Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Prakash Chandra Kapoor vs Vijay Kumar Iyer on 28 February, 2022

Bench: Dinesh Maheshwari, Vikram Nath

                                   IN THE SUPREME COURT OF INDIA
                                   CIVIL APPELLATE JURISDICTION

                                       CIVIL APPEAL NO. 1567/2022


             PRAKASH CHANDRA KAPOOR & ANR.                                     APPELLANT(S)

                                                       VERSUS

             VIJAY KUMAR IYER & ANR.                                         RESPONDENT(S)


                                                       ORDER

We have heard learned senior counsel for the appellants (the erstwhile directors of the corporate debtor) at sufficient length and have examined the material placed on record as also the contents of the website https://bdil.co.in/home/disclosures-under-liquidation/.

Having examined the matter in its totality, we are satisfied that in its impugned judgment and order dated 08.12.2021, the National Company Law Appellate Tribunal, New Delhi has duly taken into comprehension the substance of the matter; and has been justified in issuing the directions, as contained in paragraph 35 of the impugned order, keeping in view the requirements of Section 35(1)(e) of the Insolvency and Bankruptcy Code, 2016 as also the requirements of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.

Digitally signed by Dr. Mukesh Nasa Date: 2022.03.02 17:56:17 IST

We do not find any question of law worth consideration Reason: in this appeal, now at this juncture and at the instance of the appellants.

 The appeal stands dismissed.

All pending applications stand disposed of.

……………………………………………….J (DINESH MAHESHWARI) ……………………………………………….J (VIKRAM NATH) NEW DELHI, FEBRUARY 28,2022.

ITEM NO.10 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. 1567/2022 PRAKASH CHANDRA KAPOOR & ANR. Appellant(s) VERSUS VIJAY KUMAR IYER & ANR. Respondent(s) (IA No.27184/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.27183/2022-EX-PARTE STAY) Date : 28-02-2022 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE VIKRAM NATH For Appellant(s) Mr. Vikas Dhavan, Sr. Adv.

Mrs. Sharmila Upadhyay, Adv. Ms. Meenakshi Rawat, Adv.

M/S. Unuc Legal Llp, AOR For Respondent(s) Mr. K. V. Vishwanathan, Sr. Adv.

Mr. Abhishek Swaroop, Adv.

Mr. Swarnendu Chatterjee, AOR Mr. Anupm Prakash, Adv.

Mr. Naman Kamdar, 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.

All pending applications stand disposed of.

(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed Order is placed on the file)