Supreme Court - Daily Orders
Regen Powertech Private Limited vs Giriraj Enterprises on 25 September, 2023
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5985-6001/2023
REGEN POWERTECH PRIVATE LIMITED ..... APPELLANT(S)
VERSUS
GIRIRAJ ENTERPRISES & ANR. ..... RESPONDENT(S)
O R D E R
We are of the opinion that in view of the facts and circumstances, the Resolution Professional should not have filed the present appeals. The Resolution Professional should have maintained a neutral stand. It is for the aggrieved parties, including the Committee of Creditors of Regen Powertech Private Limited (RPPL) and Regen Infrastructure and Services Private Limited (RISPL), to take appropriate proceedings or file an appeal before this Court.
Recording the aforesaid, the present appeals preferred by the Resolution Professional are dismissed as not entertained.
If required and necessary, the Court can take assistance and ascertain the facts from the Resolution Professional, in case an appeal(s) is preferred by the Committee of Creditors or a third party.
Pending application(s), if any, shall stand disposed of.
..................J.
(SANJIV KHANNA)
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.09.26
..................J.
17:39:51 IST
Reason: (S.V.N. BHATTI)
NEW DELHI;
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SEPTEMBER 25, 2023.
ITEM NO.29 COURT NO.3 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). 5985-6001/2023
REGEN POWERTECH PRIVATE LIMITED Appellant(s)
VERSUS
GIRIRAJ ENTERPRISES & ANR. Respondent(s)
(IA No.192644/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.192642/2023-EX-PARTE STAY ) Date : 25-09-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Appellant(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. K Parameshwar, Adv. Mr. Mv Mukunda, Adv.
Mr. Ag Sathyanarayana, Adv. Mr. Mithun Shashank, Adv. Ms. Kanti, Adv.
Mr. Arti Gupta, Adv.
Mr. Ashwin K, Adv.
Mr. Nishanth Patil, AOR For Respondent(s) Mr. P V S Giridhar, Sr. Adv.
Mr. Somiran Sharma, AOR Mr. Dhrubajit Saikia, Adv.
Mr. Jayant K. Mehta, Sr. Adv. Mr. Sanjay Kapur, AOR Mr. Surya Prakash, Adv. Mr. Devesh Dubey, Adv. Ms. Mahima Kapur, Adv.
Mr. Abhijeet Sinha, Adv. Mr. Shri Venkatesh, Adv. Mrs. Kanika Chugh, Adv. Mr. Bharath Gangadharan, Adv. Mr. Nitin Saluja, AOR Mr. Siddharth Nigotia, Adv. Mr. Saikat Sarkar, Adv.3
M/S. Dua Associates, AOR Mr. Chitranshul A. Sinha, Adv. Mr. Jaskaran Singh Bhatia, Adv. Mr. Chetan Sagar, Adv. Ms. Namrata Langade, Adv.
Mr. Gyan Prakash Srivastava, AOR Mr. Gopal Jain, Sr. Adv. Ms. Ranjana Roy Gawai, Adv. Ms. Vasudha Sen, Adv.
Mr. Ayush Gupta, Adv.
Ms. Anushka Saini, Adv. Ms. Divya Roy, AOR Mr. Shubham Bhalla, AOR Mr. Rajnish Ranjan, Adv. Mrs. A. Vidya, Adv.
Ms. Ragini Sharma, Adv. Mr. Yajur Bhalla, Adv. Mr. Rohan Chanda, Adv.
Mr. Aditya Verma, AOR Mr. K Rigved Prasad, Adv. Mr. Samar Singh, Adv.
UPON hearing the counsel, the Court made the following O R D E R The present appeals are dismissed as not entertained.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)