Supreme Court - Daily Orders
Harpal Singh Chawla vs Vivek Khanna on 8 November, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12189/2024
HARPAL SINGH CHAWLA ..... APPELLANT(S
)
VERSUS
VIVEK KHANNA & ORS. ..... RESPONDENT(
S)
O R D E R
The grievance raised by the appellant, Harpal Singh Chawla (a suspended Director of Spaze Towers Pvt. Ltd.), is that there are twelve completed projects and the Corporate Insolvency Resolution Process should not be initiated in respect of those projects.
We make no comments in this regard, as the matter is sub-judice before the National Company Law Appellate Tribunal. We leave it open to the appellant, Harpal Singh Chawla, to approach the National Company Law Appellate Tribunal by way of an appropriate application pointing out the relevant facts and consequences for Signature Not Verified consideration.
Digitally signed by babita pandey Date: 2024.11.12 18:03:32 IST Reason:We clarify that we have not made any observations on the merits of the case and the contentions raised by the 2 parties.
The appeal and pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (SANJAY KUMAR) NEW DELHI;
NOVEMBER 08, 2024.
3 ITEM NO.13 COURT NO.2 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. 12189/2024 HARPAL SINGH CHAWLA Appellant(s) VERSUS VIVEK KHANNA & ORS. Respondent(s) (IA No.251984/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.251983/2024-EX-PARTE STAY ) Date : 08-11-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SANJAY KUMAR For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Sumesh Dhawan, Adv.
Mr. Devansh Srivastava, Adv. Mr. Vastala Kak, Adv.
Mr. Naman Gupta, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Pranav Sachdeva, AOR Mr. Jatin Bhardwaj, Adv.
Mr. Abhay Nair, Adv.
Mr. Rohit Ram, Adv.
Mr. Abhijeet Shina, Sr. Adv. Mr. Guneet Sidhu, Adv.
Mr. Pushpendra Singh Bhadoriya, Adv. Mr. Jasmeet Singh, AOR Mr. Abhimanyu Bhandari, Sr. Adv. Mr. Vishvendra Tomar, Adv.
Ms. Natasha Garg, Adv.
Mr. Darpan Sachdeva, AOR UPON hearing the counsel, the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
4(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)