National Company Law Appellate Tribunal
Javitri Estates Pvt. Ltd vs Chryso India Pvt. Ltd on 3 January, 2020
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal(AT) (Insolvency) No. 888 of 2019
IN THE MATTER OF:
Javitri Estates Pvt. Ltd. ...Appellant
Vs
Chryso India Pvt. Ltd. & Ors. ....Respondents
Present:
For Appellant: Mr. Ajay Kumar Jain and Mr. D. Banerjee,
Advocates
For Respondents: Ms. Mani Gupta, Mr. Vedant Kumar and Ms.
Avantika ShuklaMr., Advocate
ORDER
03.01.2020 Mr. D. Banerjee, Learned Counsel for the Appellant submits that the Appellant is withdrawing the present Appeal since there is no sight of settlement.
In view of the fact that the Learned Counsel for the Appellant has sought permission from this Tribunal to withdraw the instant Company Appeal (AT)(Insolvency) no. 888 of 2019, the present Company Appeal (AT)(Insolvency) no. 888 of 2019 is dismissed as withdrawn. No cost.
[Justice Venugopal M.] Member (Judicial) (Kanthi Narahari) Member(Technical) (V P Singh) Member(Technical) Akc/Md.