Supreme Court - Daily Orders
Spicejet Ltd. vs M/S Affordable Infrastructure And ... on 9 October, 2023
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 2592 of 2023
Spicejet Limited Appellant
Versus
M/s Affordable Infrastructure and Housing Respondent
Projects Private Limited
ORDER
1 We find no reason to interfere with the impugned order dated 6 December 2022 passed by the National Company Law Appellate Tribunal in Company Appeal (AT) (Insolvency) No 1352 of 2022 and IA No 4200 of 2022.
2 The Civil Appeal is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [J B Pardiwala] ..…....…........……………….…........J. Signature Not Verified [Manoj Misra] Digitally signed by New Delhi;
CHETAN KUMAR Date: 2023.10.10 16:44:35 IST Reason:
October 9, 2023 CKB ITEM NO.19 COURT NO.1 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.2592/2023 SPICEJET LTD. Appellant(s) VERSUS M/S AFFORDABLE INFRASTRUCTURE AND HOUSING Respondent(s) PROJECTS PRIVATE LIMITED (With IA No.58613/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 09-10-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Appellant(s) Mr. Varun K Chopra, Adv.
Mr. Mehul Sharma, Adv.
M/s. VKC Law Offices For Respondent(s) Mr. Sameer Jain, Adv.
Mr. Soayib Qureshi, AOR 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) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)