Supreme Court - Daily Orders
M/S Supertech Limited vs State Of U.P. on 1 February, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
1
ITEM NO.19 Court 11 (Video Conferencing) SECTION XI
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). 1670/2021
(Arising out of impugned final judgment and order dated 06-01-2020
in WC No. 42599/2019 passed by the High Court of Judicature at
Allahabad)
M/S SUPERTECH LIMITED Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.11940/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.11939/2021-EXEMPTION FROM
FILING O.T. )
Date : 01-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Keshav Mohan, Adv.
Mr. Santosh Kumar - I, AOR
For Respondent(s) Mr. Pai Amit, AOR
(For R.No.2) Ms. Komal Mundhra, Adv.
Mr. Saurabh Agrawal, Adv.
Mr. Shantanu Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C ) No. 13005 of 2020 etc. In the meanwhile, there will be stay of impugned order subject to the Petitioner depositing the Principal amount alongwith Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.02.02 interest as awarded in this court within four weeks from today. On 13:36:56 IST Reason:
such deposit being made, the amount be invested in a Nationalized 2 bank in appropriate Fixed Deposit Receipt (FDR) initially for six months.
If the above said amount is deposited within four weeks from today in this Court, there would be stay of recovery through coercive process. (NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)