Supreme Court - Daily Orders
M/S Purnea Cold Storage vs State Bank Of India on 27 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
1
ITEM NO.1 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)...CC Nos.7383-7385/2016
(Arising out of impugned final judgment and orders dated
31/07/2013 in LPA No. 1743/2012, dated 10/04/2014 in CR No.
287/2013 and 16/05/2014 in CR No. 350/2013 passed by the High Court
of Patna)
M/S PURNEA COLD STORAGE Petitioner(s)
VERSUS
STATE BANK OF INDIA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mohit Kumar Shah,Adv.
Mr. Rituraj Biswas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court would consider the question of examination of issues raised in these special leave petitions once the principal dues as on the date of declaring the account of the petitioner as a non-performing asset, is deposited. Signature Not Verified
It is stated that the principal amount Digitally signed by NEETU KHAJURIA Date: 2016.10.27 17:28:53 IST Reason: roughly comes to the tune of Rs.5,00,00,000/- (Rupees five crores only).
2The petitioner is, therefore, directed to deposit Rs.5,00,00,000/- (Rupees five crores only) with the Registry of this Court within a period of four weeks.
No sooner the deposit is made, Registry is directed to list these matters for consideration.
(Neetu Khajuria) (Asha Soni) Court Master Court Master