Supreme Court - Daily Orders
M/S Daimler Financial Services India ... vs Mary Eskil Alex on 28 April, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.5367/2025
M/S DAIMLER FINANCIAL SERVICES INDIA PRIVATE Appellant(s)
LIMITED (NOW KNOWN AS MERCEDES BENZ FINANCIAL
SERVICES INDIA PRIVATE LIMITED)
VERSUS
MARY ESKIL ALEX & ANR. Respondent(s)
WITH
Civil Appeal No. 5353/2025
O R D E R
1. Applications seeking exemption from filing certified copy of the common impugned order are allowed.
2. Having heard the learned counsel appearing for the appellant and having gone through the materials on record, we find no good reason to interfere with the common impugned order passed by the National Company Law Appellate Tribunal, New Delhi in Company Appeals.
3. The appeals are, accordingly, dismissed.
4. Pending applications, if any, shall also stand disposed of.
…………………………………………J
(J.B. PARDIWALA)
Signature Not Verified
Digitally signed by …………………………………………J
VISHAL ANAND
Date: 2025.04.29
19:27:07 IST (R. MAHADEVAN)
NEW DELHI
Reason:
28TH APRIL, 2025.
ITEM NO.32 COURT NO.13 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.5367/2025
M/S DAIMLER FINANCIAL SERVICES INDIA PRIVATE LIMITED (NOW KNOWN AS MERCEDES BENZ FINANCIAL SERVICES INDIA PRIVATE LIMITED)Appellant(s) VERSUS MARY ESKIL ALEX & ANR. Respondent(s) (IA No. 100310/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT & IA No. 100315/2025 - GRANT OF INTERIM RELIEF) WITH C.A. No. 5353/2025 (XVII) (IA No. 99659/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT & IA No. 99657/2025 - GRANT OF INTERIM RELIEF) Date : 28-04-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Appellant(s) :
Ms. Purti Gupta, AOR Ms. Henna George, Adv.
Mr. Arjun Sheth, Adv.
Ms. Sunidhi Sah, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. The appeals are dismissed, in terms of the common signed order.
4. Pending applications, if any, shall also stand disposed of.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Common Signed Order is placed on the file)