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Supreme Court - Daily Orders

Amr Mall And I Home Owner Welfare ... vs M/S Amr Infrastructure Limited on 29 August, 2022

Author: M.R. Shah

Bench: M.R. Shah

     ITEM NO.36                               COURT NO.8                 SECTION XVII

                              S U P R E M E C O U R T O F           I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No. 25154/2022

     (Arising out of impugned judgment and order dated    27-07-2022 in
     CPIB No. 02 (PB)/2017 passed by the National Company Law Tribunal,
     New Delhi)

     AMR MALL AND I HOME OWNER WELFARE ASSOCIATION                        Petitioner(s)

                                                     VERSUS

     M/S AMR INFRASTRUCTURE LIMITED & ANR.                                Respondent(s)

     ( IA No.117195/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.117197/2022-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..) )

     Date : 29-08-2022 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE M.R. SHAH
              HON'BLE MR. JUSTICE KRISHNA MURARI’

     For Petitioner(s)                  Mr. C. Mohan Rao, Sr. Adv.
                                       Col. S.M. Dalal,Adv.
                                        Mr. Siddharth Banthia, Adv
                                       Mr. Sunny Choudhary, AOR
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Permission to file Special Leave Petition is granted. It cannot be disputed that the proceedings before National Company Law Tribunal (NCLT) for approval of the Resolution Plan are required to be decided and disposed of at the earliest. Considering the fact that earlier the NCLAT as well the High Court have observed and directed to dispose of the proceedings pending before the NCLT at the earliest and despite the same, the same have not been decided and disposed of till date and considering the fact Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.03 that next date of hearing before the NCLT is 31.08.2022, we 12:59:38 IST Reason: refuse to entertain the present Special Leave Petition.

Contd..

- 2 -

However, we direct the NCLT to finally decide and dispose of the proceedings pending before it at the earliest, but not later than four weeks from 31.08.2022.

With this, the present Special Leave Petition stands dismissed/disposed of.

Pending application(s) shall stand disposed of.

(NEETU SACHDEVA)                                       (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                             ASSISTANT REGISTRAR