Yassh Deep Builders LLP & Anr. vs Balwan Singh

(Hybrid Mode)

01.07.2026: These appeals are against impugned order dated 22.05.2026 and order dated 12.06.2026 passed by the Ld. NCLT, Chandigarh in CP No. 42/CHD/HRY/2026.

It is the submission of the Ld. Sr. Counsel for the Appellant without deciding an application of maintainability of the petition, the Ld. NCLT had passed an interim order dated 22.05.2026 and that such interim order was -2-extended and he is also aggrieved of the fact the Ld. NCLT directed the issue of maintainability to be decided at the conclusion of the company petition.

We have gone through the impugned orders. Vide its orders dated 22.05.2026 and 12.06.2026, the Ld. NCLT had directed completion of pleadings by 03.07.2026, on which date the arguments are to be heard on the company petition.

It is the submission of the Ld. Sr. Counsel for the Respondent though they received the reply and intend to file rejoinder and shall file its copy by tomorrow itself before the Ld. NCLT and in case the hard copy of rejoinder is not allowed to be taken on record by the Registry before the Ld. NCLT, the same shall be filed before the court itself. Ordered accordingly.

Considering the submissions, we dispose of both these appeals by requesting the Ld. NCLT to hear the matter on 03.07.2026 as the date fixed by it and to dispose of as expeditiously as possible, preferably within 4 weeks. Both these appeals are disposed of. Pending application(s), I.A. No. 4283, 4284, 4285, 4289, 4290 and 4291 of 2026 are also closed. The rights and contentions qua maintainability or otherwise shall remain intact.