Supreme Court - Daily Orders
Narayan Singh Pathania vs Valuelabs Llp on 3 March, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.8 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(s). 671/2021
NARAYAN SINGH PATHANIA Appellant(s)
VERSUS
VALUELABS LLP & ANR. Respondent(s)
(IA No. 123574/2021 - APPROPRIATE ORDERS/DIRECTIONS IA
No.39244/2021 – CLARIFICATION/DIRECTION IA No. 26123/2021 - EX-
PARTE STAY IA No. 26124/2021 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT IA No. 98124/2021 - INTERVENTION/IMPLEADMENT
IA No. 28543/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES IA No. 98129/2021 - RECALLING THE COURTS ORDER)
Date : 03-03-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Appellant(s) Mr. Malak Manish Bhatt, AOR
Ms. Neeha Nagpal, Adv.
Mr. Rajat Beltor, Adv.
For Respondent(s) Mr. Devansh Srivastava, Adv.
Mr. Ankit Goel, Adv.
Ms. Misha Rohatgi, AOR
Mr. Abhinav Mukerji, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant undertakes to make payment of the entire principal amount due and payable to the Respondent Signature Not Verified No.1 within three weeks from today.
Digitally signed by Rachna Date: 2022.03.03 15:58:49 IST Reason:Let the matter be listed on 29.03.2022.
2In the meantime, the bank accounts of the corporate debtor, namely, M/s. Global Energy Pvt. Ltd., shall remain operational. It is, however, made clear that there shall be no withdrawal from the said account(s). The bank shall not allow any withdrawal from the said account.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)