Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5640 OF 2021
GULABCHAND JAIN APPELLANT(S)
VERSUS
RAMCHANDRA D. CHOUDHARY RESPONDENT(S)
O R D E R
I.A.No.114387/2021 for impleadment is allowed.
We heard counsel for the appellant and find no reason
to interfere with the order impugned passed by the National
Company Law Appellate Tribunal, Principal Bench, New Delhi.
The Civil Appeal is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed
of.
............... J.
(AJAY RASTOGI)
............... J.
(ABHAY S. OKA)
NEW DELHI
SEPTEMBER 17, 2021
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.09.20
16:28:48 IST
Reason: