National Company Law Appellate Tribunal
Takshila School, Hoshiarpur vs Ashwini Mehra, R.P. For Educomp ... on 3 December, 2018
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Company Appeal (AT) (Insolvency) No. 747 of 2018
IN THE MATTER OF:
Takshila School, Hoshiarpur ...Appellant
Versus
Ashwini Mehra, R.P. of
Educomp Infrastructure & School ...Respondent
Present:
For Appellant : Mr. Pervindar and Ms. Aayushi Singh, Advocates
ORDER
03.12.2018 This appeal has been preferred by the appellant against the order dated 26th October, 2018 passed by the Adjudicating Authority (National Company Law Tribunal) Chandigarh Bench, Chandigarh in 'CA Nos. 226/2018, 335/2018 & 462/2018 in CP (IB) No. 10/Chd/Hry/2018'. However, without any argument, learned counsel for the appellant sought permission to withdraw the appeal to raise all the issues before the Adjudicating Authority. Prayer is allowed.
The appeal stands disposed of as withdrawn.
[Justice S.J. Mukhopadhaya] Chairperson [ Justice Bansi Lal Bhat ] Member (Judicial) /ns/uk/