Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges

    Kushal Steel Industries Llp v. Union Of India And Others

    1. We have heard learned counsel for the petitioner and learned counsel for respondent No. 3. Learned counsel for respondent No. 2, however, seeks time to take instructions.

    2. Learned counsel for respondent No. 2 also makes a statement that the impugned notice for auction of the property fails since the Earnest Money Deposit is not received. The statement is accepted.

    3. In the above circumstances, we defer hearing of the petition till 11 November, 2019.

    4. In the meantime, respondent No. 2 shall consider respondent No. 3's representation for settlement of dues.

    Use AI to get other relevant cases.

    Comments

    Kushal Steel Industries Llp v. Union Of India And Others
    (Oct 22, 2019)