Supreme Court of India
Vishal Vijay Kalantri vs Shailen Shah (Resolution Professional ... on 4 May, 2022
Author: Uday Umesh Lalit
Bench: Ajay Rastogi, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION NO.569 OF 2022
IN
CIVIL APPEAL NO.2228 OF 2021
VISHAL VIJAY KALANTRI Petitioner/
Appellant
VERSUS
SHAILEN SHAH
(RESOLUTION PROFESSIONAL OF DIGHI PORT LIMITED) & ORS. Respondents
O R D E R
Application for listing of Review Petition in open Court is rejected.
The statutory appeal preferred under Section 62 of the Insolvency and Bankruptcy Code, 2016 was dismissed by this Court after being satisfied that the facts and circumstances on record, especially paragraphs 9, 10 and 17 of the judgment under appeal, did not call for any interference.
The instant Review Petition is now preferred by a Power of Attorney holder of the original appellant.
We have gone through the contents of the Review Petition, which do not make out any case for exercise of our jurisdiction in review. This Review Petition is, therefore, dismissed.
............................J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.05.06 14:47:58 IST Reason: ............................J. (AJAY RASTOGI) New Delhi, May 04, 2022