Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION NO.569 OF 2022
IN
CIVIL APPEAL NO.2228 OF 2021
VISHAL VIJAY KALANTRI Petitioner/
Appellant
VERSUS
SHAILEN SHAH
(RESOLUTION PROFESSIONAL OF DIGHI PORT LIMITED) & ORS. Respondents
O R D E R
Application for listing of Review Petition in open Court is
rejected.
The statutory appeal preferred under Section 62 of the
Insolvency and Bankruptcy Code, 2016 was dismissed by this Court
after being satisfied that the facts and circumstances on record,
especially paragraphs 9, 10 and 17 of the judgment under appeal,
did not call for any interference.
The instant Review Petition is now preferred by a Power of
Attorney holder of the original appellant.
We have gone through the contents of the Review Petition,
which do not make out any case for exercise of our jurisdiction in
review. This Review Petition is, therefore, dismissed.
............................J.
(UDAY UMESH LALIT)
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.05.06
14:47:58 IST
Reason:
............................J.
(AJAY RASTOGI)
New Delhi,
May 04, 2022