Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Nrsks Mines And Minerals Pvt. Ltd. vs Saurabh Kumar Tikmani on 3 November, 2020

Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO. 3538 OF 2020


                      NRSKS MINES AND MINERALS PVT. LTD.                       Appellant(s)

                                                     VERSUS

                      SAURABH KUMAR TIKMANI,
                      RESOLUTION PROFESSIONAL,
                      LANCO AMARKANTAK POWER LTD.                              Respondent(s)



                                                    O R D E R

As the impugned order is interlocutory in nature and the appeal is listed before the National Company Law Appellate Tribunal on 11th November, 2020, we deem it fit not to entertain this appeal. The Tribunal is directed to hear the matter on 11th November, 2020, as the matter involves a short question.

The civil appeal stands disposed of.

…………………………………………………………………., J. [ L. NAGESWARA RAO ] …………………………………………………………………., J. [ HEMANT GUPTA ] Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2020.11.05 …………………………………………………………………., J.

Reason:                                                  [ AJAY RASTOGI ]


                      New Delhi;
                      November 03, 2020.
ITEM NO.16            Court 6 (Video Conferencing)      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. 3538/2020

NRSKS MINES AND MINERALS PVT. LTD.                    Appellant(s)
                               VERSUS
SAURABH KUMAR TIKMANI,

RESOLUTION PROFESSIONAL, LANCO AMARKANTAK POWER LTD. Respondent(s) (With IA No.109452/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.109451/2020-EX-PARTE STAY) Date : 03-11-2020 This appeal was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE AJAY RASTOGI For Appellant(s) Mr. Mukul Rohatgi, Sr. Adv.

Mr. Mohit Chaudhary, Adv.

Ms. Puja Sharma, Adv.

M/s. Kings And Alliance LLP, AOR Mr. Kunal Sachdeva, Adv.

Ms. Garima Sharma, Adv.

Mr. Shyam Singh Yadav, Adv.

Mr. Imran Ali, Adv.

Mr. Balwinder Singh Suri, Adv. Mr. Parveen Kumar, Adv.

For Respondent(s) Mr. Ramji Srinivasan, Sr.Adv.

Mr. Ramakant Rai, Adv.

Mr. Ashish Bhan, Adv.

Mr. Mohit Rohatgi, Adv.

Mr. Aayush Mitruka, Adv.

Mr. Ravin Kapur, ADv.

Mr. Rohit Anil Rathi, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal stands disposed of in terms of the signed order.

Pending applications stand disposed of.

          (NIDHI AHUJA)                     (ANAND PRAKASH)
            AR-cum-PS                        BRANCH OFFICER

[Signed order is placed on the file.]