Supreme Court - Daily Orders
Krystal Stone Exports Ltd. vs Stressed Assets Stabilization Fund ... on 13 January, 2020
Bench: Vineet Saran, A.S. Bopanna
ITEM NO.2 COURT NO.17 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). 23059/2017
(Arising out of impugned final judgment and order dated 15-07-2016
in WPC No. 5716/2016 passed by the High Court Of Delhi at New
Delhi)
KRYSTAL STONE EXPORTS LTD. Petitioner(s)
VERSUS
STRESSED ASSETS STABILIZATION FUND (SASF) & ORS. Respondent(s)
(IA No. 84873/2017 - EXEMPTION FROM FILING O.T.)
Date : 13-01-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mrs. Anjana Prakash, Sr. adv.
Mr. Bijender P. Kumar, Adv.
Ms. Aditi Kumar, Adv.
Ms. Shalu Sharma, AOR
For Respondent(s) Mr. Sumit Nagpal, Adv.
Mr. Rabin Majumder, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Rabin Majumder, learned counsel has put in appearance on behalf of Respondent No.1.
Issue notice to Respondent Nos. 2 and 3. List immediately after four weeks.
All the respondents shall file their counter affidavits, if any, by then.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.01.14 16:53:22 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) COURT MASTER COURT MASTER