Supreme Court - Daily Orders
Rajeev Satpal Lakhanpal vs Taashee Linux Services Pvt. Ltd. on 21 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1034/2023
RAJEEV SATPAL LAKHANPAL & ANR. APPELLANTS
VERSUS
TAASHEE LINUX SERVICES PVT. LTD. & ORS. RESPONDENTS
O R D E R
We are not inclined to interfere, as in terms of the impugned judgment, all issues and contentions raised by the appellants would be considered by the National Company Law Tribunal (NCLT), Hyderabad Bench, Hyderabad, at the time of hearing.
The learned Senior Advocate appearing for the appellants states that the appellants had filed an application for appointment of a handwriting expert to examine the disputed signatures, which application was dismissed for the reason of locus standi. This aspect, as per the National Company Law Appellate Tribunal (NCLAT), has to be decided at the time of hearing. It will be open to the appellant to raise the said plea before the NCLT, which would be examined in accordance with law. We clarify that we make no comments either way in this regard.
Recording the aforesaid, the appeal is dismissed. Pending applications, if any, shall stand disposed of.
..................J. Signature Not Verified (SANJIV KHANNA) Digitally signed by BABITA PANDEY Date: 2023.02.22 18:56:41 IST Reason: ..................J. (M.M. SUNDRESH) New Delhi;
February 21, 2023.
2 ITEM NO.11 COURT NO.7 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. 1034/2023 RAJEEV SATPAL LAKHANPAL & ANR. Appellant(s) VERSUS TAASHEE LINUX SERVICES PVT. LTD. & ORS. Respondent(s)
(IA No.32264/2023-GRANT OF INTERIM RELIEF and IA No.32265/2023- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 21-02-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Nakul Dewan, Sr. Adv. Mr. Sachin Shanmukham Pujari, AOR Mr. Mir Sameer Hussain, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed, in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS COURT MASTER (NSH)
(signed order is placed on the file)