Supreme Court - Daily Orders
Hdfc Bank Limited Thr. Its Authorised ... vs The State Of Gujarat on 4 September, 2017
Bench: Ranjan Gogoi, Navin Sinha
1
ITEM NO.44 COURT NO.3 SECTION II-B
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 (CRL.) NO(S).
3915-3917/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16-02-2017
IN SCRA NO. 7291/2016, SCRA NO. 7489/2016, SCRA NO. 7502/2016
PASSED BY THE HIGH COURT OF GUJARAT AT AHMEDABAD)
HDFC BANK LIMITED PETITIONER(S)
VERSUS
THE STATE OF GUJARAT & ORS.ETC. ETC. RESPONDENT(S)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
8240/2017. NOTICE RETURNABLE FOR 04.08.2017 WAS ISSUED.)
Date : 04-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.
Mr. Mohit Paul, AOR
Mr. Rajat Katyal, Adv.
Mr. Puneeth K.G., Adv.
For Respondent(s) Mr. Harin P. Raval, Sr. Adv.
Mr. Anando Mukherjee, Adv.
Mr. Anupam Raj, Adv.
Ms. Divya Anand, Adv.
Mr. S. Kumar Shivam, Adv.
Mr. Tulika Mukherjee, AOR
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.09.05 impugned order is granted. 17:11:57 IST Reason: 2
Parties have agreed to settle the matter on the following terms:
1. Hypothecation of the vehicle in favour of the petitioner Bank will be reinstated;
2. The respondent No.4 – Chirag Jayantilal Patel will make payment of a sum of Rs.60 lakhs to the petitioner Bank within ten (10) days from today;
3. Upon payment of Rs.60 lakhs, the petitioner Bank will convey the title of the vehicle in favour of the respondent No.4 – Chirag Jayantilal Patel;
Order of the High Court insofar as possession of the vehicle shall continue to remain in force subject to the fulfillment of the above condition.
Insofar as the DRT proceedings are concerned, we make it clear that the petitioner Bank will be at liberty to pursue the said proceedings.
Criminal proceedings instituted by the respondent No.4 against the respondent Nos. 2 and 3 shall also be continued.
The Special Leave Petitions are disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER