwith the contempt petition on 11.4.2019.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master