Supreme Court - Daily Orders
Neelkanth Township And Construction ... vs Urban Infrastructure Trustee Ltd on 23 August, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10711 OF 2017
NEELKANTH TOWNSHIP AND CONSTRUCTION PVT LTD Appellant(s)
VERSUS
URBAN INFRASTRUCTURE TRUSTEES LTD Respondent(s)
O R D E R
Heard the learned Senior Counsel appearing for the parties. We do not find any reason to interfere with the order dated 11.08.2017 passed by the National Company Law Appellate Tribunal, New Delhi.
In view of this, we find no merit in the appeal. Accordingly, the appeal is dismissed keeping the question of law viz. whether the Limitation Act would apply to this proceeding, open.
......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SANJAY KISHAN KAUL) New Delhi;
August 23, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.08.25 16:15:31 IST Reason: ITEM NO.9 COURT NO.13 SECTION XIV 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). 10711/2017 NEELKANTH TOWNSHIP AND CONSTRUCTION PVT LTD Appellant(s) VERSUS URBAN INFRASTRUCTURE TRUSTEES LTD Respondent(s) (IA No.77259/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.77258/2017-EX-PARTE STAY) Date : 23-08-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Kush Chaturvedi, AOR Mr. Aman Varma, Adv.
Mr. Saket Mone, Adv.
Ms. Anshula Grover, Adv.
Ms. Chaitrika Patki, Adv.
Ms. Smriti Churiwal, Adv.
For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv. For K J John And Co, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed keeping the question of law viz.
whether the Limitation Act would apply to this proceeding, open in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER
(Signed order is placed on the file)