National Company Law Appellate Tribunal
Arcelormittal India Pvt Ltd vs Srei Infrastructure Finance Ltd & Ors on 31 August, 2020
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 747 of 2020
IN THE MATTER OF:
Arcelormittal India Pvt. Ltd. ...Appellant
Versus
SREI Infrastructure Finance Ltd. & Ors. ...Respondents
Present:
For Appellant: Mr. Harish Salve, Sr. Advocate with Mr. Abhishek
Swaroop and Mr. Naman Bagga, Advocates.
For Respondents: Mr. Abhijeet Sinha, Advocate for R-1.
Mr. Rishav Banerjee, Sr. Advocate.
Ms. Anushre Kapadia, Advocate.
ORDER
(Through Virtual Mode) 31.08.2020: After hearing Shri Harish Salve, Senior Advocate representing the Appellant, Mr. Abhijeet Sinha, Advocate representing Respondent No. 1 and Mr. Rishav Banerjee, Sr. Advocate representing Respondent No. 2 and wading through the impugned order, we find that pleadings before the Adjudicating Authority (National Company Law Tribunal), Ahmedabad Bench have been completed and the Adjudicating Authority has shown its firm resolve to dispose off the applications pending consideration as early as possible.
As it has been pointed out that the question of jurisdiction has been raised before the Adjudicating Authority which goes to the very root of the matter, we Cont'd...../ -2- dispose off this appeal with direction to the Adjudicating Authority to procced on merit addressing the issue of jurisdiction raised before it, without any further loss of time.
This order be communicated to the Adjudicating Authority (National Company Law Tribunal), Ahmedabad Bench by the Registry today itself, electronically.
[Justice Bansi Lal Bhat] Acting Chairperson [Justice Venugopal M.] Member (Judicial) [V. P. Singh] Member (Technical) am/gc Company Appeal (AT) (Insolvency) No. 747 of 2020