Supreme Court - Daily Orders
M/S. Vintage Hotels Private Limited vs Ahamed Nizar Moideen Kunhi Kunhimahin on 5 March, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 573 OF 2021
M/S. VINTAGE HOTELS PRIVATE LIMITED & ANR. Appellant(s)
VERSUS
AHAMED NIZAR MOIDEEN KUNHI KUNHIMAHIN Respondent(s)
O R D E R
Heard Mr. Ratnakar Dash, learned Senior Counsel appearing for the appellant.
We do not find any reason to interfere with the impugned order dated 12.11.2020 passed by the National Company Law Appellate Tribunal, New Delhi.
Accordingly, the appeal is dismissed. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (B.R. GAVAI) New Delhi;
March 05, 2021.
Signature Not Verified Digitally signed by R Natarajan Date: 2021.03.05 15:22:28 IST Reason: ITEM NO.8 Court 3 (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(s). 573/2021 M/S. VINTAGE HOTELS PRIVATE LIMITED & ANR. Appellant(s) VERSUS AHAMED NIZAR MOIDEEN KUNHI KUNHIMAHIN Respondent(s) ( IA No.25050/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.25049/2021-STAY APPLICATION ) Date : 05-03-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. S. Thananjayan, AOR For Respondent(s) Mr. Judy James, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)