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Supreme Court - Daily Orders

G. Balasubramaniam vs Indian Overseas Bank (Financial ... on 17 July, 2023

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                                      IN THE SUPREME COURT OF INDIA

                                      CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL NO. 4273 OF 2023


     G. BALASUBRAMANIAM                                                  APPELLANT

                                                    VERSUS

     INDIAN OVERSEAS BANK (FINANCIAL CREDITOR)
     AND ANOTHER                                                         RESPONDENTS




                                                O R D E R

We do not find any good ground and reason to interfere with the impugned judgment. In fact, the learned counsel(s) appearing for the Resolution Professional and the Financial Creditor/respondent No. 1 submit that the resolution plan submitted has been approved by the Committee of Creditors, which fact has been concealed in the present appeal.

We are not commenting on this aspect, but as observed above, we do not find any good ground and justification to interfere and accordingly the present appeal is dismissed.

Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) Signature Not Verified ..................J. Digitally signed by Deepak Guglani (BELA M. TRIVEDI) NEW DELHI;

Date: 2023.07.20 18:30:07 IST Reason:

JULY 17, 2023.
ITEM NO.23                   COURT NO.3                    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. 4273/2023

G. BALASUBRAMANIAM                                     APPELLANT

                                  VERSUS

INDIAN OVERSEAS BANK (FINANCIAL CREDITOR) AND ANOTHER RESPONDENTS (FOR ADMISSION and IA No.128069/2023-EX-PARTE STAY and IA No.128070/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 17-07-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Appellant(s) Dr. Abhishek Manu Singhvi, Sr. Adv. Ms. Dacchita Shahi, AOR Ms. Misha M. Kumar, Adv. Mr. Akshat Singh, Adv.
Mr. Bhanu Gupta, Adv.
Mr. Utkarsh Kandpal, Adv.
For Respondent(s) Ms. Mayuri Raghuvanshi, AOR Mr. Vyom Raghuvanshi, Adv. Ms. Akanksha Rathore, Adv.
Mr. K. Parameshwar, AOR Mr. A.G. Satyanarayana, Adv. Ms. Arti Gupta, Adv.
Ms. Kanti, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)