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State Bank Of India vs Shakti Bhog Foods Limited on 22 August, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.3                              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
                                      Civil Appeal     No(s).    4536/2018

     STATE BANK OF INDIA                                                     Appellant(s)

                                                       VERSUS

     SHAKTI BHOG FOODS LIMITED                                               Respondent(s)

     (ONLY CA NO. 6814/2018 TO BE LISTED.[ TO BE TAKEN UP AT 10.30 A.M.
     ON TOP OF THE BOARD. ] )
     WITH C.A. No. 6814/2018 (XVII)
     (FOR ADMISSION and IA No.98181/2018-EXEMPTION FROM FILING O.T.)

     Date : 22-08-2019 This appeal was called on for hearing today.
     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE SURYA KANT
     For Appellant(s)                   Mr.   Shyam Divan, Sr. Adv.
                                        Ms.   Vibha Makhija, Sr. Adv.
                                        Mr.   Manik Dogra, Adv.
                                        Ms.   Sanya Kapoor, Adv.
                                        Ms.   Jayshree Dugar, Adv.
                                        Ms.   Tanima Gaur, Adv.
                                        Mr.   Jaiyesh Bakhshi, Adv.
                                        Mr.   P. V. Yogeswaran, AOR

                                        Mr. Abhik Chakravarthi, Adv.
                                        Mr. Ravinder Nijhawan, Adv.
                                        Mr. S. S. Shroff, AOR

     For Respondent(s)                  Mr. Abhishek Puri, Adv.
                                        Mr. Sidharth, Adv.
                                        Mr. P. N. Puri, AOR

                                        Mr. Sumeer Sodhi, AOR

                                        Ms. Nidhi Mohan Parashar, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. Sumeer Sodhi, learned counsel appearing on behalf of the Official Liquidator is permitted to file an affidavit within a period of three weeks from today. Reply to the said affidavit within two weeks thereafter.

List on Tuesday, the 15th October, 2019.

     (R. NATARAJAN)                                                       (RENU DIWAN)
     COURT MASTER (SH)                                                  ASSISTANT REGISTRAR