Supreme Court - Daily Orders
P And R Infraprojects Ltd vs Ofb Tech Private Limited on 9 February, 2026
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 14860 OF 2025
P AND R INFRAPROJECTS LTD. ..... APPELLANT(S)
VERSUS
OFB TECH PRIVATE LIMITED & ANR. ..... RESPONDENT(S)
O R D E R
We find that a certified copy of the impugned judgment/order dated 28.11.2025 has not been filed till date, though the application filed for exemption in that regard stated that the certified copy had ‘not yet been received’ by the date of filing of this appeal on 10.12.2025. No mention, however, was made therein as to when an application, if any, was made for such certified copy. In terms of Order XIX Rule 40 of the Supreme Court Rules, 2013, a statutory appeal must necessarily be accompanied by a certified copy of the judgment/order that is sought to be impugned.
Even on merits, we find no grounds to interfere with the impugned judgment/order passed by the National Company Law Appellate Tribunal, Principal Bench, New Delhi.
The appeal is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of. Signature Not Verified
........................J. Digitally signed by (SANJAY KUMAR) Deepak Guglani Date: 2026.02.10 18:30:39 IST Reason:
........................J. (K. VINOD CHANDRAN) NEW DELHI;
FEBRUARY 09, 2026.
ITEM NO.45 COURT NO.9 SECTION XVII-B
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. 14860/2025
P AND R INFRAPROJECTS LTD. Appellant(s)
VERSUS
OFB TECH PRIVATE LIMITED & ANR. Respondent(s)
(IA No. 332348/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 332347/2025 - STAY APPLICATION) Date : 09-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Appellant(s) :
Mr. Raktim Gogoi, Adv.
Mr. Kartikeya Singh, AOR Mr. Arun Bansal, Adv.
Mr. Anubhav Bansal, Adv. Ms. Gayatri Gokula Krishnan, Adv. Mr. Kanhaiya Singhla, Adv. Mr. Kaushal Pandey, Adv.
For Respondent(s) : Ms. Vagisha Kochar, AOR Mr. Nakul Dewan, Sr. Adv. Mr. Sameer Abhyankar, AOR Mr. Dhruv Suri, Adv.
Mr. Rahul Kumar, Adv.
Mr. Aakash Thakur, Adv.
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.
(DEEPAK GUGLANI) (PREETI SAXENA) AR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)