Supreme Court - Daily Orders
Manoj K Daga vs Isgec Heavy Engineering Limited on 6 March, 2020
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2001 OF 2020
MANOJ K DAGA Appellant(s)
VERSUS
ISGEC HEAVY ENGINEERING LIMITED & ORS. Respondent(s)
O R D E R
We are not inclined to interfere with the order passed by the Tribunal as the case is listed before the NCLAT on 12.03.2020. The NCLAT may decide the matter, if possible on 12.03.2020, or as expeditiously as possible. The CoC may hold the meeting, but the order not to be given effect to till 12.03.2020.
The NCLAT may consider whether it is appropriate to extend the aforesaid order or not, of not giving effect to CoC decisions.
The appeal is disposed of accordingly.
.......................J. [ ARUN MISHRA ] .......................J. [ INDIRA BANERJEE ] New Delhi;
MARCH 06, 2020.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2020.03.07 13:39:30 IST Reason: ITEM NO.47 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 No(s). 2001/2020 MANOJ K DAGA Appellant(s) VERSUS ISGEC HEAVY ENGINEERING LIMITED & ORS. Respondent(s) (IA No.41609/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.41608/2020-EX-PARTE STAY ) Date : 06-03-2020 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. Sanjay Hegde, Sr. Adv.
Ms. Sarvagya Trivedi, Adv.
Mr. Pranjal Kishore, Adv.
Mr. Varun Varma, Adv.
Mr. Bharat Thakorlal Manubarwala, 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 interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)