Supreme Court - Daily Orders
Committee Of Creditors Of Meenakshi ... vs Consortium Of Prudent Arc Limited And ... on 19 August, 2021
Bench: L. Nageswara Rao, B.R. Gavai
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4757/2021
COMMITTEE OF CREDITORS OF MEENAKSHI ENERGY LIMITED Appellant(s)
VERSUS
CONSORTIUM OF PRUDENT ARC LIMITED AND VIZAG
MINERALS AND LOGISTICS PVT. LTD. & ANR. Respondent(s)
O R D E R
This appeal is filed against an order dated 04.08.2021 of the National Company Law Appellate Tribunal, by which an appeal has been entertained against an order passed by NCLT and the matter was directed to be listed for hearing on 25.08.2021.
The grievance of the appellant is that the interim order sought for by the appellant was not granted by the NCLAT. We do not intend to address the merits of the submissions made by Mr. K.V. Vishwanathan, learned senior counsel for the Signature Not Verified appellant at this stage. However, NCLAT is directed Digitally signed by BALA PARVATHI Date: 2021.08.24 16:40:16 IST Reason: to hear and disposed of the appeal on 25.08.2021. 2 The appeal is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
....................J. (L.NAGESWARA RAO) ....................J. (B.R. GAVAI) NEW DELHI;
19th August, 2021.
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ITEM NO.12 Court 5 (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).4757/2021
COMMITTEE OF CREDITORS OF MEENAKSHI ENERGY LIMITED Appellant(s)
VERSUS
CONSORTIUM OF PRUDENT ARC LIMITED AND VIZAG MINERALS AND LOGISTICS PVT. LTD. & ANR. Respondent(s) (With applns for exemption from filing c/c of the impugned judgment and stay application) Date : 19-08-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Bishwajit Dubey, Adv Mr. Madhav Kanoria, Adv Mr. Sumit Attri, Adv Ms. Surabhi Khattar, Adv Mr. Prafful Goyal, Adv M/S. Cyril Amarchand Mangaldas, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)