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Judgment
7.4.2025 - This Appeal is against an impugned Order dated 3rd January, 2025 passed by the learned NCLT, Chandigarh in CP No.100/CHD/HRY/2024 and Company Application No.2(Ch)2025. It is the submission of the learned Senior Counsel for the Appellant the Application No.2(Ch)2025 was for seeking interim relief wherein the learned NCLT held the relief No. a and b of the application have become infructuous and vide the impugned Order, the direction was given to file Reply within a week and in the meantime, the Respondent was directed to maintain status quo qua share holding pattern.
The learned Senior Counsel for the Appellant submits they also sought stay on the voting rights of Respondents No.7 to 10 along with other reliefs during the pendency of the proceedings before the Tribunal which stay was not granted. Learned Senior Counsel for the Appellant submits the Applicant was having 100% shares in Respondent No.1 Company and referred to shareholding pattern as is given at page – 91 of the Appeal paper book showing he was holding 99.97% shares. It is submitted his shareholding was diluted in September, 2023 by the documents alleged to be ante dated.
We have heard the learned Counsel for the contesting Respondents also who has rebutted the contentions made by the learned Senior Counsel for the Appellant.
In any case, the said application 2(Ch)2025 is now listed on 9th April, 2025 along with the main petition. It is submitted by the learned Senior Counsel for the Appellant that the Appellant shall be satisfied if the matter is taken up by the learned NCLT on the said date and be disposed of as expeditiously as possible.
In the circumstances, it would be appropriate if the Reply is filed on behalf of the Respondent herein on the same day along with advance copy to the Appellant so that the matter may be heard on 9th April, 2025.
None of the parties shall take adjournment on that day. If the matter is heard, the application may be disposed of as expeditiously as possible, preferably within two weeks from that day, by the learned NCLT.
Nothing in the above Order may be treated as expression of opinion on merits of this case.
The appeal is disposed of. Pending applications, if any, also stand disposed of.