VADRAJ CEMENT LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned senior counsels for the parties and perused the record.

(2.) The present petition was heard at length on 18/12/2025 and the judgment was reserved. However, on the application, i.e. Civil Application No.03 of 2025 filed on behalf of the Union of India, the date 24/12/2025 had been fixed for further hearing, when the matter was further heard at length and the judgment was reserved.

(3.) The petitioner herein, namely Vadraj Cement Ltd. (Earlier known as ABG Cement Ltd.) is a company registered under the Companies Act' 1956 and has filed the present petition initially, through its Managing Director Mr.Vijay Prakash Sharma. However, on an order dtd. 7/8/2024 passed in Civil Application (For Amendment) No.01 of 2024, the petitioner has been substituted to be represented through Mr.Pulkit Gupta, the Interim Resolution Professional (IRP) of the petitioner Company appointed by the National Companies Law Tribunal (NCLT), Mumbai vide order dtd. 2/2/2024 passed in CP (IB) No.3528 / MV / 2018 and confirmed as the Resolution Professional of the applicant Company by its Committee of Creditors in their first meeting held on 2/3/2024.