Supreme Court - Daily Orders
Punit Beriwala vs Vipul Greens Residents Welfare ... on 2 August, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4467/2021
PUNIT BERIWALA Appellant(s)
VERSUS
VIPUL GREENS RESIDENTS WELFARE
ASSOCIATION & ANR. Respondent(s)
O R D E R
Mr. K. V. Vishwanathan, learned senior counsel appearing for the applicant in I.A.No. 89123 of 2021, has informed us, on instructions, that the CoC has not yet been constituted, as a result of which his client is within the 30-day period in which this application may be taken up, and an order passed by us stating that the matter has been settled.
Accordingly, we do so and take the Settlement Agreement dated 26.07.2021 on record and dispose of the appeal. The NCLT Order is set aside.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ B. R. GAVAI ] New Delhi;
AUGUST 02, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.08.03 16:45:16 IST Reason: ITEM NO.16 Court 2 (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). 4467/2021 PUNIT BERIWALA Appellant(s) VERSUS VIPUL GREENS RESIDENTS WELFARE ASSOCIATION & ANR. Respondent(s) (IA No.88777/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.88776/2021-EX-PARTE STAY and IA No.89123/2021- APPLICATION FOR PERMISSION) Date : 02-08-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Mr. K. V. Vishwanathan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Sumesh Dhawan, Adv.
Ms. Vatsala Kak, Adv.
Mr. Himansh Satija, Adv.
Mr. Nishant Rao, Adv.
Mr. Divyang G. Chandiramani, Adv. Ms. Geetika, Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Rajiv K. Virmani, Adv.
Mr. Gaurav Jain, Adv.
Mr. Atul Malhotra, Adv.
Mr. Abhinav Agrawal, AOR Mr. Karan Valecha, Adv.
Mr. Anuj Malhotra, Adv.
Ms. Swati Bhardwaj, Adv.
Mr. Sumant Batra, Adv.
Ms. Niharika Sharma, Adv.
Ms. Akansha Srivastava, Adv. Mr. Rabin Majumder, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER