TATA STEEL LTD. Vs. VARSHA

JUDGEMENT

(1.) Delay condoned

(2.) Leave granted.

(3.) Present Civil Appeals have been filed by the Appellant-Successful Resolution Applicant ( 'Appellant-SRA ') challenging the orders dtd. 28/3/2019 and 9/7/2019 passed by the High Court of Bombay, Nagpur Bench in W.P.(C) No.8620 of 2018 and Miscellaneous Civil Application No. 649 of 2019. By the said orders, the High Court dismissed the Writ Petition and Review Application filed by the Appellant-SRA and permitted the recovery suit being Civil Suit No. 153 of 2011 filed by one of the Operational Creditors (Respondent No.1- Varsha), to proceed notwithstanding the approval of the Resolution Plan.