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Ebix Singapore Pte Ltd. vs Committee Of Creditors Of Educomp ... on 13 July, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     CA 3224/2020
                                           1


     ITEM NO.1                Court 5 (Video Conferencing)        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.3224/2020


     EBIX SINGAPORE PTE LTD.                                 Appellant(s)

                                       VERSUS

     COMMITTEE OF CREDITORS OF EDUCOMP                       Respondent(s)
     SOLUTIONS LIMITED & ANR.

     (With appln.(s) IA No.94385/2020-EX-PARTE AD-INTERIM RELIEF and IA
     No.94383/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     WITH C.A. No.3560/2020 (XVII)
     (With appln.(s) for IA FOR EX-PARTE AD-INTERIM RELIEF ON IA
     110960/2020 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     ON IA 110961/2020       FOR APPROPRIATE ORDERS/DIRECTIONS ON IA
     47365/2021)
     C.A. No.295/2021 (XVII)


     Date : 13-07-2021 These matters were called on for hearing today.


     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MR. JUSTICE M.R. SHAH


     For Appellant(s)         Mr. K.V. Vishwanathan, Sr. Adv.
                              Mr. Rajat Sehgal, AOR
                              Mr. Gautam Swarup, Adv.
                              Mrs. Vandana Anand, Adv.
                              Mr. Mandavya Kapoor, Adv.
                              Mr. Karthikeya Jaiswal, Adv.
                              Mr. Gunjan Jindal, Adv.
Signature Not Verified

Digitally signed by
Sanjay Kumar
Date: 2021.07.13
16:28:18 IST
Reason:
CA 3224/2020
                                           2


CA 3560/2020                Mr.   Ramji Srinivasan, Sr. Adv.
                            Mr.   Prithu Garg, AOR
                            Mr.   Shailendera Singh, Adv.
                            Ms.   Harimohana N., Adv.
                            Mr.   Ankush Bhardwaj, Adv.
                            Mr.   Shivkrit Rai, Adv.

CA 295/2021                 Mr. Vinam Gupta, AOR

For Respondent(s)           Mr.   Shyam Divan, Sr. Adv.
For R-1 in                  Ms.   Misha, Adv.
CA 3224/2020                Mr.   Siddhant Kant, Adv.
                            Ms.   Moulshree Shukla, Adv.
                            Mr.   S. S. Shroff, AOR

For R-2 in                  Mr.   Nakul Dewan, Sr. Adv.
CA 3224/2020                Mr.   Atul Sharma, Adv.
                            Mr.   Abhishek Sharma, Adv.
                            Ms.   Ashly Cherian, Adv.
                            Ms.   Anisha Mahajan, Adv.
                            Ms.   Harshita Agarwal, Adv.
                            Mr.   Gautam Talukdar, AOR

For R-1 in                  Mr. Avinash B. Amarnath, AOR
CA 3560/2020

For R-2 in                  Mr. V. Giri, Sr. Adv.
CA 3560/2020                Mr. Ashish Rana, AOR
                            Mr. Anurag Singh, Adv.

For R-2 in                  Mr. Jayant Mehta, Sr. Adv.
CA 295/2021                 Ms. Sonia Dube, Adv.
                            Mr. Shatadru Chakraborty, Adv.
                            Ms. Kanchan Yadav, Adv.
                            Ms. Surbhi Anand, Adv.
                            Mr. Surya Kapoor, Adv.
                            M/s. Legal Options


          UPON hearing the counsel the Court made the following
                                O R D E R

     1     Heard in part.
CA 3224/2020
                                           3


     2     Put up for further hearing tomorrow (14.7.2021).




               (CHETAN KUMAR)                         (SAROJ KUMARI GAUR)
                A.R.-cum-P.S.                           BRANCH OFFICER