Supreme Court - Daily Orders
Narayan Singh Pathania vs Valuelabs Llp on 26 February, 2021
Bench: Indira Banerjee, Hrishikesh Roy
ITEM NO.17 Court 13 (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). 671/2021
NARAYAN SINGH PATHANIA Appellant(s)
VERSUS
VALUELABS LLP & ANR. Respondent(s)
(IA No.26124/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.26123/2021-EX-PARTE STAY )
Date : 26-02-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.
Ms. Neeha Nagpal, Adv
Mr Malak Manish Bhatt, AOR
Mr. Rajat Bector, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the dismissal of the impugned order in I.A. 46 of 2021 in Company Appeal (AT) (Insolvency) No.1415 of 2019. However, the appeal of the Appellant against the dismissal of the Appeal being Company Appeal (AT) (Insolvency) No.1415 of 2019 is admitted.
There shall be stay of further proceedings pending in the NCLAT/NCLT, until further orders of this Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.02.27 Court.
11:26:03 ISTReason:
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master