Supreme Court - Daily Orders
Iifl Home Finance Ltd. vs Pankaj Narang on 16 January, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2024
(Arising out of Diary No.48605 of 2023)
IIFL HOME FINANCE LTD. ...Appellant(s)
Vs.
PANKAJ NARANG ...Respondent(s)
O R D E R
Delay condoned.
After having perused the impugned judgment, we find that considering the conduct of the appellant, there is no error in the view taken by the National Company Law Appellate Tribunal. Hence, the appeal is dismissed.
..........................J. (ABHAY S.OKA) ..........................J. (UJJAL BHUYAN) NEW DELHI;
January 16, 2024.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2024.01.20 12:57:30 IST Reason: 1 ITEM NO.17 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 Diary No(s). 48605/2023 (Arising out of impugned final judgment and order dated 09-10-2023 in CAAT(I) No. 1321/2023 passed by the National Company Law Apellate Tribunal) IIFL HOME FINANCE LTD. Appellant(s) VERSUS PANKAJ NARANG Respondent(s) (IA No.2105/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.2111/2024-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) Date : 16-01-2024 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. Siddharth Bhatnagar, Sr. Adv. Mr. Vardhman Kaushik, AOR Mr. Nishant Gautam, Adv. Mr. Dhruv Joshi, Adv.
Mr. Ajay Kanojia, Adv.
For Respondent(s) 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 application also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 2