Supreme Court - Daily Orders
Venues Petrochemicals (Bombay) ... vs Sunil M. Thakkar on 28 April, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3094-3095 OF 2023
VENUES PETROCHEMICALS (BOMBAY) ..... APPELLANT(S)
PRIVATE LIMITED & ORS.
VERSUS
SUNIL M. THAKKAR & ORS. ..... RESPONDENT(S)
O R D E R
While we are not inclined to entertain the present appeals that are directed against an interim order, the learned Senior Advocate appearing for the appellant(s) has submitted that the respondents are deliberately delaying the proceedings, thereby harming goodwill and reputation in the market, creating financial problems and legal complications. It is stated that the appeals are listed before the National Company Law Appellate Tribunal (NCLAT) on 15.05.2023. While we will not observe or make comments either way and that too in the absence of the respondents, we hope and trust that the appeals and applications will be taken up for hearing and disposal.
Recording the aforesaid, the appeals are dismissed. Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.05.04 18:40:25 IST Reason: ..................J. (ARAVIND KUMAR) NEW DELHI;
APRIL 28, 2023.
ITEM NO.53 COURT NO.7 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). 3094-3095/2023 VENUES PETROCHEMICALS (BOMBAY) PRIVATE LIMITED & ORS. Appellant(s) VERSUS SUNIL M. THAKKAR & ORS. Respondent(s) (IA No.85514/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85517/2023-APPROPRIATE ORDERS/DIRECTIONS and IA No.85516/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 28-04-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ARAVIND KUMAR For Appellant(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Aakarshan Aditya, AOR Mr. Vibhu Tiwari, Adv.
Ms. Prachi Johri, Adv.
Ms. Anupama Dhurve, Adv.
Mr. Satish C Kaushik, Adv.
For Respondent(s) 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 stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)