Supreme Court - Daily Orders
Kamalkishor Shrigopal Taparia vs India Ener Gen Private Limited on 28 August, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose
ITEM NO.13 Court 7 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8968/2020
(Arising out of impugned final judgment and order dated 06-08-2019
in CRLA Nos.116/2019, 21/2019, 22/2019 and 255/2019 passed by the
High Court of Judicature at Bombay)
KAMALKISHOR SHRIGOPAL TAPARIA Petitioner(s)
VERSUS
INDIA ENER GEN PRIVATE LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.60714/2020-CONDONATION OF DELAY
IN FILING and IA No.60715/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 28-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Neeraj Kumar Jain,Sr.Adv.
Mr. Sanjeet Vats,Adv.
Mr. Umang Shankar, AOR
Mr. Aniket Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Delay condoned.
Learned senior counsel for the petitioner contends that even as per paragraph 14 of the impugned order, the status of the Signature Not Verified petitioner was of a Director and it is his contention that he is Digitally signed by ASHA SUNDRIYAL Date: 2020.08.28 19:26:46 IST Reason: independent Director and the legal position is not that all 1 Directors have to be roped in. It is his submission that he is neither the Managing Director nor a signatory to the cheque. Issue notice.
In the meantime, the proceedings qua the petitioner alone shall remain stayed.
(CHARANJEET KAUR) (ANITA RANI AHUJA)
AR-CUM-PS ASSISTANT REGISTRAR
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