Supreme Court - Daily Orders
M/S. Impex Services India Private ... vs M/S. Dba Enterprises Llp on 2 January, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 11733/2018
M/S. IMPEX SERVICES INDIA PRIVATE LIMITED Appellant(s)
VERSUS
M/S. DBA ENTERPRISES LLP Respondent(s)
O R D E R
We have heard the learned counsel appearing for the appellant.
We find no reason to interfere with the impugned order dated 19th July, 2018 passed by the National Company Law Appellate Tribunal at New Delhi.
We find no merit in the appeal. The appeal is, accordingly, dismissed.
.......................J (N.V. RAMANA) .......................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;
2ND JANUARY, 2019.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.01.03 10:12:14 IST Reason: ITEM NO.9 COURT NO.4 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(s). 11733/2018 M/S. IMPEX SERVICES INDIA PRIVATE LIMITED Appellant(s) VERSUS M/S. DBA ENTERPRISES LLP Respondent(s) Date : 02012019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. K.V. Balakrishnan, Adv. Mr. K. V. Mohan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)