Tribunals and CommissionsDivision Bench(2021) 09 NCLAT CK 0055

Siemens Ltd vs Meenakshi Energy Ltd

National Company Law Appellate Tribunal · Decided on 14 September 2021

HON’BLE JUDGES
Anant Bijay Singh, Member (J) · Shreesha Merla, Member (T)
CASE NUMBER
Company Appeal (AT) (Insolvency) No. 1089 of 2020 And I.A. No. 954 of 2021

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Judgment

6 paragraphs · 170 words

The Learned Sr. Counsel for the Appellant and Learned Counsel for the Respondents are present.

From the perusal of the order dated 12.08.2021 it appears that the detailed order was passed and the matter was directed to be listed on 14.09.2021.

From the Office Note dated 13.09.2021 reveals that the instant Appeal was transferred to NCLAT, Chennai Bench, after that the mater came back to NCLAT, Principal Bench and the matter was directed to be listed on 12.08.2021. Further Office Note reveals that the Written Submissions filed by the Appellant in three Volumes before the Chennai Bench and Registry of this Tribunal emailed to Registrar, Chennai Bench for sending back of relevant documents.

In these circumstances, the matter could not be heard today.

List the Appeal 'For Hearing' on 26th October, 2021.

In the meanwhile, Registry is directed to ensure that the hard copy of Written Submissions which was filed in three Volumes before the NCLAT, Chennai Bench may be received and be kept on record before the next date.