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Lalan Kumar Singh vs M/S Phoenix Arc Pvt Ltd. on 8 March, 2019

Bench: N.V. Ramana, Mohan M. Shantanagoudar

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                           Civil Appeal     No.1927/2019

     LALAN KUMAR SINGH                                                           Appellant(s)

                                                        VERSUS

     M/S PHOENIX ARC PVT LTD. & ANR.                                             Respondent(s)

                                                      O R D E R

Having heard Mr. C.U. Singh, learned Senior counsel appearing for the appellant and carefully scrutinizing the material available on record, we are not inclined to interfere with the impugned Judgment and Order dated 20­12­2018 passed by the National Company Law Appellate Tribunal at New Delhi in Company Appeal (AT) (Insolvency) No.485/2018.

The Civil Appeal is, accordingly, dismissed. However, the appellant is at liberty to raise all the points before the National Company Law Tribunal.

Consequent upon the dismissal of the Civil Appeal, all pending applications including application for Intervention/Impleadment also stand disposed of.

.......................J (N.V. RAMANA) ........................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;

8TH MARCH, 2019.

Signature Not Verified

Digitally signed by
VISHAL ANAND
Date: 2019.03.08
16:47:25 IST
Reason:
ITEM NO.13                   COURT NO.3                    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).     1927/2019

LALAN KUMAR SINGH                                          Appellant(s)

                                    VERSUS

M/S PHOENIX ARC PVT LTD. & ANR.                            Respondent(s)

(FOR ADMISSION and IA No.32443/2019­STAY              APPLICATION and IA
No.33042/2019­INTERVENTION/IMPLEADMENT    and          IA   No.32444/2019­

PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 08­03­2019 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. C.U. Singh, Sr. Adv.

Ms. Pooja Mahajan, Adv.

Mr. Pulkit Deora, Adv.

Ms. Mahima Singh, Adv.

Ms. Mohana N., Adv.

Mr. Gaurav Arora, Adv.

Mr. Ritesh Kumar, AOR For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Abhinav Agrawal, Adv. Mr. E. C. Agrawala, AOR Ms. Divya Sharma, Adv.

UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.

Consequent upon the dismissal of the Civil Appeal, all pending applications including application for Intervention/Impleadment also stand disposed of.

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)