[2024] 1 S.C.R. 1183 : 2024 INSC 105
Axis Bank Limited
v.
Naren Seth & Anr.
(M.A. No. 190 of 2024)
In
(Civil Appeal No. 2085 of 2022)
19 January 2024
[Vikram Nath and Satish Chandra Sharma, JJ.]
Issue for Consideration
Application was filed by the applicant-appellant seeking clarification
of the judgment reported in [2023] 14 SCR 581.
Headnotes
Insolvency and Bankruptcy Code, 2016 – Limitation Act, 1963
– Judgment reported in [2023] 14 SCR 581, corrected to an
extent – Word “unsecured creditor” referred in para 20 of the
judgment to be read as “secured creditor”.
Case Law Cited
Axis Bank Ltd. v. Naren Seth & Anr., [2023] 14 SCR
581 – Corrected to an extent.
List of Acts
Insolvency and Bankruptcy Code, 2016; Limitation Act, 1963
List of Keywords
Insolvency; Bankruptcy; Limitation; Clarification of judgment;
Correction in judgment; Unsecured creditor; Secured creditor
Case Arising From
CIVIL APPELLATE JURISDICTION : Miscellaneous Application
No.190 Of 2024
From the Judgment and Order dated 22.09.2021 of the National
Company Law Appellate Tribunal, Principal Bench, New Delhi in
Company Appeal (AT) (Insolvency) No.930 of 2021.
1184
[2024] 1 S.C.R.
Digital Supreme Court Reports
Appearances for Parties
Sanjiv Sen, Sr. Adv., Ujjal Banerjee, Akash Khurana, Advs. for the
Appellant.
Ms. Neha Sharma, Surya Prakash, Ms. Megha Karnwal, Arjun Bhatia,
Devesh Dubey, Ms. Mahima Kapur, Ms. Divya Singh Pundir, Vikas
Mehta, Advs. for the Respondents.
Judgment / Order of the Supreme Court
Order
Delay condoned.
2.
This application is filed by the applicant- appellant seeking clarification
of the judgment dated 12.09.2023 passed in Civil Appeal No.2085
of 2022.
3.
Heard learned counsel for the parties.
4.
The word “unsecured creditor” referred to in paragraph 20 of the
judgment be now read as “secured creditor”.
5.
Judgment dated 12.09.2023 is corrected to the above extent only.
6.
Miscellaneous application is disposed of accordingly.
Headnotes prepared by: Bibhuti Bhushan Bose
Result of the case:
M.A. disposed of.
Lex