Supreme Court - Daily Orders
Birender Bhatia vs M/S Amr Infrastructure Limited on 12 July, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.14 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 16362/2024
in SLP(C) No. 15057/2022
BIRENDER BHATIA & ORS. Petitioner(s)
VERSUS
M/S AMR INFRASTRUCTURE LIMITED Respondent(s)
(IA No. 88138/2024 - APPLICATION FOR PERMISSION TO FILE MA
IA No. 88099/2024 - CLARIFICATION/DIRECTION
IA No. 88112/2024 - CONDONATION OF DELAY IN FILING
IA No. 88092/2024 - INTERVENTION/IMPLEADMENT)
Date : 12-07-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s)
Mr. Devvrat, Adv.
Ms. Harshita Sharma, Adv.
Mr. Devesh Kumar Agnihotri, Adv.
Ms. Swati Setia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file MA is granted.
Delay condoned.
No relief can be granted directing National Company Law Tribunal to decide the case in a time-bound schedule. The application is accordingly rejected.
Miscellaneous Application stands disposed of. Pending application including the application for impleadment stand disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2024.07.13 15:52:54 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER