National Company Law Appellate Tribunal
Daiichi Sankyo Company Limited vs Axis Trustee Services Limited And Ors on 13 December, 2023
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 279 of 2023 & I.A. No. 974, 1913
of 2023
IN THE MATTER OF:
Daiichi Sankyo Company Ltd. ...Appellant
Versus
Axis Trustee Services Ltd. & Ors. ...Respondents
Present:
For Appellant : Mr. Arun Kathpalia, Sr. Advocate with Mr. Varad
Choudhary, Ms. Astha Ahuja, Ms. Shyra Hoon, Mr.
Kunal Chatterjee, Ms. Diksha Gupta, Advocates
For Respondents :
ORDER
(Hybrid Mode) 13.12.2023: Learned Sr. Counsel for the Appellant-Mr. Arun Kathpalia submits that in view of the subsequent order dated 24th November, 2023 passed in I.A. No. 5662 of 2023 by the Adjudicating Authority, this Appeal has become infructuous.
Recording the aforesaid statement, we dismiss the Appeal as infructuous.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) [Arun Baroka] Member (Technical) Basant/nn