Supreme Court - Daily Orders
Makalu Trading Ltd. vs Rajiv Chakraborty on 12 October, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 3338 of 2020
Makalu Trading Ltd and Others Appellant(s)
Versus
Mr Rajiv Chakraborty, Resolution Professional Respondent(s)
for Uttam Value Steel Limited and Others
ORDER
1 We find no reason to interfere with the impugned order since no substantial question of law is involved in the appeal.
2 The Civil Appeal is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Indu Malhotra] ..…....…........……………….…........J. [Indira Banerjee] New Delhi;
October 12, 2020
CKB
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.10.14
16:07:45 IST
Reason:
ITEM NO.13 Court 6 (Video Conferencing) 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.3338/2020
MAKALU TRADING LTD. & ORS. Appellant(s)
VERSUS
MR. RAJIV CHAKRABORTY, RESOLUTION PROFESSIONAL Respondent(s)
FOR UTTAM VALUE STEEL LIMITED & ORS.
(With appln.(s) for IA No.99258/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.99257/2020-STAY APPLICATION ) Date : 12-10-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDU MALHOTRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Zal Andhyarujina, Sr. Adv. Ms. Nandini Gore, Adv.
Ms. Tahira Karanjawala, Adv. Mr. Samaksh Goyal, Adv.
Mr. Arjun Sharma, Adv.
Mr. Raghvendra Pratap Singh, Adv. Mr. Jasvir Singh Sabharwal, Adv. Ms. Akanksha Agrawal, Adv. Mr. Neerav Merchant, Adv. M/s. Karanjawala & Co.
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. S. S. Shroff, AOR For R-3 Mr. Shyam Divan, Sr. Adv.
Mr. Rajendra Barot, Adv.
Mr. Rohan Rajadhyaksha, Adv. Mr. Dhirajkumar Totala, Adv. Mr. Ankur Kashyap, Adv.
Mr. Nishant Upadhyay, Adv. Mr. Hardik Jain, Adv.
Mr. Rohit Rajershi, ADv.
UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeal is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) AR-cum-PS BRANCH OFFICER (Signed order is placed on the file)