Supreme Court - Daily Orders
Central Bank Of India vs Resolution Profeesional Of The Sirpur ... on 19 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10737 OF 2018
CENTRAL BANK OF INDIA Appellant(s)
VERSUS
RESOLUTION PROFEESIONAL OF THE SIRPUR PAPER
MILLS LIMITED & ANR. Respondent(s)
O R D E R
Heard the learned Senior Counsel for the appellant. We do not find any reason to interfere with the impugned order dated 12.09.2018 passed by the National Company Law Appellate Tribunal, New Delhi.
Accordingly, the appeal is dismissed. Pending application stands disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) New Delhi;
November 19, 2018.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.26 16:15:41 IST Reason: ITEM NO.8 COURT NO.7 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). 10737/2018 CENTRAL BANK OF INDIA Appellant(s) VERSUS RESOLUTION PROFEESIONAL OF THE SIRPUR PAPER MILLS LIMITED & ANR. Respondent(s) (FOR ADMISSION and IA No.155052/2018-STAY APPLICATION) Date : 19-11-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Debal Banerji, Sr. Adv.
Mr. Rajiv S. Roy, Adv.
Ms. Avrojyoti Chatterjee, AOR Mr. Abhijit S. Roy, Adv.
Mr. Prateek Kushwaha, Adv. Ms. Jayasree Saha, Adv.
For Respondent(s) Dr. Abhishek M. Singhvi, Sr. Adv.
Mr. Manu Nair, Adv.
Ms. Misha, Adv.
Mr. Vaijyant Palliwal, Adv. Mr. Neelabh Shreesh, Adv. Mr. S. S. Shroff, AOR Mr. Rajesh P., AOR Mr. Rajendra Beniwal, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)