Carissa Investments Llc vs Indu Techzone Private Limited on 3 March, 2023

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Supreme Court - Daily Orders

Carissa Investments Llc vs Indu Techzone Private Limited on 3 March, 2023

Bench: M.M. Sundresh

                                      IN THE SUPREME COURT OF INDIA

                                      CIVIL APPELLATE JURISDICTION

                                    CIVIL APPEAL NOS. 1401-1402/2023

     CARISSA INVESTMENTS LLC                                           Appellant(s)

                                                   VERSUS

     INDU TECHZONE PRIVATE LIMITED & ANR.                              Respondent(s)



                                              O R D E R

We are not inclined to entertain the present appeals, which are against the adjournment orders passed by the National Company Law Appellate Tribunal (NCLAT). In fact, the date for hearing fixed by the NCLAT according to the impugned order was 23.02.2023.

It is stated by the learned Senior Advocate appearing for the appellant that the appeals now have been listed for hearing before the NCLAT on 19.04.2023. It will be open to the appellant to move an appropriate application disclosing the grounds for early hearing before the NCLAT.

Recording the aforesaid, the appeals are dismissed. Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) ..................J. Signature Not Verified (M.M. SUNDRESH) NEW DELHI;

Digitally signed by

BABITA PANDEY MARCH 03, 2023.

Date: 2023.03.04 13:07:28 IST Reason:

ITEM NO.48 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 Nos. 1401-1402/2023 CARISSA INVESTMENTS LLC Appellant(s) VERSUS INDU TECHZONE PRIVATE LIMITED & ANR. Respondent(s) (IA No.42468/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.42466/2023-EX-PARTE STAY and IA No.43449/2023- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 03-03-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Niraj Kishan Kaul, Sr. Adv. Mr. Gopal Sankarnarayan, Sr. Adv. Mr. Abhinav Agrawal, AOR Ms. Bani Dikshit, Adv.

Mr. Uddhav Khanna, Adv.

For Respondent(s) Mr. Krishna Dev Jagarlamudi, AOR Mr. N Sai Kaushal, Adv.

Ms. Inderdeep Kaur Raina, Adv. Mr. Aaditya Mishra, Adv.

Mr. N. Sai Vinod, AOR 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.

(DEEPAK GUGLANI) (AVGV RAMU) AR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)

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Supreme Court - Daily Orders