Rajasthan High Court - Jaipur
Alchemist Asset Reconstruction Co Ltd vs Jaipur Metals And Electrical Ltd on 24 July, 2018
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Civil No. 18/2018
Alchemist Asset Reconstruction Co Ltd
----Appellant
Versus
Jaipur Metals And Electrical Ltd
----Respondent
For Appellant(s) : Mr.Anuroop Singhi with Mr.Saurabh Jain and Mr.Tarun Verma For Respondent(s) : Mr.Rajendra Prasad, AAG with Mr.Karan Tibrewal Mr.SS Hora Mr.RC Joshi Mr.Atul Saxena for Mr.Sanjay Jhanwar Mr.Dev Krishna Purohit for Mr.Prem Krishan Sharma HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 24/07/2018 An application has been filed for impleadment of the applicant Jaipur Metals and Electricals Employees Organisation (for short "the Organisation") as party respondents.
It is stated that the applicant Organisation had submitted similar application before learned Single Judge but it has not been heard and decided. The impugned order was passed affecting rights of employees of the applicant Organisation thus they approached before the Apex Court by way of Special Leave Petition (SLP) and notice has already been issued therein thus the applicant Organisation may be impleaded as party-respondent.
(2 of 2) [SAC-18/2018] Learned counsel for the appellant submits that instead of impleading the applicant Organisation as party-respondent, they may be allowed to intervene in the matter so as to assist the Court.
We have considered the submissions made by learned counsel for the parties and find that the application for impleadment was filed before learned Single Judge but said to have not been decided. The applicant Organisation has otherwise approached the Apex Court by maintaining SLP and notice on it has already been issued after granting permission to file the appeal.
In view of the above, the application for impleadment is allowed finding applicant Organisation to be necessary party. Amended cause title be filed within a period of one week.
Another application is for taking additional documents on record.
The documents are nothing but the Notifications issued by the Government to transfer the cases from High Court to the National Company Law Tribunal ("NCLT") thus no objection has been raised by learned counsel for the non-appellants for taking additional documents on record.
Accordingly, the application is allowed. The documents, enclosed with the application, are ordered to be taken on record.
Let this case be listed on 08th August, 2018 along with connected matter i.e. D.B. Special Appeal (Civil) No.12/2018. (DINESH CHANDRA SOMANI),J (M.N. BHANDARI),J Preeti/5 Powered by TCPDF (www.tcpdf.org)