Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.2397-2398 OF 2019
L&T INFRASTRUCTURE FINANCE COMPANY LIMITED & ORS. Appellants
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
These Civil Appeals arise out of the Order dated 11.02.2019
passed by the National Company Law Appellate Tribunal, New Delhi
in Company Appeal (AT) Nos.346 of 2018 and 347 of 2018, which was
an interlocutory order.
Mr. Gopal Jain, learned Senior Advocate appearing in support
of the appeals prays that final order having been passed on
12.03.2021, liberty be granted to withdraw the instant appeals.
The Civil Appeals are disposed of as withdrawn.
Interim order, if any, passed by this Court stands vacated.
............................J.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.07.19
17:33:00 IST
Reason:
............................J.
(SUDHANSHU DHULIA)
New Delhi,
July 14, 2022
2
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.9652-9653 OF 2019
HINDUSTAN ZINC LIMITED EMPLOYEES
CONTRIBUTORY PROVIDENT FUND TRUST Appellant
VERSUS
UNION OF INDIA & ORS. ETC. Respondents
O R D E R
These Civil Appeals arise out of the Order dated 19.09.2019
passed by the National Company Law Appellate Tribunal, New Delhi in
Company Appeal (AT) Nos.346 of 2018 and 347 of 2018, which was an
interlocutory order.
Mr. Gopal Jain, learned Senior Advocate appearing for the
appellants submits that final order has been passed on 12.03.2021.
In the circumstances, he prays for liberty to withdraw the instant
appeals.
The Civil Appeals are disposed of as withdrawn.
............................J.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(SUDHANSHU DHULIA)
New Delhi,
July 14, 2022
3
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4497-4506 OF 2019
L&T INFRASTRUCTURE FINANCE COMPANY LIMITED & ORS. Appellants
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
These Civil Appeals arise out of the Orders dated 12.03.2019,
19.03.2019, 29.03.2019, 08.04.2019 and 16.04.2019 passed by the
National Company Law Appellate Tribunal, New Delhi in Company
Appeal (AT) Nos.346 of 2018 and 347 of 2018, which was an
interlocutory order.
Mr. Gopal Jain, learned Senior Advocate for the appellants
prays that final order having been passed on 12.03.2020, liberty be
granted to withdraw the instant appeals.
The Civil Appeals are disposed of as withdrawn.
Interim order, if any, passed by this Court stands vacated.
............................J.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(SUDHANSHU DHULIA)
New Delhi,
July 14, 2022
4
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No.23940 OF 2022
IN
CIVIL APPEAL NOS.3292-3293 OF 2020
HDFC MUTUAL FUND
(THROUGH HDFC ASSET MANAGEMENT COMPANY LIMITED) Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
Interlocutory Application No.23940 of 2022 has been preferred
on behalf of the appellant seeking liberty to withdraw the instant
appeals.
The application is allowed.
The Civil Appeals are, accordingly, dismissed as withdrawn.
............................J.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(SUDHANSHU DHULIA)
New Delhi,
July 14, 2022