Supreme Court - Daily Orders
Abhay N. Manudhane vs Gupta Coal India Pvt. Ltd. on 29 May, 2020
Bench: Arun Mishra, S. Abdul Nazeer, Indira Banerjee
ITEM NO.4 VIRTUAL COURT NO. 3 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 Diary No(s). 43752/2019
(Arising out of impugned final judgment and order dated 01-10-2019
in CAAT(I) No. 786/2019 passed by the National Company Law Apellate
Tribunal)
ABHAY N. MANUDHANE Petitioner(s)
VERSUS
GUPTA COAL INDIA PVT. LTD. Respondent(s)
(FOR ADMISSION and IA No.40304/2020-STAY APPLICATION and IA
No.40302/2020-CONDONATION OF DELAY IN FILING APPEAL and IA
No.40303/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 29-05-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Krishnamohan K., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List next week.
In the meantime, relevant amendment in the statutory provisions of the Insolvency and Bankruptcy Code, 2016 be filed.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2020.05.29 16:58:27 IST Reason: