Supreme Court - Daily Orders
Saguna Chaturvedi vs Spaze Towers Private Limited on 29 April, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4995/2024
SAGUNA CHATURVEDI & ANR. APPELLANT(S)
VERSUS
SPAZE TOWERS PRIVATE LIMITED RESPONDENT(S)
O R D E R
1. In view of Section 61(2) of the Insolvency and Bankruptcy Code, 2016, the delay beyond the period of 15 days cannot be condoned. Hence, no interference can be made in the impugned order.
2. The Appeal is dismissed.
3. Pending application(s), if any, shall stand disposed of.
......................J. (ABHAY S. OKA) ......................J. (UJJAL BHUYAN) NEW DELHI;
29th APRIL, 2024.
Signature Not Verified Digitally signed by KAVITA PAHUJA Date: 2024.04.30 18:31:24 IST Reason: 1 ITEM NO.27 COURT NO.7 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). 4995/2024 SAGUNA CHATURVEDI & ANR. Appellant(s) VERSUS SPAZE TOWERS PRIVATE LIMITED Respondent(s)
( IA No.92525/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 29-04-2024 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mr. Abhimanyu Bhandari, Adv.
Mr. Pranav Sachdeva, AOR Mr. Guneet Sidhu, Adv.
Mr. Jatin Bhardwaj, Adv.
Ms. Aakriti, Adv.
For Respondent(s) Mr. Sumesh Dhawan, Adv.
Ms. Vatsala K., Adv.
Ms. Mala K. Bhatt, AOR Ms. Neeha Nagpal, Adv.
Mr. Shaurya Shyam, Adv.
Mr. Raghav Dhembla, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(KAVITA PAHUJA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) [Signed order is placed on the file] 2