National Company Law Appellate Tribunal
Kenstream Ventures Llp vs M/S Kotak Mahindra Bank on 25 January, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
CHENNAI BENCH
Company Appeal (AT) (CH) (INS) No. 237 / 2021
IA No. 499 / 2021 and IA No. 970 / 2022
IN THE MATTER OF:
Kenstream Ventures LLP ... Appellant
Versus
Kotak Mahindra Bank Ltd. & 2 Ors. ... Respondents
Present :
For Appellant : Mr. R. Sathish Kumar, Advocate
For Respondents : K. Bharathi, Advocate
For M/s. Ramalingam & Associates
WITH
Company Appeal (AT) (CH) (INS) No. 241 / 2021
IA No. 509 / 2021 and IA No. 972 / 2022
IN THE MATTER OF:
Puravankara Limited ... Appellant
Versus
Kotak Mahindra Bank Ltd. & 2 Ors. ... Respondents
Present :
For Appellants : Mr. R. Sathish Kumar, Advocate
For Respondents : K. Bharathi, Advocate
For M/s. Ramalingam & Associates
Comp. App (AT) (CH) (INS) Nos. 237 & 241 / 2021
Page 1 of 2
ORDER
(Hybrid Mode) 25.01.2024 :
Comp. App (AT) (CH) (INS) No. 237 / 2021:
The Learned Counsel Mr. R. Sathish Kumar, for the Appellant / Kenstream Ventures LLP, seeks permission from this `Tribunal' to withdraw the instant Comp. App (AT) (CH) (INS) No. 237 / 2021.
Acceding to his said request for Withdrawal, the instant Comp. App (AT) (CH) (INS) No. 237 / 2021, is `dismissed as withdrawn', No costs.
The connected pending IA No. 499 / 2021 and IA No. 970 / 2022 are Closed.
Comp. App (AT) (CH) (INS) No. 241 / 2021:
The Learned Counsel Mr. R. Sathish Kumar, for the Appellant / Puravankara Ltd., seeks permission from this `Tribunal' to withdraw the instant Comp. App (AT) (CH) (INS) No. 241 / 2021.
Acceding to his said request for Withdrawal, the instant Comp. App (AT) (CH) (INS) No. 241 / 2021, is `dismissed as withdrawn', No costs.
The connected pending IA No. 509 / 2021 and IA No. 972 / 2022 are Closed.
[Justice M. Venugopal] Member (Judicial) [Ajai Das Mehrotra] Member (Technical) SR / TM Comp. App (AT) (CH) (INS) Nos. 237 & 241 / 2021 Page 2 of 2