National Company Law Appellate Tribunal
Worldview Tours Pvt. Ltd vs For Appellant: Mr. Mayank Mukherjee on 7 January, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Comp. App. (AT) (Ins.) No. 01 of 2022
In the matter of:
Worldview Tours Pvt. Ltd ....Appellant
Vs.
For Appellant: Mr. Mayank Mukherjee, Advocate
ORDER
(Through Virtual Mode) 07.01.2022: This Appeal has been filed against the order dated 22.11.2021 passed by the Adjudicating Authority (National Company Law Tribunal), New Delhi, Court-V in I.A- 865/ND/2020. By the said order, notices have been issued to the Operational Creditor. Appellant has filed Application under Section 10 of the Insolvency and Bankruptcy Code, 2016 on which the order was passed on 22.11.2021. Appellant is aggrieved by direction of the Adjudicating Authority insofar as reference was made to NFRA. He also submits that notice was wrongly issued to the HDFC Bank.
2. Be that as it may, the Adjudicating Authority has not admitted the Application under Section 10 and has only issued notice. It is open for the Appellant to make all his submissions on merits as permissible in law when the Application is heard for admission. At this stage, we are not inclined to 2 entertain this Appeal. The Appeal is dismissed leaving all contentions open to the Appellant.
[Justice Ashok Bhushan] Chairperson [Justice Jarat Kumar Jain] Member (Judicial) [Dr. Ashok Kumar Mishra] Member (Technical) Anjali/nn Comp. App. (AT) (Ins.) No. 01 of 2022