Supreme Court - Daily Orders
Chandriah Subramaniyam vs Digjam Limited on 9 December, 2022
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.24 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 Diary No(s). 680/2022
(Arising out of impugned final judgment and order dated 29-07-2021
in CAAT(I) No. 522/2021 passed by the National Company Law Apellate
Tribunal)
CHANDRIAH SUBRAMANIYAM Petitioner(s)
VERSUS
DIGJAM LIMITED & ORS. Respondent(s)
(IA No.168374/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.168373/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS
IA No. 168373/2022 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS
IA No. 168374/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 09-12-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Ravi Raghunath, Adv.
Mr. Sanyat Lodha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made, matter is adjourned. List after two weeks.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Neelam Gulati Date: 2022.12.12 11:17:16 IST Reason: