Supreme Court - Daily Orders
Smart Timing Steel Limited vs National Steel And Agro Industies Ltd on 18 August, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9813 OF 2017
SMART TIMING STEEL LIMITED Appellant(s)
VERSUS
NATIONAL STEEL AND AGRO INDUSTRIES LTD Respondent(s)
O R D E R
Heard the learned counsel appearing for the appellant. We do not find any reason to interfere with the order dated 19.05.2017 passed by the National Company Law Appellate Tribunal, New Delhi.
In view of this, we find no merit in the appeal. Accordingly, the appeal is dismissed.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SANJAY KISHAN KAUL) New Delhi;
August 18, 2017.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.08.21 16:40:50 IST Reason: ITEM NO.21 COURT NO.13 SECTION XIV 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). 9813/2017 SMART TIMING STEEL LIMITED Appellant(s) VERSUS NATIONAL STEEL AND AGRO INDUSTRIES LTD Respondent(s) (FOR ADMISSION) Date : 18-08-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. Ashwin Shanker, Adv.
Mr. K. V. Mohan, AOR Mr. Shivlal Singh, Ad.
Mr. Shivam Singh, Adv.
For Respondent(s) Ms. Madhavi Diwan, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER
(Signed order is placed on the file)