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Supreme Court - Daily Orders

Ebix Singapore Pte Ltd. vs Committee Of Creditors Of Educomp ... on 7 October, 2020

Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee

                                                   1

     ITEM NO.6                Court 3 (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).3224/2020

     EBIX SINGAPORE PTE LTD.                                             Appellant(s)

                                                  VERSUS

     COMMITTEE OF CREDITORS OF EDUCOMP SOLUTIONS
     LIMITED & ANR.                                                      Respondent(s)

     (WITH   IA   No.94385/2020-EX-PARTE   AD-INTERIM   RELIEF   and  IA
     No.94383/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 07-10-2020 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MS. JUSTICE INDU MALHOTRA
                         HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Appellant(s)              Mr. K.V. Vishwanathan, Sr. Adv
                                   Mr. Gautam Swarup, Adv
                                   Mr. Aditya Swarup, Adv
                                   Mrs. Vandana Anand, Adv
                                   Mr. Mandavya Kapoor, Adv
                                   Ms. Gunjan Jindal, Adv
                                   Mr. Rajat Sehgal, AOR

     For Respondent(s)
     R-2                           Mr.   Nakul Dewan, Sr. Adv
                                   Mr.   Abhishek Sharma, Adv
                                   Ms.   Ashly Cherian, Adv
                                   Ms.   Anisha Mahajan, Adv
                                   Mr.   Gautam Talukdar, AOR

     R-1                           Ms.   Misha, Adv
                                   Mr.   Siddhant Kant, Adv
                                   Ms.   Moulshree Shukla, Adv
                                   Mr.   S. S. Shroff, AOR



Signature Not Verified

Digitally signed by
ARJUN BISHT
Date: 2020.10.07
17:32:36 IST
Reason:
                                         2


      UPON hearing the counsel the Court made the following
                             O R D E R

1 Issue notice.

2 Mr Nakul Dewan, learned Senior counsel appearing on behalf of the second respondent and Ms Misha, learned counsel appearing on behalf of the first respondent, accept notice.

3 Counsel appearing on behalf of the contesting parties shall file a short set of written submissions and email them to the Court Master at [email protected] two days before the next date of listing. 4 List the Appeal on 5 November 2020.

5 Till 5 November 2020, there shall be a stay of further proceedings before the National Company Law Appellate Tribunal. Since the order of stay has been passed on the specific request of the appellant, we clarify that the appellant will not claim any equities arising out of the order of stay granted by this Court.

       (SANJAY KUMAR-I)                                  (SAROJ KUMARI GAUR)
          AR-CUM-PS                                         COURT MASTER