Supreme Court - Daily Orders
M/S Viavi Solution India Pvt. Ltd vs The Registrar Of Companies Nct Delhi And ... on 18 August, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(D. No. 15554/2017)
M/S VIAVI SOLUTIONS INDIA PVT. LTD & ORS. Appellant(s)
VERSUS
THE REGISTRAR OF COMPANIES, NCT DELHI AND HARYANA Respondent(s)
WITH
CIVIL APPEAL NO. OF 2017
(D. No. 15548/2017)
O R D E R
Heard the learned counsel appearing for the appellant. Delay condoned.
We do not find any reason to interfere with the order(s) dated 28.02.2017 passed by the National Company Law Appellate Tribunal, New Delhi.
In view of this, we find no merit in the appeals. Accordingly, the appeals are dismissed.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. Signature Not Verified (SANJAY KISHAN KAUL) Digitally signed by New Delhi;
R.NATARAJAN Date: 2017.08.21 16:40:58 IST August 18, 2017.
Reason:
ITEM NO.17 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 Diary No(s). 15554/2017 (Arising out of impugned final judgment and order dated 28-02-2017 in CA No. 51/2016 passed by the National Company Law Apellate Tribunal) M/S VIAVI SOLUTION INDIA PVT. LTD & ORS. Petitioner(s) VERSUS THE REGISTRAR OF COMPANIES NCT DELHI AND HARYANA Respondent(s) (IA No.47140/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.47139/2017-STAY APPLICATION and IA No.47138/2017-CONDONATION OF DELAY IN FILING APPEAL) WITH (FOR ADMISSION and IA No.47136/2017-STAY APPLICATION and IA No.47134/2017-CONDONATION OF DELAY IN FILING APPEAL) Date : 18-08-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mohd. Parvez Dabas, Adv.
Mr. Syed Mehdi Imam, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order. Pending applications, if any, stand disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER
(Signed order is placed on the file)