National Company Law Appellate Tribunal
Rana Sarkar vs Asset Reconstruction Company India ... on 21 July, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 211 of 2020
IN THE MATTER OF:
Rana Sarkar ...Appellant
Versus
Asset Reconstruction Company (India) Ltd. & Anr. ...Respondents
Present:
For Appellant : Mr. Palzer Moktan, Advocate
For Respondent : Mr. Abhirup Dasgupta, Mr. Ishaan Duggal and
Ms. Bhawna Sharma, Advocates
ORDER
(Virtual Mode) 21.07.2022 Counsel for the Appellant has submitted that he has instructions to withdraw the present Appeal, therefore it may be dismissed as withdrawn. Counsel for the Respondent has not raised any objection.
In view thereof, the present Appeal is dismissed as withdrawn.
[Justice Rakesh Kumar Jain] Member (Judicial) [Mr. Kanthi Narahari] Member (Technical) [Dr. Alok Srivastava] Member (Technical) pks/rr