Supreme Court - Daily Orders
Bank Of India vs Bhubhan Madan on 22 November, 2021
Bench: Vineet Saran, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6106/2021
BANK OF INDIA & ORS. APPELLANT(S)
VERSUS
BHUBHAN MADAN & ANR. RESPONDENT(S)
O R D E R
Having heard learned counsel for the parties and on perusal of the record, we do not find any ground to interfere with the impugned order passed by the National Company Law Appellate Tribunal. The appeal is, accordingly, dismissed.
Pending application(s), if any, stands disposed of accordingly.
......................J. [VINEET SARAN] ......................J. [ANIRUDDHA BOSE] NEW DELHI;
NOVEMBER 22, 2021 Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.11.23 15:08:35 IST Reason: ITEM NO.9 Court 9 (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). 6106/2021 BANK OF INDIA & ORS. Appellant(s) VERSUS BHUBHAN MADAN & ANR. Respondent(s) ( IA No.126400/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 22-11-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Ashish Rana, AOR For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Malak Manish Bhatt, AOR Mr. Rajat Bector, 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.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (Signed order is placed on the file)