Supreme Court - Daily Orders
Neeraj Chopra vs M/S Amr Infrastructure Limited on 19 January, 2026
ITEM NO.34 COURT NO.17 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).71986/2025
[Arising out of impugned final judgment and order dated 03-12-2025
in IB No.02/2017 passed by the National Company Law Apellate
Tribunal]
NEERAJ CHOPRA Petitioner(s)
VERSUS
M/S AMR INFRASTRUCTURE LIMITED & ANR. Respondent(s)
IA No. 3389/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 3566/2026 - GRANT OF INTERIM RELIEF IA No. 3554/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 3393/2026 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 19-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.V. VISWANATHAN HON'BLE MR. JUSTICE VIPUL M. PANCHOLI For Petitioner(s) :Mr. M.L. Lahoty, Adv.
Mr. Siddharth Bnathia, Adv.
Mr. Anchit Siripat, Adv.
Mr. Rajan Narain, AOR For Respondent(s) : Mr. Karan Gandhi, Adv.
Mr. Tarun Arora, AOR UPON hearing the counsel the Court made the following O R D E R
1. Mr. M.L. Lahoty, learned counsel for the petitioner submits that the principle grievance of the petitioner is only this namely Signature Not Verified that even though the CRIP is of the year 2017, the matter is still Digitally signed by RASHI GUPTA Date: 2026.01.21 17:34:58 IST Reason: not concluded. The next date before the National Company Law Tribunal is 04.02.2026.
12. It will be in the interest of the three thousand home buyers if the matter is resolved expeditiously. The Chairman of the National Company Law Tribunal may ensure resolution of the present dispute expeditiously.
3. The Registry of this Court shall ensure that a copy of this order forwarded to the Registrar of the National Company Law Tribunal, New Delhi.
4. Call the matter on 20.04.2026.
(VIJAY KUMAR) (MANOJ KUMAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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