Nizar Hasanali Mawani vs Hanif Gulamali Somji & Ors.

This is an application for condonation of delay of one day in refiling the Appeal. Considering the averments made in the application, the delay stands condoned. The application is allowed.

This is an application for condonation of 11 days’ delay in filing this Appeal. Considering the averments made in the application, the delay stands condoned. The application is allowed.

This is an application seeking exemption from filing certified copies of the impugned orders and true typed/clearer/annexures with better margins. The application is allowed subject to filing of legible copies within two weeks.

This Appeal is against an impugned Order dated 21^st October, 2024 wherein the hearing of the Company Petitions No.45 to 53 of 2013 were adjourned to 20^th as well as 21^st January, 2025.

It is the submission of the learned Counsel for the Appellant the Company Petitions No.45 to 53 of 2013 were filed in the year 2013 with arguments advancing since 13^th June, 2013 but no interim relief was granted. It is submitted despite several hearings and Bench reconstitutions, the matter remains unresolved till date. It is submitted the Appellant is now 79 years old and is battling severe health issues including prostate cancer and cardiac problems hence requests the learned NCLT be directed to take up the matter at an early date and to hear the arguments and dispose it of in a time bound manner.

We have also heard the learned Counsel for the Respondent.

Considering the above, we request the learned NCLT to take up the matter on the date already fixed i.e. 20^th and 21^st January, 2025 and hear the arguments and to dispose it of within 8 weeks from the said date.

The Appeal stands disposed of. Pending applications, if any, are also disposed of.