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Supreme Court - Daily Orders

Rays Power Experts Private Limited vs Vinod Mittal on 29 May, 2020

Bench: Arun Mishra, S. Abdul Nazeer, Indira Banerjee

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION

                                         CIVIL APPEAL    NO.    1030 OF 2020

                         RAYS POWER EXPERTS PRIVATE LIMITED                     Appellant(s)

                                                         VERSUS

                         VINOD MITTAL & ANR.                                    Respondent(s)


                                                   O R D E R

Heard the learned senior counsel appearing for the parties.

We are not inclined to interfere with the impugned order passed by the Tribunal. The civil appeal is, accordingly, dismissed. However, the costs of Rs. 5,00,000/- (Rupees Five Lakhs), as imposed by the Tribunal on the Operational Creditor, is reduced to Rs. 2,50,000/- (Rupees Two Lakhs and Fifty Thousand).

Pending interlocutory application(s), if any, is/are disposed of.

.......................J. [ ARUN MISHRA ] .......................J. [ S. ABDUL NAZEER ] .......................J. Signature Not Verified [ INDIRA BANERJEE ] Digitally signed by JAYANT KUMAR ARORA Date: 2020.06.02 17:42:39 IST Reason: New Delhi;

MAY 29, 2020.

ITEM NO.5             VIRTUAL 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). 1030/2020 RAYS POWER EXPERTS PRIVATE LIMITED Appellant(s) VERSUS VINOD MITTAL & ANR. Respondent(s) (FOR ADMISSION and IA No.22775/2020-EX-PARTE AD-INTERIM RELIEF and IA No.42365/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES and IA No.42385/2020-APPLICATION FOR PERMISSION ) Date : 29-05-2020 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. Ramji Srinivasan, Sr. Adv.

for M/S. Parekh & Co., AOR (Appearance slip not given) For Respondent(s) Mr Mukul Rohatgi, Sr. Adv.

Mr M P Devanath, Adv.

Mr T Sundar Ramanathan, Adv.

Mr Muthu Thangathurai, Advocate Mr Ishaan Chakrabarti, Advocate Mr. M. P. Devanath, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)