Supreme Court - Daily Orders
Hsbc Daisy Investments (Mauritius) ... vs Anil D. Ambani on 11 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.34 COURT NO.5 SECTION XVII
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) Nos. 6559-6563/2019
(Arising out of impugned final judgment and order dated 19-12-2018
in CONTC No. 14/2018 22-01-2019 in CONTC No. 14/2018 25-02-2019 in
CONTC No. 14/2018 22-01-2019 in CONTC No. 03/2019 25-02-2019 in
CONTC No. 03/2019 passed by the National Company Law Appellate
Tribunal)
HSBC DAISY INVESTMENTS (MAURITIUS) LIMITED & ORS. Petitioner(s)
VERSUS
ANIL D. AMBANI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39946/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-03-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Ashish Prasad, Adv.
Mr. Naresh Thacker, Adv.
Mr. Shailesh Poria, Adv.
Ms. Mukta Dutta, Adv.
Mr. Sanyam Saxena, Adv.
Mr. Rohan Roy, Adv.
Mr. M. P. Devanath, AOR
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Shally Bhasin, Adv.
Mr. Chitanya Safaya, Adv.
Mr. Prateek Gupta, Adv.
Mr. Vaibhav Niti, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have no doubt that the National Company Law Appellate Tribunal will take up the matter on the date assigned.
The special leave petitions stand disposed of.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.03.12 18:06:55 IST Reason: (NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR