Supreme Court - Daily Orders
Devas Multimedia Private Limited vs Antrix Corporation Limited on 15 June, 2021
Bench: Hemant Gupta, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1848 OF 2021
DEVAS MULTIMEDIA PRIVATE LIMITED Appellant(s)
VERSUS
ANTRIX CORPORATION LIMITED & ANR. Respondent(s)
O R D E R
The present appeal under Section 423 of the Companies Act, 2013, is directed against an interim order passed by the National Company Law Appellate Tribunal (hereinafter referred to as ‘NCLAT). The appeal is fixed for hearing before the NCLAT on 08.07.2021.
We find that the impugned order does not give rise to any question of law.
The civil appeal is dismissed.
…………………………………………………………………., J. [ HEMANT GUPTA ] …………………………………………………………………., J. [ V. RAMASUBRAMANIAN ] New Delhi;
June 15, 2021.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2021.06.17 15:51:16 IST Reason: ITEM NO.18 Court 14 (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. 1848/2021 DEVAS MULTIMEDIA PRIVATE LIMITED Appellant(s) VERSUS ANTRIX CORPORATION LIMITED & ANR. Respondent(s)
(With IA No.66952/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.66951/2021-STAY APPLICATION) Date : 15-06-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN (VACATION BENCH) For Appellant(s) Mr. Harish N. Salve, Sr. Adv.
Mr. P. S. Raman, Sr. Adv.
Ms. Anuradha Dutt, Adv.
Ms. B. Vijayalakshmi Menon, AOR Mr. Pawan Sharma, Adv.
Ms. Suman Yadav, Adv.
Mr. Haaris Fazili, Adv.
Mr. Chaitanya Kaushik, Adv. Ms. Priyanka MP., Adv.
Mr. Ambar Bhushan, Adv.
Mr. Shobhit Ahuja, Adv.
For Respondent(s) Mr. K. K. Venugopal, AG.
Mr. Tushar Mehta, SG.
Mr. N. Venkataraman, ASG Mr. Ankur Talwar, Adv.
Mr. Arjun Krishnan, AOR Mr. Ankur Singh, Adv.
Mr. Chandrasekhara Bharathi Venkataraman, Adv. Mr. Shourya Bari, Adv.
Mr. George Pothan, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending applications stand disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
[Signed order is placed on the file.]