Supreme Court - Daily Orders
V.S. Palanivel vs P. Shriram Cs Liquidator on 5 December, 2022
Bench: K.M. Joseph, Hima Kohli
1
ITEM NO.38 COURT NO.4 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). 31313/2022
(Arising out of impugned final judgment and order dated 16-09-2022
in CAAT (CH) (I) No. 336/2021 16-09-2022 in CAAT (CH) (I) No.
339/2021 16-09-2022 in CAAT (CH) (I) No. 343/2021 passed by the
National Company Law Appellate Tribunal, Chennai)
V.S. PALANIVEL Petitioner(s)
VERSUS
P. SHRIRAM CS LIQUIDATOR Respondent(s)
(IA No.183360/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.183359/2022-EX-PARTE STAY and IA No.183358/2022-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 05-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. B. Raghunath, Adv.
Mr. Prasanna Venkat, Adv.
Mr. Sriram P., AOR
For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. V. Balachandran, Adv.
Mr. Siddharth Naidu, Adv.
Ms. Prerna Khatri, Adv.
M/s. Ksn & Co.
Mr. K. V. Vijayakumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not VerifiedMr. K. V. Vijaykumar, learned Advocate-on-Record, accepts Digitally signed by Jayant Kumar Arora Date: 2022.12.06 16:58:39 IST Reason: notice on behalf of Respondent No. 1. Notice is also accepted by the respective counsel appearing for KSN & Co. for Respondent No.2.
2Till the next date of hearing, Respondent no. 2 will not create any third party rights over the subject property.
List the matter in the second week of February, 2023.
(JAYANT KUMAR ARORA) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR