Supreme Court - Daily Orders
Satish Kumar Gupta vs Srei Infrastructure Finance Limited ... on 6 April, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai, Hrishikesh Roy
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ITEM NO.2 Court 3 (Video Conferencing) SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1015-1016/2021
SATISH KUMAR GUPTA Appellant(s)
VERSUS
SREI INFRASTRUCTURE FINANCE LIMITED THROUGH ITS
AUTHORIZED REPRESENTATIVE & ORS. Respondent(s)
(IA No.43605/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 06-04-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Raunak Dhillon, Adv.
Mr. Dhananjay Kumar, Adv.
Ms. Surbhi Pareek, Adv.
Mr. Aditya Marwah, Adv.
Mr. Shubhankar Jain, Adv.
for M/S. Cyril Amarchand Mangaldas, AOR
For Respondent(s) Mr. Harish Salve, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Vishal Gehrana, Adv.
Mr. Anupm Prakash, Adv.
Mr. Utkarsh Maria, Adv.
for M/s. Karanjawala & Co., AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Sandeep Singhi, Adv.
Mr. Gaurav Mathur, Adv.
Mr. Abhishek Shah, Adv.
Mr. Adit Pujari, Adv.
Ms. Anushree Prashit Kapadia, AOR
Mr. Neeraj Kishan Kaul, Sr. Adv.
Signature Not Verified Mr. Sudhir Sharma, Adv.
Digitally signed by R
Natarajan
Mr. Akhil Anand, AOR
Date: 2021.04.06
17:16:58 IST
Reason:
Mr. Abhishek Swaroop, Adv.
Mr. Ashim Sood, Adv.
Mr. Deepak Joshi, Adv.
Mr. Naman Singh Bagga, Adv.
Mr. Naman Kamdar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned order is allowed.
Issue notice, returnable within one week. Dasti, in addition, is permitted.
Liberty is granted to file counter affidavit in the meantime.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER