Supreme Court - Daily Orders
M/S Noble Co Operative Bank Ltd. vs M/S Bdr Buiders And Developers Pvt. Ltd. on 13 January, 2020
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL………………………. DIARY NO(S). 20220/2019
M/S NOBLE CO-OPERATIVE BANK LTD. APPELLANT(S)
VERSUS
M/S BDR BUIDERS AND DEVELOPERS PVT. LTD. & ORS. ETC. RESPONDENT(S)
O R D E R
1. Permission to file appeal is granted.
2. Delay condoned.
3. In the facts and circumstances of the case, we are not inclined to interfere with the impugned order(s) passed by the Tribunal. The appeal(s) is/are, accordingly, dismissed.
4. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [M.R. SHAH] NEW DELHI;
JANUARY 13, 2020.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2020.01.15 16:47:57 IST Reason: ITEM NO.2 COURT NO.3 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). 20220/2019 (Arising out of impugned final judgment and order dated 02-05-2019 in CAAT No. 679/2018 02-05-2019 in CAAT No. 680/2018 02-05-2019 in CAAT No. 681/2018 passed by the National Company Law Appellate Tribunal, New Delhi) M/S NOBLE CO-OPERATIVE BANK LTD. APPELLANT(S) VERSUS M/S BDR BUIDERS AND DEVELOPERS PVT. LTD. & ORS. ETC. RESPONDENT(S) (IA No.164204/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.164207/2019-EX-PARTE STAY and IA No.164200/2019- PERMISSION TO FILE APPEAL and IA No.164203/2019-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS) Date : 13-01-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. M.C. Dhingra, AOR Mr. Vishal bakshi,Adv. Mr. Govind Bhardwaj,Adv. Mr. P.K. Shukla,Adv.
Mr. Gaurav Dhingra,Adv. Kandra Indira,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file appeal is granted. Delay condoned.
The appeal(s) is/are dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)