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Paramjeet Singh vs Maxim Tubes Company Private Limited on 14 September, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

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                                       IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION


                                    CIVIL APPEAL NO(S).9571 OF 2018
                               (SPECIAL LEAVE PETITION (C) No.4608/2018)


                         PARAMJEET SINGH                                ...APPELLANT(S)

                                                      VERSUS

                         MAXIM TUBES COMPANY PVT. LTD. & ANR.           ...RESPONDENT(S)


                                                   O R D E R

1. Application(s) for intervention are dismissed.

2. Leave granted.

3. Heard the learned counsel for the parties and perused the relevant material.

4. It is stated that the parties have arrived at a settlement on 16.01.2018. The said statement is taken on record.

5. In exercise of power under Article 142 of Signature Not Verified Digitally signed by NEETU KHAJURIA the Constitution of India, we permit the parties Date: 2018.09.17 16:34:55 IST Reason: to close the matter.

6. The order of the National Company Law Tribunal initiating the insolvency proceedings is accordingly set aside.

7. The appeal is accordingly disposed of.

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

(RANJAN GOGOI) ....................,J.

(NAVIN SINHA) ....................,J.

                                            (K.M. JOSEPH)
NEW DELHI
SEPTEMBER 14, 2018
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ITEM NO.51                 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

Petition(s) for Special Leave to Appeal (C)         No(s).   4608/2018

(Arising out of impugned final judgment and order dated 20-11-2017 in CAAT No. 150/2017 passed by the National Company Law Appellate Tribunal) PARAMJEET SINGH Petitioner(s) VERSUS MAXIM TUBES COMPANY PRIVATE LIMITED & ANR. Respondent(s) IA 22005/2018-APPLICATION UNDER ARTICLE 142 OF THE CONSTITUTION, 52568/2018, 52577/2018, 52582/2018, 54652/2018, 56172/2018, 62020/2018, 62023/2018-APPLICATIONS FOR INTERVENTION) Date : 14-09-2018 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Parties : Mr. Pallav Mongia, AOR Mr. Gaurav Varma, Adv.

Mr. Kaustubh Praksah, Adv. Ms. Kavita Jha, AOR Mr. Lakshay dhamija, Adv. Mr. Aniruddha Deshmukh, AOR Mr. Vanshdeep Dalmia, Adv. UPON hearing the counsel the Court made the following O R D E R Application(s) for intervention are dismissed. Leave granted.

The appeal is disposed of in terms of the signed order.

Consequently, pending application(s), if any, shall stand disposed of. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file.)