Supreme Court - Daily Orders
Anheuser Busch Inbev India Limited vs Rajesh Chillale on 4 January, 2024
CA D.43723/2023
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No of 2024
[Diary No 43723/2023]
Anheuser Busch Inbev India Limited Appellant
Versus
Rajesh Chillale Respondent
ORDER
1 There is a delay beyond the maximum period that can be condoned in terms of the provisions of Section 62 of the Insolvency and Bankruptcy Code 2016.
Hence, we decline to entertain the appeal since it is barred by limitation.
2 Since the Civil Appeal has been dismissed on the ground of limitation, it needs to be only clarified that this will not come in the way of the appellant pursuing its claim in the pending arbitration proceedings.
3 The Civil Appeal is dismissed on the ground of delay.
Signature Not Verified Page 1 of 4 Digitally signed by CHETAN KUMAR Date: 2024.01.05 16:31:42 IST Reason: CA D.43723/20234 Pending applications, if any, stand disposed of.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [J B Pardiwala] ..…....…........……………….…........J. [Manoj Misra] New Delhi;
January 4, 2024
CKB
Page 2 of 4
CA D.43723/2023
ITEM NO.6 COURT NO.1 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 Diary No.43723/2023 (Arising out of impugned final judgment and order dated 12-06-2023 in CAAT (CH) (I) No.12/2023 passed by the National Company Law Appellate Tribunal, Chennai) ANHEUSER BUSCH INBEV INDIA LIMITED Petitioner(s) VERSUS RAJESH CHILLALE Respondent(s) (With IA No.237201/2023-STAY APPLICATION and IA No.237195/2023- CONDONATION OF DELAY IN FILING APPEAL) Date : 04-01-2024 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Saket Sikri, Adv.
Mr. Divyam Agarwal, AOR Mr. Aniket Aggarwal, Adv. Mr. Chirag Basu, Adv.
For Respondent(s) Mr. Pulkit Agarwal, AOR Mr. Vinit Trehan, Adv.
Mr. Dhruv Dwivedi, Adv.
Mr. Shaikh Bakhtiyar, Adv. Mr. Sudhanshu Kaushesh, Adv.Page 3 of 4 CA D.43723/2023
UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeal is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file) Page 4 of 4