Supreme Court - Daily Orders
Greenopolis Welfare Confederation vs Rakesh Kumar Gupta on 13 October, 2023
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ITEM NO.7+21+24 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).36252/2023
(Arising out of impugned final judgment and order dated 28-08-2023
in CAAT(I) No. 444/2022, CAAT(I) No. 651/2022, CAAT(I) No.
370/2022, CAAT(I) No. 1379/2022 and CAAT(I) No. 602/2022 passed by
the National Company Law Appellate Tribunal)
GREENOPOLIS WELFARE CONFEDERATION Appellant(s)
VERSUS
RAKESH KUMAR GUPTA & ORS. Respondent(s)
(WITH IA No.205213/2023-GRANT OF INTERIM RELIEF and IA
No.205212/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.205211/2023-PERMISSION TO FILE APPEAL)
CIVIL APPEAL Diary No(s). 40506/2023
(WITH IA No.206691/2023-GRANT OF INTERIM RELIEF and IA
No.206690/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.206689/2023-PERMISSION TO FILE APPEAL)
CIVIL APPEAL Diary No(s).42317/2023
(WITH IA No.213249/2023-GRANT OF INTERIM RELIEF and IA
No.213248/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.213247/2023-PERMISSION TO FILE APPEAL)
Date : 13-10-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. C A Aryama Sundram, Sr. Adv.
Mr. Harshit Sethi, Adv.
Mr. Akash Verma, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Anuj Panwar, Adv.
Signature Not Verified
Mr. Nikilesh Ramachandran, AOR
Digitally signed by
Sanjay Kumar
Date: 2023.10.13
16:48:19 IST
Reason: Mr. Mukul Rohatgi, Sr. Adv.
Mr. Maninder Singh, Sr. Adv.
Ms. Jyoti Taneja, Adv.
Ms. Akansha Kaul, Adv.
Mr. Prabhas Bajaj, Adv.
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Ms. Misha Rohtagi, Adv.
Mr. Priyanshu Tyagi, Adv.
Mr. Devanshu Yadav, Adv.
Mr. Gautam Awasthi, AOR
Mr. Siddhartha Dave, Sr. Adv.
Mr. Prastut Dalvi, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Mukesh Kumar, Adv.
Mr. Deepak Singh, Adv.
Mr. Akash, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Amit Anand Tiwari, Adv.
Mr. Raj Kamal, Adv.
Mr. Siddhant Sharma, AOR
Mr. Aseem Atwal, Adv.
Ms. Stuti, Adv.
Ms. Aprajita Tyagi, Adv.
Mr. Yadwinder Singh, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shivam Singh, Adv.
Mr. Ishwar Singh, Adv.
Ms. Vijeta Singh, Adv.
Mr. Gopal Singh, AOR
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Abhishek Anand, Adv.
Ms. Pallavi Pratap, AOR
Mr. Mohak Sharma, Adv.
Mr. Sajal Sharma, Adv.
Mr. Supriyo Banerjee, Adv.
Mr. Kashish Rehan, Adv.
Mr. Anupam Lal Das, Sr. Adv.
Mr. Raj Kamal, AOR
Mr. Aseem Atwal, Adv.
Ms. Stuti, Adv.
Ms. Aprajita Tyagi, Adv.
Mr. Anirudh, Adv.
Mr. Niranjan Sahu, AOR
Mr. M L Lahoty, Adv.
Ms. Pooja Mahajan, Adv.
Mr. Savar Mahajan, Adv.
Mr. Karan Vir Khosla, Adv.
Mr. Avinash B. Amarnath, AOR
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Mr. Avinash B. Amarnath, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Permission to file the appeals granted.
2 Issue notice.
3 Till the next date of listing, status quo shall be maintained by all the parties, including on the assets.
4 Mr Nikilesh Ramachandran, Advocate-on-Record in the appeals before this Court, and Mr Raj Kamal, counsel on behalf of the respondents, shall act as nodal counsel. The nodal counsel shall prepare a soft copy of the common compilations in terms of the circular dated 22 August 2023. The parties shall file a list of dates, together with brief submissions not exceeding five pages each, on or before 10 November 2023.
5 List the appeals on 21 November 2023 for disposal.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR