Axis Bank Limited vs. Naren Sheth

1 REPORTABLE 2024 INSC 105 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION MISCELLANEOUS APPLICATION NO. OF 2024 (Arising from Diary No. 50249/2023) IN CIVIL APPEAL NO.2085 OF 2022 AXIS BANK LIMITED APPLICANT/ APPELLANT(S) VERSUS NAREN SHETH & ANR. NON-APPLICANT(S)/ RESPONDENT(S) O R D E R Delay condoned. 2. This application is filed by the applicant- appellant seeking clarification of the judgment dated 12.09.2023 passed in Civil Appeal No.2085 of 2022. 3. Heard learned counsel for the parties. 4. The word "unsecured creditor" referred to in paragraph 20 of the judgment be now read as Signature Not Verified "secured creditor" . Digitally signed by Neetu Khajuria Date: 2024.02.12 18:07:34 IST Reason: 5. Judgment dated 12.09.2023 is corrected to the above extent only. 2 5. Miscellaneous application is disposed of accordingly. ....................,J. (VIKRAM NATH) ....................,J. (SATISH CHANDRA SHARMA) NEW DELHI JANUARY 19, 2024 3 ITEM NO.4 COURT NO.8 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS MISCELLANEOUS APPLICATION Diary No(s). 50249/2023 AXIS BANK LIMITED Applicant(s) VERSUS NAREN SHETH & ANR. Respondent(s) (IA No. 250944/2023 - CLARIFICATION/DIRECTION AND IA No. 262948/2023 - CONDONATION OF DELAY IN FILING) Date : 19-01-2024 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv. Mr. Ujjal Banerjee, AOR Mr. Akash Khurana, Adv. For Respondent(s) Ms. Neha Sharma, AOR Mr. Surya Prakash, Adv. Ms. Megha Karnwal, AOR Mr. Arjun Bhatia, Adv. Mr. Devesh Dubey, Adv. Ms. Mahima Kapur, Adv. Ms. Divya Singh Pundir, Adv. Mr. Vikas Mehta, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned. Miscellaneous application is disposed of in terms of the signed reportable order.

(Signed reportable order is placed on the file.)