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Indiabulls Commercial Credit Limited vs R.K And Sons (Huf) on 31 January, 2020

Bench: Indira Banerjee, Sanjiv Khanna

     ITEM NO.29                                    COURT NO.16                   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).     713-720/2020

     INDIABULLS COMMERCIAL CREDIT LIMITED                                        Appellant(s)
                                     VERSUS
     R.K AND SONS (HUF) & ANR.                                                   Respondent(s)

     (IA No.15823/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.15824/2020-EX-PARTE STAY )

     Date : 31-01-2020 These appeals were called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE SANJIV KHANNA

     For Appellant(s)                      Mr.    Neeraj Kishan Kaul,Sr.Adv.
                                           Mr.    Mahesh Agarwal,Adv.
                                           Mr.    Rishi Agrawala,Adv.
                                           Mr.    Karan Luthra,Adv.
                                           Ms.    Aarushi Tikku,Adv.
                                           Mr.    Chanan Parwani,Adv.
                                           Mr.    E. C. Agrawala, AOR

     For Respondent(s)                     Mr. Sunil Kumar,Sr.Adv.
                                           Mr. Chandra Shekhar,Adv.
                                           Ms. Gitanshi Yadav Arora,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

This appeal under Section 62 of the Insolvency and Bankruptcy Code, 2016 is against the orders dated 20.12.2019, 07.01.2020, 13.01.2020 and 20.01.2020 passed by the learned National Company Law Tribunal (for short, ‘the Tribunal’) in I.A. Nos. 4033/2019 & 4303/2019 in Company Appeal (AT) (Ins) No.1056 of 2019. The aforesaid orders are interim orders. The learned Tribunal has not yet decided the objection of the appellant to the jurisdiction of the Tribunal to entertain the application of Respondent No.1. We are informed that the next date of hearing is fixed for 04.02.2020, we request the learned Tribunal to decide the objection of the Signature Not Verified appellant expeditiously, preferably on the next date of hearing.

Reason:                  Adjourned by two weeks.

     (NARENDRA PRASAD)                                                    (JAGDISH CHANDER)
        A.R.-CUM-P.S.                                                       COURT MASTER