1. Heard the learned counsel appearing for the appellant.
2. We do not find any reason to interfere with the order dated 19.05.2017 passed by the National Company Law Appellate Tribunal, New Delhi.
3. In view of this, we find no merit in the appeal.
4. Accordingly, the appeal is dismissed.
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9813/2017
Smart Timing Steel Limited.….Appellant(s)
v.
National Steel and Agro Industries Ltd.….Respondent(s)
(For Admission)
Date: 18-08-2017 This appeal was called on for hearing today.
(Before Rohinton Fali Nariman and Sanjay Kishan Kaul, JJ.)
For Appellant(s) Mr. Ashwin Shanker, Adv.
Mr. K.V. Mohan, AOR
Mr. Shivlal Singh, Ad.
Mr. Shivam Singh, Adv.
For Respondent(s) Ms. Madhavi Diwan, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
UPON hearing the counsel the Court made the following
5. The appeal is dismissed in terms of the signed order.