Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Iifl Finance Limited (Formerly India ... vs Avj Developers (India) Pvt. Ltd. on 26 November, 2020

Bench: Rohinton Fali Nariman, K.M. Joseph, Aniruddha Bose

                                           IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NO. 3512 OF 2020


     IIFL FINANCE LIMITED (FORMERLY INDIA INFOLINE
     FINANCE LIMITED)                                                            Appellant(s)

                                                        VERSUS

     AVJ DEVELOPERS (INDIA) PVT. LTD. & ANR.                                     Respondent(s)




                                                       O R D E R

Mr. Gaurav Agrawal, learned counsel appearing for the appellant, argues that we should request the NCLT to deliver judgment in keeping with the NCLAT’s order, which is that it should be done within a period of two weeks.

We request the NCLT to deliver judgment as soon as possible preferably within one week from today.

The appeal is disposed of.

Pending applications also stand disposed of.

.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (K. M. JOSEPH) .......................... J. (ANIRUDDHA BOSE) Signature Not Verified Digitally signed by R New Delhi;

Date: 2020.11.27 14:15:41 IST November 26, 2020.

Reason:
ITEM NO.9      Court 2 (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). 3512/2020 IIFL FINANCE LIMITED (FORMERLY INDIA INFOLINE FINANCE LIMITED) Appellant(s) VERSUS AVJ DEVELOPERS (INDIA) PVT. LTD. & ANR. Respondent(s) (IA No.107473/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.107472/2020-STAY APPLICATION and IA No.107651/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) Date : 26-11-2020 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Suresh D. Dobhal, Adv.

Mr. Nirmal Goenka, Adv.

Mr. Gaurav Agrawal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)