Supreme Court - Daily Orders
Harish Polymer Product vs George Samuel on 3 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6929 OF 2021
HARISH POLYMER PRODUCT APPELLANT(S)
VERSUS
GEORGE SAMUEL & ANR. RESPONDENT(S)
O R D E R
We have heard learned Counsel for the parties for quite some time.
We find no reason to interfere in the order dated 18th June, 2021, passed by the National Company Law Appellate Tribunal, New Delhi, in Company Appeal (AT) (Insolvency) No. 420 of 2021.
The Civil Appeal is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
……………………………………….J (AJAY RASTOGI) ……………………………………….J (ABHAY S. OKA) NEW DELHI;
JANUARY 03, 2022.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.01.04 16:29:55 IST Reason: ITEM NO.39 Court 14 (Video Conferencing) 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). 6929/2021 HARISH POLYMER PRODUCT Appellant(s) VERSUS GEORGE SAMUEL & ANR. Respondent(s) (IA No. 149729/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 149728/2021 - STAY APPLICATION) Date : 03-01-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. Kunal Godhwani,Adv.
Mr. Karan Batura, AOR For Respondent(s) Mr.Sandeep Singhi, Adv Ms. Anushree Prashit Kapadia, AOR Ms.Priyanka Rathi, Adv.
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(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)