Supreme Court - Daily Orders
Shree Kumar Mundhra vs Spell Organics Ltd. on 11 February, 2019
Bench: Chief Justice, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 1457/2019
SHREE KUMAR MUNDHRA Appellant
VERSUS
SPELL ORGANICS LTD. & ORS. Respondents
O R D E R
Having heard learned counsel for the appellant and upon perusing the relevant material, we are not inclined to interfere. The civil appeal is dismissed but by waiving the cost of Rs.1,00,000/- (Rupees one lakh only) imposed by the National Company Law Appellate Tribunal.
....................CJI [Ranjan Gogoi] ....................J. [Sanjiv Khanna) New Delhi;
February 11, 2019.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.02.12 17:50:42 IST Reason: ITEM NO.14 COURT NO.1 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. 1457/2019 SHREE KUMAR MUNDHRA Appellant VERSUS SPELL ORGANICS LTD. & ORS. Respondents
(FOR ADMISSION and IA No.11522/2019-APPROPRIATE ORDERS/DIRECTIONS) Date : 11-02-2019 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant Mr. Rana Mukherjee, Sr. Adv. Mr. Shreyans Singhvi, Adv. Ms. Ekta Mehta, Adv.
Ms. Jaikriti S. Jadeja, AOR For Respondents UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the civil appeal is dismissed but by waiving the cost of Rs.1,00,000/- (Rupees one lakh only) imposed by the National Company Law Appellate Tribunal.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master
(signed order is placed on the file)