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Abhijeet Integrated Steel Limited vs Idbi Bank Ltd. on 27 February, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                                1

                                           IN THE SUPREME COURT OF INDIA
                                            CIVIL APPELLATE JURISDICTION

                                              Civil Appeal No 1257 of 2023


     Abhijeet Integrated Steel Limited                                               .... Appellant(s)


                                                           Versus


     IDBI Bank Ltd                                                                   ....Respondent(s)




                                                        ORDER

1 We find no error in the order of the National Company Law Appellate Tribunal dated 3 February 2023 in Company Appeal (AT)(Insolvency) No 1000 of 2022.

2 The appeal is accordingly dismissed.

3 Pending application, if any, stands disposed of.

..…..…....…........……………….…........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Pamidighantam Sri Narasimha] …..…..…....…........……………….…........J. [J B Pardiwala] Signature Not Verified New Delhi;

February 27, 2023 Sanjay Kumar Date: 2023.02.28 16:23:18 IST

-S-

Reason:

ITEM NO.23 COURT NO.1 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(s).1257/2023 ABHIJEET INTEGRATED STEEL LIMITED Appellant(s) VERSUS IDBI BANK LTD. Respondent(s) (FOR ADMISSION and IA No.37068/2023-STAY APPLICATION) Date : 27-02-2023 This appeal was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Appellant(s) Mr. Shyam Divan, Sr. Adv.

Mr. Sandeep Bajaj, Adv.

Mr. Soayib Qureshi, AOR For Respondent(s) Mr. Gopal Jain, Sr. Adv.

Mr. Bishwajit Dubey, Adv.

Ms. Neha Shivhare, Adv.

Ms. Nayani Agarwal, Adv.

M/S. Cyril Amarchand Mangaldas, AOR UPON hearing the counsel the Court made the following O R D E R 1 The appeal is dismissed in terms of the signed order.

2 Pending application, if any, stands disposed of.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)