1. We find no reason to interfere with the impugned order dated 10 August 2020 passed by the National Company Law Appellate Tribunal in Company Appeal (AT) (Insolvency) No 194 of 2020.
2. The Civil Appeal is accordingly dismissed.
3. Pending applications, if any, stand disposed of.
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
Civil Appeal No. 3968/2020
Sunil S. Kakkad.….Appellant(s)
v.
Atrium Infocom Pvt. Ltd. & Ors.….Respondent(s)
(With appln.(s) for IA No. 127162/2020-Exemption From Filing C/C of the Impugned Judgment and IA No. 127165/2020-Ex-Parte Stay)
Date: 07/01/2021 This appeal was called on for hearing today.
(Before D.Y Chandrachud, Indira Banerjee and Sanjiv Khanna, JJ.)
For Appellant(s) Mr. Ritin Rai, Sr. Adv.
Mr. A.R Gupta, Adv.
Mr. Mohit Gupta, Adv.
Keith Varghese, Adv.
Ms. Rashi Bansal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
4. The Civil Appeal is dismissed in terms of the signed order.
5. Pending applications, if any, stand disposed of.