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R.K. Industries (Unit-Ii) Llp vs Hr Commercials Private Limited on 17 December, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     C.A.No.7722/21 etc.                           1

     ITEM NO.28               Court 1 (Video Conferencing)               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(s).7722/2021

     R.K. INDUSTRIES (UNIT-II) LLP                                   Appellant(s)
                                                 VERSUS

     HR COMMERCIALS PRIVATE LIMITED & ORS.                           Respondent(s)

     (IA No.164906/2021-EXEMPTION FROM FILING C/C                   OF    THE   IMPUGNED
     JUDGMENT)
     WITH
     C.A. No. 7731/2021 (XVII)
     (IA No.165551/2021-EXEMPTION FROM FILING C/C                   OF    THE   IMPUGNED
     JUDGMENT and IA No.165552/2021-EX-PARTE STAY)

     Date : 17-12-2021 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Appellant(s)              Dr.   Abhishek Manu Singhvi, Sr.Adv.
                                   Mr.   Dhawal Mehta, Adv.
                                   Mr.   Sameer Pandit, Adv.
                                   Mr.   Jay Kansara, Adv.
                                   Mr.   Aman Raj Gandhi, AOR
                                   Mr.   Parthasarathy Bose, Adv.
                                   Mr.   Aditya Ladha, Adv.
                                   Mr.   Azeem Samuel, Adv.

                                    Mr. Somanatha Padhan, AOR

     For Respondent(s)             Mr.   Ramji Srinivasan, Sr.Adv.
                                   Mr.   Abhishek Sharma, Adv.
                                   Ms.   Ashly Cherian, Adv.
                                   Mr.   Kamlendra Pratap Singh, Adv.
                                   Ms.   Anjali Sharma, Adv.
                                   Ms.   Rajshree Chaudhary, Adv.

                                   Ms. Meenakshi Arora, Sr.Adv.
                                   Mr. Shiv Mangal Sharma, Adv.
Signature Not Verified
                                   Mr. Shashank Khurana, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2021.12.17
18:11:45 IST
Reason:
                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing.

Heard learned senior counsel for the appellant. Issue notice.

In the meantime, there shall be stay of further proceedings pending before the National Company Law Appellate Tribunal.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)