Supreme Court - Daily Orders
Sunil S. Kakkad vs Atrium Infocom Pvt. Ltd. on 7 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 3968 of 2020
Sunil S Kakkad Appellant(s)
Versus
Atrium Infocom Pvt Ltd and Others Respondent(s)
ORDER
1 We find no reason to interfere with the impugned order dated 10 August 2020 passed by the National Company Law Appellate Tribunal in Company Appeal (AT) (Insolvency) No 194 of 2020.
2 The Civil Appeal is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Indira Banerjee] ..…....…........……………….…........J. [Sanjiv Khanna] New Delhi;
Signature Not VerifiedJanuary 7, 2021 Digitally signed by Chetan Kumar CKB Date: 2021.01.11 16:59:11 IST Reason:
ITEM NO.7 Court 5 (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.3968/2020 SUNIL S. KAKKAD Appellant(s) VERSUS ATRIUM INFOCOM PVT. LTD. & ORS. Respondent(s) (With appln.(s) for IA No.127162/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.127165/2020-EX-PARTE STAY) Date : 07-01-2021 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) Mr. Ritin Rai, Sr. Adv.
Mr. A.R. Gupta, Adv.
Mr. Mohit Gupta, Adv.
Keith Varghese, Adv.
Ms. Rashi Bansal, AOR For Respondent(s) 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)