Supreme Court - Daily Orders
G.S.C. Industries Pvt. Ltd. vs Registrar Of Companies Nct Of Delhi And ... on 18 May, 2018
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4978 OF 2018
G.S.C.INDUSTRIES PVT. LTD. AND ANR. .. Appellant(s)
Versus
REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA .. Respondent(s)
O R D E R
Heard learned counsel for the appellant. The National Company Law Appellate Tribunal (NCLAT) has issued an order in which it has issued notice in the company appeal, but stated that the documents which were not before the Tribunal will not be taken into consideration in the appeal.
This being the position, we grant liberty to the appellants to move the NCLT for production of certain balance sheets and other additional documents, which according to the appellants are vital to this case. This application can be made with the necessary affidavit in this behalf. If the NCLT allows the Signature Not Verifiedapplication, the documents can be relied on in the Digitally signed by ASHA SUNDRIYAL Date: 2018.05.22 16:39:11 IST Reason: appeal before the NCLAT.
The appeal is, accordingly, disposed of. 2 Pending applications, if any, shall stand disposed of.
......................J. (ROHINTON FALI NARIMAN) ......................J. (A.M.KHANWILKAR) New Delhi, Dated: 18th May, 2018.
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ITEM NO.32 COURT NO.11 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). 4978/2018 G.S.C. INDUSTRIES PVT. LTD. & ANR. Appellant(s) VERSUS REGISTRAR OF COMPANIES NCT OF DELHI AND HARYANA Respondent(s) ( IA No.70656/2018-EX-PARTE AD-INTERIM RELIEF and IA No.70659/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.70658/2018-EXEMPTION FROM FILING O.T. and IA No.70954/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 18-05-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Ajay Vohra, Sr. Adv.
Ms. Kavita Jha, AOR Mr. Sujoy Datta, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)