National Company Law Appellate Tribunal
Doctor Seeds Private Limited & Ors vs Surinder Kaur & Ors on 23 May, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
Company Appeal (AT) No. 86 of 2022
IN THE MATTER OF:
Doctor Seeds Pvt. Ltd. & Ors. ....Appellants
Vs.
Smt. Surinder Kaur & Ors. ....Respondents
Present:
For Appellant:- Mr. Rakesh Kumar, Dr. Rajansh Thukral, Ms.
Preeti Kashyap, Ms. Surekha Thukral and Mr.
Ankit Sharma, Advocates.
For Respondent:- Mr. N.P.S. Chawla, Mr. Gaurav H Sethi, Mr.
Abhinav Tyagi, Advocates for R- 1 to 3.
Mr. G.S. Sarin, PCS for R- 1 to 3.
ORDER
(Virtual Mode) 23.05.2022: Heard the Ld. Counsel for the Appellants and Respondents.
2. The Appellants is aggrieved and dissatisfied by the order dated 28.03.2022 passed by the National Company Law Tribunal (Chandigarh Bench Chandigarh) in CA Nos. 86/2022 in CP No. 79/Chd/Pb/2021 whereby and where under the Tribunal has passed the following order:
" In the meantime, status quo regarding sale/transfer/alienation of assets of the respondent company be maintained till next date of hearing. It is made clear that applicant shall comply with all the formalities before the next date of hearing for approval of the transmission of late Shri Jasminder Singh Punia's shares failing which status quo order will be vacated. List on 27.04.2022 for hearing on the point of maintainability of petition."-2-
3. After hearing the parties, since the matter is pending before the Tribunal and the pleadings in the matter are complete, we dispose of the instant Appeal with the request to the National Company Law Tribunal, (Chandigarh Bench Chandigarh) to expedite the matter and dispose of at an early date.
4. With these observations, the instant Appeal is disposed of.
5. Registry to upload the order on the website of this Appellate Tribunal and send the copy of this order to the National Company Law Tribunal, (Chandigarh Bench Chandigarh), forthwith.
[Justice Anant Bijay Singh] Member (Judicial) [Barun Mitra] Member (Technical) R.N./kam/ Company Appeal (AT) No. 86 of 2022