Iifl Home Finance Limited vs Saha Infratech Pvt Ltd on 6 January, 2025

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Supreme Court - Daily Orders

Iifl Home Finance Limited vs Saha Infratech Pvt Ltd on 6 January, 2025

Bench: Sanjay Kumar

                                      IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NO.137/2025
                                           (@ Diary No. 29204/2024)


     IIFL HOME FINANCE LIMITED                                  .....      APPELLANT(S)

                                             VERSUS

     SAHA INFRATECH PVT LTD                                     .....     RESPONDENT(S)


                                                   O R D E R

Delay condoned.

We do not find any good ground and reason to interfere with the impugned judgment; hence the present appeal is dismissed.

However, we clarify that the impugned judgment will not, in any way, affect the rights of the appellant as a lender, who has obtained orders under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, and an arbitration award and the rights which would flow therefrom, during the course of the Corporate Insolvency Resolution Process.

Pending application(s), if any, shall stand disposed of.

..................CJI.

(SANJIV KHANNA) ..................J. Signature Not Verified (SANJAY KUMAR) NEW DELHI;

Digitally signed by

babita pandey Date: 2025.01.10 JANUARY 06, 2025.

17:51:21 IST
Reason:
ITEM NO.5                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). 29204/2024 [Arising out of impugned final judgment and order dated 20-05-2024 in CAAT(I) No. 856/2024 passed by the National Company Law Appellate Tribunal] IIFL HOME FINANCE LIMITED Appellant(s) VERSUS SAHA INFRATECH PVT LTD Respondent(s) (IA No. 300614/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS, IA No. 300613/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 06-01-2025 This matter was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KUMAR For Appellant(s) Mr. Dr S Muralidhar, Sr. Adv.

Mr. Gulshan Kr Sachdev, Adv. Ms. Charu Sachdeva, Adv. Mr. Mukesh Kumar Singh, Adv. Mr. Kamal Agarwal, Adv.

Mr. Jeetendra Kumar, Adv. Mr. Subodh, Adv.

Mr. C M Dwivedi, Adv.

Ms. Kajal Rani, Adv.

M/s. Mukesh Kumar Singh And Co., AOR For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.

The appeal is dismissed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)

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