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Union Of India v. Infrastructure Leasing & Financial Services Ltd. And Others

National Company Law Appellate Tribunal
Jan 16, 2020
Smart Summary (Beta)

Structured Summary of the Provided Opinion

Factual and Procedural Background

The opinion records that the court "discussed the matter with learned counsel for the parties." It then directed that "these appeals" be posted for further hearing under the caption "for orders" on 7th February, 2020 at 2:00 PM. The listing is to be made along with Diary No. 16062/2019 filed by IndusInd Bank, Interlocutory Application No. 3616/2019, and other connected interlocutory applications. The document is a brief procedural order scheduling the next hearing.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The opinion is a concise procedural entry. It notes that the court engaged in discussion with learned counsel for the parties, and on that basis scheduled the appeals and related interlocutory applications for further hearing. No substantive legal analysis, statutory interpretation, or application of precedent is contained in the text. The scheduling order appears to follow from the court's consultation with counsel and the court's administrative decision to list the matters together on the specified date and time.

Holding and Implications

Core Ruling: THE APPEALS AND RELATED INTERLOCUTORY APPLICATIONS ARE POSTED FOR FURTHER HEARING ON 7th FEBRUARY, 2020 AT 2:00 PM.

Implications: The direct effect of the order is to fix the date and time for the next hearing of the appeals, Diary No. 16062/2019 (filed by IndusInd Bank), I.A. No. 3616/2019, and other connected interlocutory applications. The opinion does not articulate broader legal consequences or establish any precedent; it functions solely as a procedural scheduling order.

Note: This summary is confined strictly to information present in the provided opinion and does not add or infer facts or reasoning that are not explicitly stated in the text.

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1. Discussed the matter with learned counsel for the parties.

2. Post these appeals for further hearing under the caption ‘for orders’ on 7th February, 2020 at 2:00 PM alongwith Dy. No. 16062/2019 filed by IndusInd Bank, I.A. No. 3616/2019 and other connected Interlocutory Applications.