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Supreme Court - Daily Orders

Ashoke Kumar Pan vs Maithan Ceramic Limited on 3 July, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                   CIVIL APPEAL NO(S).           OF 2018
                              (Arising out of SLP (C) Nos.               /2018
                                   (Arising out of Diary Nos.19031/2018)


                         ASHOKE KUMAR PAN                                 ...APPELLANT(S)

                                                         VERSUS

                         MAITHAN CERAMIC LIMITED & ANR.                   ...RESPONDENT(S)


                                                        O R D E R

1. Heard learned counsels for the parties and perused the relevant material.

2. Leave granted.

3. The parties have since settled the matter and the amounts have been paid. We are, therefore, of the view that we utilize our powers under Article 142 of the Constitution of India. We take on record the statement between the parties and set-aside the National Company Law Tribunal Order.

4. The appeals are accordingly disposed of.

....................,J.

                                                                     (RANJAN GOGOI)


Signature Not Verified                                      ....................,J.
Digitally signed by
NEETU KHAJURIA
Date: 2018.07.05
                                                                     (R. BANUMATHI)
10:03:48 IST
Reason:                  NEW DELHI
                         JULY 03, 2018
ITEM NO.20                 COURT NO.2                    SECTION XVII

                 S U P R E M E C O U R T O F       I N D I A
                         RECORD OF PROCEEDINGS

SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19031/2018 ASHOKE KUMAR PAN Petitioner(s) VERSUS MAITHAN CERAMIC LIMITED & ANR. Respondent(s) (FOR ADMISSION and I.R. and IA No.75764/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.75763/2018-PERMISSION TO FILE SLP) Date : 03-07-2018 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Ms. Nandini Sen Mukherjee, AOR Mr. V.V.V. Sastry, Adv.
For Respondent(s) Mr. Mehul M. Gupta, Adv.
Mr. Ganesh N. Jajodia, Adv. Mr. R.P. Gupta, AOR UPON hearing the counsel the Court made the following O R D E R Permission to file special leave petition is granted.
Application for exemption from filing official translation is allowed.
Leave granted.
The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)