Supreme Court - Daily Orders
M/S. Shakti Bhog Food Industries Ltd. vs The Central Bank Of India on 22 October, 2019
Bench: A.M. Khanwilkar, Indira Banerjee, Dinesh Maheshwari
1
ITEM NO.17 COURT NO.8 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). 30209/2017
(Arising out of impugned final judgment and order dated 02-01-2017
in RSA No. 391/2016 passed by the High Court Of Delhi At New Delhi)
M/S. SHAKTI BHOG FOOD INDUSTRIES LTD. Petitioner(s)
VERSUS
THE CENTRAL BANK OF INDIA & ANR. Respondent(s)
WITH
SLP(C) No. 30210/2017 (XIV)
Date : 22-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Nischal Kumar Neeraj, AOR
For Respondent(s)
Mr. Anuj Jain, Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Arguments concluded.
However, judgment will not be pronounced before five weeks as the parties, in the meantime, would like to explore the possibility of settlement by mediation process. This course of action has been Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.10.24 jointly suggested by both the sides, through their counsel. 10:50:50 IST Reason:
The parties and their authorized representatives, to appear 2 before the Coordinator, Supreme Court Mediation Centre on 08.11.2019 at 11:00 a.m. The Coordinator may appoint an experienced Mediator to facilitate a settlement between the parties.
Awaiting Mediator’s Report, list the matter before this Bench on 6th December, 2019 for issuing necessary directions and/or notifying the matter for pronouncement of Judgment, as the case may be.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)