Supreme Court - Daily Orders
M/S Incan Consultancy Services Ltd. vs Official Liquidator on 27 March, 2018
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.101 COURT NO.11 SECTION III-A
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). 8414/2009
M/S INCAN CONSULTANCY SERVICES LTD. Appellant(s)
VERSUS
THE OFFICIAL LIQUIDATOR AND ANR. Respondent(s)
WITH
C.A. No. 8416/2009 (III-A)
Date : 27-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICER. BANUMATHI
For Appellant(s) Mr. Arvind Varma,Sr.Adv.
Ms. Aaloni Tangri J.,Adv.
Ms. Viddushi,Adv.
Mr. T. Mahipal, AOR
For Respondent(s) Mr. P. N. Gupta, AOR
Mrs.Bharti Gupta,Adv.
Mr. Ravindra Kumar, AOR
Mr. Achyut Saxena,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER (Signed order is placed on the file) Digitally signed by MADHU BALA Date: 2018.03.28 15:17:43 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8414 OF 2009 M/S INCAN CONSULTANCY SERVICES LTD. ...APPELLANT(S) VERSUS THE OFFICIAL LIQUIDATOR AND ANR. ...RESPONDENT(S) WITH CIVIL APPEAL NO. 8416 OF 2009 O R D E R Heard learned counsel for the parties and also perused the record.
We do not find any merit in these appeals. The same are, accordingly, dismissed.
…...................J. [ADARSH KUMAR GOEL] NEW DELHI …...................J. 27th March, 2018 [R. BANUMATHI]