Supreme Court - Daily Orders
Suraksha Asset Reconstruction Limited vs Committee Of Creditors Of Wind World ... on 31 October, 2022
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 7343-7344/2022
SURAKSHA ASSET RECONSTRUCTION LIMITED & ORS. Appellant(s)
VERSUS
COMMITTEE OF CREDITORS OF WIND WORLD Respondent(s)
(INDIA) LIMITED THROUGH IDBI BANK LIMITED & ANR.
O R D E R
1. Having heard the learned counsel for the appellant(s), and on taking note that the appellant(s) is/are before this Court against an interim order and the appeal is pending to be considered on 11.11.2022 before the National Company Law Appellate Tribunal (NCLAT), we see no reason to interfere.
2. The appeals are accordingly, disposed of.
3. Pending application(s), if any, shall stand disposed of.
...................J. (A.S. BOPANNA) ...................J. (PAMIDIGHANTAM SRI NARASIMHA) Signature Not Verified SNEHANew Delhi Digitally signed by Date: 2022.11.01 31 October, 2022 16:34:45 ISTst Reason: 2 ITEM NO.61 COURT NO.14 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). 7343-7344/2022 SURAKSHA ASSET RECONSTRUCTION LIMITED & ORS. Appellant(s) VERSUS COMMITTEE OF CREDITORS OF WIND WORLD Respondent(s) (INDIA) LIMITED THROUGH IDBI BANK LIMITED & ANR.
(IA No.156955/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.156954/2022-STAY APPLICATION ) Date : 31-10-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Appellant(s) Mr. Ramji Srinivasan, Sr. Adv.
Mr. Chitranshul A Sinha, Adv. Mr. Jaskaran Singh Bhatia, Adv. Ms. Namarata Mohopatra, Adv. M/S. Dua Associates, AOR For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Sajan Poovayya, Sr. Adv. Ms. Vishrutyi Sahni, Adv.
Ms. Fatema Kachwala, Adv.
Ms. Ridhim Sharma, Adv.
Mr. Dheeraj Nair, AOR Mr. Sahil Tagotra, AOR Ms. Neha Naik, Adv.
Mr. Sanjeev Sambasnam, Adv. Mr. Abhishek Pandey, Adv.
Ms. Abhivyakti Banerjee, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)