National Company Law Appellate Tribunal
Union Of India vs Infrastructure Leasing And Financial ... on 2 May, 2022
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) No. 346 of 2018
& I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019
& 304 of 2020
& 275, 2114 of 2021
In the matter of:
Union of India ....Appellant
Vs.
Infrastructure Leasing and Financial Services
Ltd. & Ors. ....Respondents
Present
For Appellant: Mr. Arun Kathpalia, Sr. Advocate alongwith Mr. R.
Sudhinder, Advocates in I.A. 593 of 2019.
Mr. Ashish Mukhi and Ms. Sharmistha Ghosh,
Advocates in I.A. 865 of 2019.
Mr. Balbir Singh, Sr. Advocate along with Mr. T.
Sundar Ramanathan, Ms. Monica Benjamin, Mr.
Vivek Pandey, Mr. Navneet Dogra, Advocates in I.As.
873, 874, 876 & 877 of 2019.
Mr. T. Sundar Ramanathan, Mr. Vivek Pandey and
Mr. Navneet Dogra, Advocate in I.A. 996 & 997 of
2019.
Mr. Aditya Sikka, Advocate.
For Respondents: Mr. Raunak Dhillon, Mr. Abhijeet Das, Mr. Adarsh
Saxena, Mr. Vikash Kumar Jha, Ms. Drishti Das, Ms.
Isha Malik., Mr. Shubhankar Jain, Mr. Nihaad Dewan
and Ms. Ritu Vishwakarma, Advocates.
Mr. Kuber Dewan, Advocate in I.A. 593 of 2019
For Intervenors: Mr. Rajiv Roy, Mr. Avrojyoti Chatterjee and Ms.
Jayasree Saha, Advocate for Canara Bank and UCO
Bank (Intervenors).
Mr. Ramesh Babu, Ms. Manisha Singh, Advocate for
RBI (Intervenors).
2
Mr. Puneet Taneja, Ms. Laxmi Kumari and Mr.
Manmohan Singh Narula, Advocates for GAIL
(Intervenors).
Mr. Vikas Kumar, Mr. Manish Paliwal and Ms. Parul
Manral, Advocates.
ORDER
(Virtual Mode) 02.05.2022: I.A. No. 593 of 2019 Issue Notice. Learned Counsel accepts Notice on behalf of Respondent. Let a Reply be filed within two weeks. Rejoinder, if any, may be filed within further two weeks.
List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07th July, 2022 at 2:00PM.
I.A. No. 865 of 2019
Learned Counsel for the Appellant submits that there is one Order dated 12/07/2019 disposing of this Application.
In view of the above no further Orders are required. Application is closed.
I.A. No. 873 of 2019 I.A. No. 873 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal.
Company Appeal (AT) No. 346 of 2018 & I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019 & 304 of 2020 & 275, 2114 of 2021 3 The Trustees of Hindustan Petroleum Corporation Ltd. Employees' Post- retirement Medical Benefit Fund is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Application is disposed of accordingly. I.A. No. 874 of 2019 I.A. No. 874 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal.
The Trustees of Hindustan Petroleum Corporation Ltd. Provident Fund is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Application is disposed of accordingly. I.A. No. 876 of 2019 I.A. No. 876 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.
The Trustees of Hindustan Petroleum Corporation Ltd. Provident Fund is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Company Appeal (AT) No. 346 of 2018 & I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019 & 304 of 2020 & 275, 2114 of 2021 4 Application is disposed of accordingly. I.A. No. 877 of 2019 I.A. No. 877 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.
The Trustees of Hindustan Petroleum Corporation Ltd. Employees' Post- retirement Medical Benefit Fund is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Application is disposed of accordingly. I.A. No. 996 of 2019 I.A. No. 966 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.
The Trustees of Bharat Petroleum Corporation Ltd. Employees' Post- retirement Medical Benefits Trust is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Application is disposed of accordingly. I.A. No. 997 of 2019 I.A. No. 997 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.
Company Appeal (AT) No. 346 of 2018 & I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019 & 304 of 2020 & 275, 2114 of 2021 5 The Trustees of Indian Provident Fund of Bharat Petroleum Corporation Ltd. is permitted to intervene in the matter.
Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.
Application is disposed of accordingly. I.A. No. 304 of 2020 The Applicant is permitted to intervene in Company Appeal (AT) No. 346 of 2018.
Let Reply be filed to the Application within two weeks. List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07th July, 2022 at 2:00PM.
I.A. No. 275 of 2021
This is an Application, filed on behalf of Times Provident Fund Trust, praying for reliefs which are at Page 8 of the Application.
Sri, Ronak Dhillon appearing for ILFS prays for two weeks time to file the Reply Affidavit. Rejoinder, if any, may be filed within further two weeks.
List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07th July, 2022 at 2:00PM.
Company Appeal (AT) No. 346 of 2018 & I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019 & 304 of 2020 & 275, 2114 of 2021 6 I.A. No. 2114 of 2021 Learned Counsel for the Respondent submits that this Application is already listed on 18th May, 2022.
List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 18th May, 2022.
[Justice Ashok Bhushan] Chairperson [Dr. Alok Srivastava] Member (Technical) [Ms. Shreesha Merla] Member (Technical) himanshu/nn Company Appeal (AT) No. 346 of 2018 & I.A. No. 593, 865, 873, 874, 876, 877, 996, 997 of 2019 & 304 of 2020 & 275, 2114 of 2021