National Company Law Appellate Tribunal
State Bank Of India vs Ghanshyam Surajbali Kurmi on 8 March, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (INS) No. 71 of 2022
and I.A. No.144 of 2022
(Under Section 61 of the Insolvency and Bankruptcy Code, 2016)
(Arising out of the Order dated 07.10.2021 in IA No.531/2019 in CP(IB)
No.269/9/HDB/2018 passed by the Adjudicating Authority,
National Company Law Tribunal, Division Bench-I, Hyderabad)
In the matter of:
Monitoring Committee through
State Bank of India-Stressed Asst Management Branch ...Appellant
Vs
Ghanshyam Surajbali Kurmi & Anr ...Respondents
Present:
For Appellant : Mr. Amir Bavani,
Mr. Avinash Krishnan Ravi, Advocates
of Dhir & Dhir Associates
ORDER
(VIRTUAL MODE) Heard Mr. Amir Bavani, Learned Counsel appearing for the Appellant. At this juncture, the Learned Counsel for the 'Appellant' seeks permission from this 'Tribunal' to withdraw the Instant Company Appeal (AT) (CH) (INS) No. 71 of 2022. Accordingly acceding to his request, the nstant Company Appeal (AT) (CH) (INS) No. 71 of 2022 is 'Dismissed as Withdrawn' with aliberty being granted to the Appellant to challenge the Original Order dated 08.09.2019 and the Corrigendum Order dated 07.07.2021 passed by the 'Adjudicating Authority', National Company Law Tribunal, Hyderabad Bench, Hyderabad, of course, in the manner known to law and in accordance with law if so desired/advised. No costs.
Comp App (AT) (CH) (INS) No. 71 of 2022 Page | 1 I.A. No. 149 of 2022 is closed.
[Justice M. Venugopal] Member (Judicial) [Kanthi Narahari] Member (Technical) 08.03.2022 SE Comp App (AT) (CH) (INS) No. 71 of 2022 Page | 2