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Tribunals and CommissionsDivision Bench(2022) 09 NCLT CK 0081

T R Venugopal vs Elite Foods Private Limited

National Company Law Tribunal · Decided on 28 September 2022

HON’BLE JUDGES
P. Mohan Raj, Member (J) · Satya Ranjan Prasad, Member (T)
RESULT
Disposed Of
CASE NUMBER
CP/71/KOB/2019

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Judgment

14 paragraphs · 322 words

CP/71/KOB/2019

Learned   Counsel   Mr.  Sharad   Joseph  Kodianthara,  appears  for  the  Petitioner. Respondent is represented by learned Senior Counsel Mr. E.Om Prakash.

Matter adjourned for hearing on 04/11/2022,

1A/33/K0B/2019

Learned  Senior Counsel  Mr.  E.Om  Prakash  appears on  behalf of the applicant. Respondent represented by learned counsel Mr. Sharad Joseph Kodianthara, who submits that the learned arguing Senior counsel Mr. Joseph Kodianthara, is on his legs before the Honible High Court of Kerala, therefore, unable to appear before this Tribunal.Seeks a short adjournment.  In consideration of request, matter adjourned to

04/11/2022.

CONTEMPT PETITION/04/KOB/2020

Learned Counsel Mr. Sharad Joseph Kodianthara, appears for the Petitioner in the Contempt Petition. Respondent is represented by learned Senior Counsel Mr. E.Om Prakash. Contempt Petition is filed alleging that respondent disobeyed the order of this Tribunal passed in C. A. No. 33 of 2020 dated 19.12.2020. It is represented that appeal has been preferred against the said order before NCLAT in T.A. No. 61/2021 pending before NCLAT at Chennai, stay also has been granted to the operation of the order passed by this Tribunal,  hence nothing survives to proceed with contempt Application. In consequence, contempt Application is Dismissed.

COMP.APPLN/7/KOB/2022

Learned   Counsel  Mr.   Sharad  Joseph   Kodianthara,   appears  for  the  applicant. Respondent is represented by learned Senior Counsel Mr. E.Om Prakash.

Learned counsel Sharad Joseph Kodianthara, submits that the learned arguing Senior counsel Mr. Joseph Kodianthara, is on his legs before the Honble High Court of Kerala,  therefore  he  is  unable  to  appear  before  this  Tribunal,  seeks  a  short adjournment.  In consideration of request, matter adjourned to 04/11/2022.

COMP APPLN (C/ACT)/23/K0B/2022

Learned   Counsel   Mr.   Sharad  Joseph  Kodianthara,  appears  for  the  applicant. Respondent is represented by learned Senior Counsel Mr. E.Om Prakash.

Learned Senior Counsel Mr. E.Om Prakash appearing for R7 seeks time to file their objection. 2 weeks' time is granted for the same. Copy thereof shall be served on the counsel on record for the applicant.  List the matter on 04/11/2022.