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Atyant Capital India Fund I vs Resolution Professional Jekpl Private ... on 23 January, 2019

Bench: Chief Justice, L. Nageswara Rao, Sanjiv Khanna

     CA 9090-9091/2018 etc.
                                                              1

                                               IN THE SUPREME COURT OF INDIA

                                                CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NOS. 9090-9091/2018

                         ATYANT CAPITAL INDIA FUND I                                             Appellant

                                                             VERSUS

                         RESOLUTION PROFESSIONAL
                         JEKPL PRIVATE LIMITED & ANR.                                            Respondents

                                                              WITH
                                                   CIVIL APPEAL NO. 10134/2018

                                                       O R D E R

CIVIL APPEAL NOS. 9090-9091/2018 We have heard learned counsel for the parties and perused the relevant material on record.

The civil appeals are dismissed.

We have heard learned counsel for the parties and perused the relevant material on record.

The civil appeal is dismissed.

It will be open for the appellant to urge all points as may be available to it in law before the appropriate forum, if so advised.

....................CJI [Ranjan Gogoi] ....................J. Signature Not Verified [L. Nageswara Rao] Digitally signed by DEEPAK GUGLANI Date: 2019.01.24 17:06:04 IST Reason: ....................J. [Sanjiv Khanna) New Delhi;

January 23, 2019.

CA 9090-9091/2018 etc. 2 ITEM NO.2 COURT NO.1 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 Nos. 9090-9091/2018 ATYANT CAPITAL INDIA FUND I Appellant VERSUS RESOLUTION PROFESSIONAL JEKPL PRIVATE LIMITED & ANR. Respondents (I.A. No. 171532/2018 – CLARIFICATION/DIRECTION, I.A. No. 175406/2018 – INTERVENTION/IMPLEADMENT, I.A. No. 169825/2018 – PERMISSION TO FILE ADDL. DOCUMENTS/FACTS/ANNEXURES, I.A. NO. 124610/2018 – STAY APPLICATION, I.A. No. 162976/2018 – VACATING STAY) WITH C.A. No. 10134/2018 (XVII) (IA No.134869/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134870/2018-STAY APPLICATION and IA No.134867/2018-PERMISSION TO FILE APPEAL) Date : 23-01-2019 This matte was called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Devadatt Kamat, Adv. Ms. Manisha T. Karia, AOR Mr. Shashank S. Mangal, Adv. Ms. Sukhda Kalra, Adv. Mr. Nidhi Ram, Adv.

Mr. Ashwin G. Raj, Adv. Mr. Javedur Rahman, Adv. Mr. Rajesh Imandar, Adv.

Mr. Sakal Bhushan, Adv. Mr. Rajesh Kumar Chaurasia, AOR Mr. Onkar Prasad, Adv.

For Respondents/ Applicants Mr. Tushar Mehta, Sr. Adv.

Mr. Vaijayant Paliwal, Adv. Ms. Charu Bansal, Adv. CA 9090-9091/2018 etc. 3 Ms. Jasveen Kaur, Adv. Mr. S.S. Shroff, AOR Mr. Tushar Mehta, Sr. Adv. Mrs. Madhavi Goradia Divan, Adv. Mr. Sudarsh Menon, AOR Mr. Ashish Rana, Adv. Mr. Surekh Kant Baxy, Adv. Mr. Harshit Garg, Adv. Mr. Anurag Kumar Singh, Adv.

Mr. Sunil J. Mathews, Adv. Ms. Sabah Iqbal Siddiqui, Adv. Mr. Tusharjeet Singh, Adv. Ms. Apoorva Vijh, Adv. Mr. Krishna Kumar R.S., Adv. Mr. K.S. Mahadevan, Adv. Mr. Rajesh Kumar, AOR Mr. Jayant Mehta, Adv. Mr. Anshuman Sharma, Adv. Mr. S.K. Pandey, Adv. Mr. Chandra Shekhar C., Adv. Mr. Anshul Rai, Adv.

Mr. Awanish, Adv.

Mr. Sajal Jain, Adv.

UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.

Pending interlocutory applications, if any, shall stand disposed of.

(Deepak Guglani) (Anand Prakash) Court Master Court Master (signed order is placed on the file)