Supreme Court - Daily Orders
Vinay Yadav vs Anita Jindal on 21 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7600 OF 2022
VINAY YADAV APPELLANT
VERSUS
ANITA JINDAL & ANR. RESPONDENTS
O R D E R
Having heard learned senior counsel for the appellant and having perused the material placed on record as also having gone through the cited decisions in E.S. Krishnamurthy and Ors. v. Bharath Hi-Tecch Builders Private Limited: (2022) 3 SCC 161 and Innoventive Industries Limited v. ICICI Bank and Anr.: (2018) 1 SCC 407, which have been duly taken into consideration by the National Company Law Appellate Tribunal, we are satisfied that the view as taken by the Appellate Tribunal, particularly with reference to the factual matrix of the present case, is a just and proper view of the matter, more particularly with reference to the latest view of Signature Not Verifiedthis Court as reflected in Vidarbha Industries Power Digitally signed by ARJUN BISHT Date: 2022.11.22 16:04:59 IST Reason: Limited v. Axis Bank Limited: (2022) 8 SCC 352. 1 No case for interference being made out, this appeal stands dismissed.
Pending application also stands disposed of.
...................J. (DINESH MAHESHWARI) ...................J. (SUDHANSHU DHULIA) New Delhi;
November 21, 2022 2 ITEM NO.15 COURT NO.7 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 No(s).7600/2022 VINAY YADAV Appellant(s) VERSUS ANITA JINDAL & ANR. Respondent(s) (FOR ADMISSION and IA No.158067/2022-EX-PARTE STAY) Date : 21-11-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Appellant(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Toshiv Goyal, Adv.
Mr. Dhruv Sharma, Adv.
Mr. Chirag Pathor, Adv.
Mr. Aman Mohit Hingorani, AOR For Respondent(s) Mr. B. K. Satija, AOR Mr. Himanshu Satija, Adv.
Ms. Neha Mehta, Adv.
Mr. Harshit K., Adv.
Ms. Aditi Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of. (ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file) 3