Supreme Court - Daily Orders
Ashray Vyapaar Private Limited vs Dolphin Vintrade Private Limited on 12 December, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.26552/2022
ASHRAY VYAPAAR PRIVATE LIMITED Appellant (s)
VERSUS
DOLPHIN VINTRADE PRIVATE LIMITED & ANR. Respondent(s)
WITH
CIVIL APPEAL DIARY NO.27352/2022
O R D E R
CIVIL APPEAL DIARY NO.26552/2022 Delay condoned.
Despite the best endeavours of Mr. Parag Tripathi, learned senior counsel for the appellant, we are not persuaded to interfere with the impugned order.
The appeal stands dismissed. CIVIL APPEAL DIARY NO.27352/2022 Dismissed as withdrawn.
…………………………………………..J. [SANJAY KISHAN KAUL] …………………………………………..J. Signature Not Verified [ABHAY S. OKA] Digitally signed by ASHA SUNDRIYAL Date: 2022.12.17 12:22:48 IST Reason: NEW DELHI;
DECEMBER 12, 2022.
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ITEM NO.15+40 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM NO.15
CIVIL APPEAL Diary No(s). 26552/2022 (Arising out of impugned final judgment and order dated 22-07-2022 in CAAT(I) No. 320/2022 passed by the National Company Law Apellate Tribunal) ASHRAY VYAPAAR PRIVATE LIMITED Petitioner(s) VERSUS DOLPHIN VINTRADE PRIVATE LIMITED & ANR. Respondent(s) ( IA No.191911/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.191913/2022-STAY APPLICATION and IA No.191930/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ) ITEM NO.40 CIVIL APPEAL Diary No(s). 27352/2022 ([ TO BE TAKEN UP ALONG WITH ITEM NO. 15 I.E. DIARY NO. 26552/2022.].....
IA No. 195766/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 195767/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 12-12-2022 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Parag Tripathi, Sr. Adv.
Ms. Sadapurna Mukherjee, Adv. Mr. Rajat Mittal, AOR Item 40 Mr. Avneesh Garg, Adv.
Mr. Rajesh Singh Chauhan, Adv. For Respondent(s) Mr. Sanjeev Sen, Sr. Adv.
Mr. Gaurav Kejriwal, AOR Mr. Pawan Agarwal, Adv.
Mr. Abdul Hamid, Adv.3
UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL DIARY NO.26552/2022 Delay condoned.
Despite the best endeavours of Mr. Parag Tripathi, learned senior counsel for the appellant, we are not persuaded to interfere with the impugned order.
The appeal stands dismissed in terms of the signed order.
Pending applications stand disposed of. CIVIL APPEAL DIARY NO.27352/2022 Dismissed as withdrawn.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]