Supreme Court - Daily Orders
Ramco Systems Limited Through Chief ... vs Spicejet Limited Through Md on 26 September, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.7217/2019
RAMCO SYSTEMS LIMITED THROUGH CHIEF FINANCIAL OFFICER Appellant(s)
VERSUS
SPICEJET LIMITED THROUGH MD Respondent(s)
O R D E R
1. Application seeking exemption from filing certified copy of the impugned order is allowed.
2. Having heard learned Senior counsel for the appellant at a considerable length and after carefully perusing the material placed on record, we are not inclined to interfere with the impugned order dated 08052019 passed by the National Company Law Appellate Tribunal, New Delhi in Company Appeal (AT) Insolvency No.31 of 2018.
3. The Civil Appeal is, accordingly, dismissed.
..................J (S. RAVINDRA BHAT) Signature Not Verified ..................J Digitally signed by VISHAL ANAND Date: 2023.10.03 (ARAVIND KUMAR) 18:55:48 IST Reason:
NEW DELHI;
26th SEPTEMBER, 2023.
2 ITEM NO.37 COURT NO.8 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.7217/2019
RAMCO SYSTEMS LIMITED THROUGH CHIEF FINANCIAL OFFICER Appellant(s) VERSUS SPICEJET LIMITED THROUGH MD Respondent(s) (IA No.124117/2019EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 26092023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Appellant(s) Mr. S.B. Upadhyay, Sr. Adv. Mr. Ritesh Khara, Adv.
Namrata Chandorkar, Adv. Mr. Pawan Kumar Rai, Adv. Mr. Deepak Goel, AOR Mr. Akhlish Kumar, Adv. For Respondent(s) Mr. Huzaifa Ahmadi, Sr. Adv. Mr. Sanjay Gupta, Adv.
Mr. Gaurav Arora, Adv.
Mr. Raghav Mittal, Adv. Mr. Alok Tripathi, AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed, in terms of the signed order.
(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)