Supreme Court - Daily Orders
M/S Hail Tea Limited vs Assam Tea Employees Provident Fund ... on 6 January, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 9383 of 2022
M/s Hail Tea Limited .... Appellant(s)
Versus
Assam Tea Employees Provident
Fund Organisation & Anr ....Respondent(s)
ORDER
1 We find no error in the order of the National Company Law Appellate Tribunal, Principal Bench, New Delhi dated 2 November 2022 in Company Appeal (AT) (Insolvency) No 262 of 2022.
2 The appeal is accordingly dismissed.
3 Pending application, if any, stands disposed of.
..…..…....…........……………….…........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Pamidighantam Sri Narasimha] …..…..…....…........……………….…........J. Signature Not Verified [J B Pardiwala] Digitally signed by Sanjay Kumar Date: 2023.01.09 17:26:11 IST Reason: New Delhi;
January 06, 2023
-S-
ITEM NO.28 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(s).9383/2022
M/S HAIL TEA LIMITED Appellant(s)
VERSUS
ASSAM TEA EMPLOYEES PROVIDENT FUND ORGANISATION & ANR.Respondent(s) (WITH IA No.204737/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.204738/2022-EX-PARTE STAY) Date : 06-01-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Appellant(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Salvador Santosh Rebello, AOR Mr. GP Madaan, Adv.
Mrs. Harimohana N, Adv.
Mr. Aditya Madaan, Adv.
Mr. Raghav Sharma, Adv.
Ms. Natasha Singh, Adv.
Ms. Eccha Shukla, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The appeal is dismissed in terms of the signed order.
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)