Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5630 OF 2021
PANCH TATVA PROMOTERS PVT. LTD. APPELLANT(S)
VERSUS
GPT STEEL INDUSTRIES LTD. & ORS. RESPONDENT(S)
O R D E R
Having heard learned senior counsel for the
appellant and having perused the material placed on
record, we are not inclined to interfere in this matter
at the instance of the appellant, particularly at this
juncture when the Resolution Plan approved by the
Committee of Creditors is pending for approval of the
Adjudicating Authority.
It goes without saying that the submissions sought
to be made by the appellant could be the matter for
consideration of the Adjudicating Authority, of course,
strictly in accordance with law. In that regard, suffice
it to say that any observations made in the impugned
order shall not be of prejudice to the appellant in
making the relevant submissions; and consideration
thereof by the Adjudicating Authority.
The appeal stands dismissed subject to the
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
observations foregoing.
Date: 2021.09.18
13:41:05 IST
Reason:
All pending applications stand disposed of.
............... J.
(DINESH MAHESHWARI)
............... J.
(VIKRAM NATH)
NEW DELHI
SEPTEMBER 17, 2021