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Supreme Court - Daily Orders

Chandriah Subramaniyam vs Digjam Limited on 20 February, 2023

Bench: M.R. Shah, C.T. Ravikumar

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                   CIVIL APPEAL NO.            OF 2023
                                        (@ Diary No(s). 680/2022)


     CHANDRIAH                 SUBRAMANIYAM                               APPELLANT(S)

                                                     VERSUS


     DIGJAM LIMITED & ORS.                                                RESPONDENT(S)


                                                  WITH

                                  CIVIL APPEAL   NOs.    8268-8269/2022


                                                    O R D E R

Delay in re-filing the Civil Appeal is condoned.

Having heard learned counsel appearing on behalf of the appellant(s), no case for interference of this Court is made out.

The Civil Appeals stand dismissed accordingly.

.......................... J.

(M.R. SHAH) .......................... J.

(C.T. RAVIKUMAR) New Delhi;

February 20, 2023.




Signature Not Verified

Digitally signed by
Neetu Sachdeva
Date: 2023.02.22
14:51:41 IST
Reason:
ITEM NO.5 + 53                    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 Diary No(s). 680/2022 (Arising out of impugned final judgment and order dated 29-07-2021 in CAAT(I) No. 522/2021 passed by the National Company Law Apellate Tribunal) CHANDRIAH SUBRAMANIYAM Petitioner(s) VERSUS DIGJAM LIMITED & ORS. Respondent(s) (IA No.168374/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.168373/2022-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 168373/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 168374/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH Civil Appeal No(s). 8268-8269/2022 Date : 20-02-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.

Mr. Ravi Raghunath, Adv.

Mr. Sanyat Lodha, AOR Mr. Divyanshu, Adv.

Mr. Nikhil Nayyar, Sr. Adv.

Mr. Vishnu Mohan, Adv.

Mr. Divyanshu, Adv.

Mr. Ravi Raghunath, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in re-filing the Civil Appeal is condoned. The Civil Appeals stand dismissed in terms of the signed order.

Pending application(s) shall stand disposed of.

(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)