Supreme Court - Daily Orders
Unity Infraprojects Ltd vs L And T Finance Ltd on 16 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.3 COURT NO.6 SECTION IX
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). 5686-5688/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04/02/2016
IN AL NO. 17/2016 IN SJ NO. 45/2014 IN SS NO. 476/2014 WITH AL NO.
18/2016 IN SFJ NO. 47/2014 IN SS NO. 488/2014 WITH AL NO. 19/2016
IN SJ NO. 44/2014 IN SS NO. 489/2014 PASSED BY THE HIGH COURT OF
BOMBAY)
UNITY INFRAPROJECTS LTD PETITIONER(S)
VERSUS
L AND T FINANCE LTD RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
INTERIM RELIEF AND OFFICE REPORT)
Date : 16/09/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Ms. Parul Shukla, Adv.
Mr. M. Bhatt, Adv.
Mr. Krishna, Adv.
Mr. E. C. Agrawala, Adv.
For Respondent(s) Mr. Punit K. Bhalla, Adv.
Ms. Chetna Bhalla, Adv.
Mr. Ajit Pudussery, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Permission to file additional documents is granted.
The Special Leave Petitions are disposed of by Signature Not Verified deleting the part of the order of the Division Bench of the Digitally signed by VINOD LAKHINA Date: 2016.09.17 12:21:37 IST Reason: Page No.1 of 2 High Court holding that defendant has no triable issue. The defendant shall deposit 50% of the amount within eight weeks from today as ordered by the learned single judge of the High Court whereafter the suit may proceed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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