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Golf Technologies (P) Ltd. vs Axis Bank Ltd. on 13 July, 2015

Bench: Anil R. Dave, Kurian Joseph

                                                     1

  ITEM NO.44                                 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).     17304/2015

  (Arising out of impugned final judgment and order dated 01/06/2015
  in RFA No. 58/2015 passed by the High Court Of Delhi At New Delhi)

  GOLF TECHNOLOGIES (P) LTD. & ANR.                                      Petitioner(s)

                                                    VERSUS

  AXIS BANK LTD. & ORS                                                   Respondent(s)

  (with appln. (s) for permission to file additional documents and
  permission to file synopsis and list of dates and interim relief
  and office report)

  Date : 13/07/2015 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE KURIAN JOSEPH

  For Petitioner(s)                    Mr.   Vikas Singh, Sr. Adv.
                                       Mr.   Vivek Chib, Adv.
                                       Mr.   Joby P. Varghese, Adv.
                                       Mr.   Ankit Prakash, Adv.
                                       Mr.   Rishabh Kapoor, Adv.
                                       For   Mr. Neeraj Shekhar, Adv.

  For Respondent(s)                    Mr.   Kapil Sibal, Sr. Adv.
                                       Mr.   Subramonium Prasad, Sr. Adv.
                                       Mr.   Suresh Dutt Dobhal, Adv.
                                       For   Mr. Ankur Prakash, Adv.

                         UPON hearing counsel the Court made the following
                                         O R D E R

Issue notice through Speed Post, returnable on 17.08.2015.

Mr. Ankur Prakash, learned counsel, accepts notice on Digitally signed by behalf of Respondent No. 1. Jayant Kumar Arora Date: 2015.07.15 16:35:01 IST Reason:

It is directed that the property in question shall not be auctioned till the next date of hearing.  2 The learned senior counsel appearing for the respondents prays for time to file reply giving complete details including breakup as to how much interest and principal amount is due as on today.

Three weeks' time is granted for the said purpose. Rejoinder Affidavit, if any, be filed within one week thereafter.

The learned senior counsel appearing for the petitioners has submitted that the petitioner would like to pay some amount to the respondents towards the dues.

It is directed that if any amount is paid, without prejudice to the rights of the respondents, the respondents shall accept the same.

       (Jayant Kumar Arora)                       (Sneh Bala Mehra)
             Sr. P.A.                            Assistant Registrar