Supreme Court - Daily Orders
Milind Patel vs Union Of India on 11 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 3163 of 2020
Milind Patel Appellant(s)
Versus
Union of India and Others Respondent(s)
ORDER
1 Civil Appeal Nos 2992/2020 and Civil Appeal No 3078/2020 arising out of the order of the National Company Law Appellate Tribunal dated 4 March 2020 were dismissed by an order of this Court dated 18 November 2020.
2 We find no merit in the Civil Appeal, which is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Indira Banerjee] ..…....…........……………….…........J. [Sanjiv Khanna] New Delhi;
January 11, 2021
CKB
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.01.12
18:00:25 IST
Reason:
ITEM NO.6 Court 6 (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.3163/2020
MILIND PATEL Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for IA No.90931/2020-STAY APPLICATION and IA
No.90932/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 11-01-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Ms. Surekha Raman, AOR For Respondent(s) Mr. Sanjay Jain, ASG Ms. Priyanka Das, Adv.
Mr. Navanjay Mahapatra, Adv. Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeal is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master (Signed order is placed on the file)