National Company Law Appellate Tribunal
Mr. Gaurav Ahlawat vs Grv Biscuits Private Limited on 31 October, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) No. 152 of 2025
& I.A. No. 4989 of 2025
IN THE MATTER OF:
Gaurav Ahlawat ...Appellant(s)
Versus
GRV Biscuits Pvt. Ltd. & Ors. ...Respondent(s)
Present:
For Appellant : Mr. Anand Chibbar, Sr. Advocate with Mr. Abhishek
Anand, Mr. Arjun Chhibbar, Advocates.
For Respondents : Mr. Abhijeet Sinha, Sr. Advocate with Mr. Rohit Dubey,
Advocate for R-1 and 4 to 11.
Mr. Sidhant Saroha, Advocate for R-3.
ORDER
(Hybrid Mode) 31.10.2025: This appeal is filed against an impugned order dated 05.06.2025 passed by the Ld. NCLT, Chandigarh Bench.
2. During the course of this appeal, on 24.07.2025, we passed an interim order whereby status qua upon the assets of the Appellant's Company-M/s GRV Biscuits Private Limited was directed to be maintained till further orders.
3. It is the submissions of the Learned Sr. Counsels on behalf of both the parties, that an application for interim stay is still pending before the Ld. NCLT and this order may continue till the hearing of such interim application by the Ld. NCLT.
4. It is also submitted by the Learned Sr. Counsels on behalf of both the parties, that the pleadings in the company petition are near completion before the Ld. NCLT. Thus, pleadings if not complete be completed by the next date of hearing before the Ld. NCLT.
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5. The Learned Sr. Counsels for both the sides submit they shall be satisfied in case the appeal is disposed of with a request to the Ld. NCLT to take up the interim application as also the company petition together on 11.12.2025 and that the interim order granted by us per order dated 24.07.2025 shall continue till such date and hence we request the Ld. NCLT to take up the application for interim stay on 11.12.2025 and may dispose it of as expeditiously as possible, along with company petition preferably within two months from the said date.
6. Any thing stated by us in order dated 24.07.2025 shall not be treated as an expression of opinion on merit at our part.
7. The appeal stands disposed of in terms of the above. Pending application(s), if any, are also closed.
[Justice Yogesh Khanna] Member (Judicial) [Mr. Ajai Das Mehrotra] Member (Technical) Ram N./Manu D.