Supreme Court - Daily Orders
Jet Aircraft Maintenance Engineers ... vs Ashish Chhawchharia on 16 May, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
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ITEM NO.24 COURT NO.2 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). 39609/2022
JET AIRCRAFT MAINTENANCE
ENGINEERS WELFARE ASSOCIATION Petitioner(s)
VERSUS
ASHISH CHHAWCHHARIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.23970/2023-GRANT OF INTERIM RELIEF and IA
No.23075/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.23074/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Vikas Mehta, Adv.
Mr. Mayan Prasad, Adv.
Ms. Anshula Vijay Kumar Grover, AOR
Ms. Nitika Grover, Adv.
Ms. Rashi Rampal, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Krishnendu Datta, Sr. Adv.
Ms. Arveena Sharma, Adv.
Mr. Aashish Vats, Adv.
Ms. Komal Abrol, Adv.
Mr. Vierat K. Anand, Adv.
Mr. Harish Nadda, Adv.
Mr. Kumar Shashank, Adv.
Mr. Anant Singh, Adv.
Ms. Mehak Nayak, Adv.
Mr. Rishab Singh, Adv.
Ms. Srishty Kaul, AOR
Mr. Amit Sibal, Sr. Adv.
Signature Not Verified
Mr. Raghav Shankar, Adv.
Ms. Liz Mathew, AOR
Digitally signed by
ASHA SUNDRIYAL
Date: 2023.05.17
15:52:22 IST
Reason: Mr. Dhirajkumar Tatola, Adv.
Mr. Nishant Upadhyay, Adv.
Ms. Vasudha Jain, Adv.
Mr. Mehul Bachhawat, Adv.
Ms. Liz Mathew, AOR
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Mr. Swarnendu Chatterjee, AOR
Ms. Deepakshi Garg, Adv.
Mr. Yashwardhan Singh, Adv.
Ms. Megha Saha, Adv.
Mr. Ritin Rai,Sr. Adv.
Mr. Raunak Dhillon, Adv.
Ms. Isha Malik, Adv.
Ms. Niharika Shukla, Adv.
M/S. Cyril Amarchand Mangaldas AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for permission to file additional documents/facts/annexures are allowed.
Learned counsel for the appellant submits that while Civil Appeal No.407/2023 filed by successful resolution application stands dismissed, the Association of Maintenance Engineers now seek to assail which has not gone in their favour.
A perusal of the order dated 30.01.2023 passed by a Bench presided over by Hon’ble the Chief Justice of India records that there is no error in the order of the National Company Law Appellate Tribunal.
We are of the view that it is appropriate that this matter be also placed before a Bench presided over by Hon’ble the Chief Justice of India. (ASHA SUNDRIYAL) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)