NCLAT Chennai: In a Company Appeal filed against the Impugned order dated 14-7-2023 whereby the Corporate Debtor- appellant was admitted to Section 9 Corporate Insolvency Resolution Process proceedings under the Insolvency and Bankruptcy Code, 2016. The Bench of Sharad Kumar Sharma, Member (Judicial) and Jatindranath Swain, Member (Technical) had reserved the judgement on 18-6-2025 and via order dated 24-6-2025 directed the continuance of operation of interim order dated 18-7-2023.
The Bench observed with anguish that Sharad Kumar Sharma, Member (Judicial), had recused himself from hearing the matter as he had been approached by one of the most revered members of the higher judiciary of the country, seeking a favourable order for a particular party. The matter was, thus, placed before the chairman for nomination of an appropriate bench.
[Attluru Sreenivasulu Reddy v. A.S. Met Corp (P) Ltd, Company Appeal (AT) (CH) (Ins) No.210 of 2023, decided on 13-8-2025]
Advocates who appeared in this case:
For the Appellant: Mayan H. Jain, Advocate
For the Respondent: R. Venkatavaradan, Chandramouli Prabhakar, Advocates
