National Company Law Appellate Tribunal
Tamil Nadu Discharged Prisoners Aid ... vs Ca. Mahalingam Suresh Kumar Rp Of M/S. ... on 25 March, 2026
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (INS) No. 169 / 2026
(IA No. 501/2026)
In the matter of:
TAMIL NADU DISCHARGED PRISONERS AID SOCIETY
Rep by its Director and Treasurer,
S. Gnaneswaran
No. 455, Goschen Home,
Ground Floor,
Anna Salai,
Chennai - 600018 ... APPELLANT
V
REAL VALUE PROMOTERS (P) LTD
Represented by
CA. Mahalingam Suresh Kumar
Resolution Professional of
Real Value Promoters Private Limited,
No. 27/9, Nivedh Vikas,
Pankaja Mill Road,
Puliyakulam, Coimbatore-641045 ...RESPONDENT
Present :
For Appellant : Mr. Mayan H Jain, Advocate
For Respondent : Mr. AG Sathyanarayana, Advocate
ORDER
(Hybrid Mode) 25.03.2026:
The Appellant in the instant company appeal, is aggrieved by the impugned order of 26.02.2026 that, has been rendered by Ld. NCLT, Chennai Bench-II on Comp App (AT) (CH) (INS) No. 169 / 2026 Page 1 of 3 IA(IBC) No 1400 of 2025 as it was preferred by the Respondent in CP(IB) No 577/CHE/2020.
The consequential effect of the impugned order had been that the Tribunal had directed the Appellant to hand over possession of the 10th Floor, in the same position, as it was prior to the initiation of the CIRP process.
So far as the observations, made in the impugned order are concerned, they do not reveal as to how and in what manner the Appellant has come into possession, of the subject property and why the possession was constituted to be handed over the Respondent, and it is seen that all these questions are yet to be considered by the Ld. Tribunal on merits, after considering evidence in relation to it.
Accordingly, the impugned order, which has been passed by the Ld. Tribunal is considered to be non-reasoned, and being in violation of Article 14 to be read with Article 300A of the Constitution of India, because no reasons have been put forth despite it having civil consequences. Therefore, the impugned order would stand quashed, the matter is remitted back to the Ld. Tribunal to re- adjudicate the applications IA(IBC) No 1400 of 2025, as expeditiously as possible, after giving an effective opportunity to both the parties and to pass a well-reasoned order on the issue of handing over possession of the subject Comp App (AT) (CH) (INS) No. 169 / 2026 Page 2 of 3 property by the Appellant to the Respondent, if at all under facts of the case, the same is required to be passed.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) SN / MS / AK Comp App (AT) (CH) (INS) No. 169 / 2026 Page 3 of 3