ASHISH SARAF Vs. BHUVAN MADAN

JUDGEMENT

(1.) We have heard learned Senior Counsel for the parties for quite some time.

(2.) We are unable to persuade ourselves to interfere in the judgments impugned dated 12.03.2020 in Civil Appeals @ Diary No. 2669/2021 and dated 25.11.2020 in Civil Appeal No. 5129/2021 passed by the National Company Law Appellate Tribunal, New Delhi.

(3.) Consequently, the Civil Appeals stand dismissed.