National Company Law Appellate Tribunal
Piramal Capital &Housing Finance ... vs Arpan Maheshkumar Shah Resolution ... on 9 May, 2022
1
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 282 of 2022
IN THE MATTER OF:
Piramal Capital & Housing Finance Ltd. ...Appellant
Versus
Arpan Mahesh Kumar Shah, ...Respondents
Resolution Professional for Anuradha Real Estate
Developers Pvt. Ltd.
Present:
For Appellant: Ms. Shivani Chaturvedi, Mr. Vishnu Shriram,
Advocates.
For Respondent: Ms. Natasha Dhruman Shah, Advocate for RP.
ORDER
(Virtual Mode) 09.05.2022: Learned Counsel for the Appellant submits that he may be permitted to withdraw the Appeal to enable him to challenge the subsequent order passed by the Adjudicating Authority. Learned Counsel for the Respondent is present.
2. Prayer is allowed. The Appeal is dismissed as withdrawn.
[Justice Ashok Bhushan] Chairperson [Ms. Shreesha Merla] Member (Technical) Basant/nn