Supreme Court - Daily Orders
Union Bank Of India vs Financial Creditors Of M/S Amtek Auto ... on 18 May, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No of 2023
(D No 15229/2023)
Union Bank of India … Appellant
Versus
Financial Creditors of
M/s Amtek Auto Limited & Ors … Respondents
ORDER
1 Delay condoned.
2 On 12 May 2023, a special Bench of the National Company Law Appellate
Tribunal consisting of five Judges has reserved orders on the issue as to whether it has the power to recall an order.
3 Since the issue has now been deliberated upon by the NCLAT and judgment has been reserved, we dispose of the present Civil Appeal reserving liberty to the appellant should it be aggrieved by the order of the NCLAT to pursue its remedies in accordance with law.
4 The Civil Appeal is accordingly disposed of.
5 Pending applications, if any, stand disposed of.
…...…...….......………………....…CJI. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. Signature Not Verified [Pamidighantam Sri Narasimha] Digitally signed by NEETA SAPRA Date: 2023.05.22 12:14:47 IST Reason: …...…...….......………………....…..J. [J B Pardiwala] New Delhi;
May 18, 2023
GKA
2
ITEM NO.8 COURT NO.1 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 Diary No(s). 15229/2023 (Arising out of impugned final judgment and order dated 09-02-2023 in IA No. 3961/2022 passed by the National Company Law Apellate Tribunal) UNION BANK OF INDIA Petitioner(s) VERSUS FINANCIAL CREDITORS OF M/S AMTEK AUTO LIMITED & ORS. Respondent(s) (IA No.93100/2023-CONDONATION OF DELAY IN FILING and IA No.93101/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 18-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. R. Venkataramani, Attorney General for India Mr. Alok Kumar, Adv.
Mr. Abhinav Shukla, Adv.
Mr. Kunal Arora, Adv.
M/S. Shree Chakra Chambers, AOR For Respondent(s) Mr. N. Venkataraman, A.S.G. Mr. Sanjay Kapur, AOR Ms. Megha Karnwal, Adv.
Mr. Surya Prakash, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 Delay condoned.
2 The Civil Appeal is disposed of in terms of the signed order.
3 Pending applications, if any, stand disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)