National Company Law Appellate Tribunal
Maini Construction Equipments Pvt. Ltd vs Mr. Nitin Khandelwal on 24 October, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 119 of 2017
IN THE MATTER OF:
Maini Construction Equipments
Pvt. Ltd. ...Appellant
Vs.
Mr. Nitin Khandelwal ...Respondent
Present: For Appellant: - Ms. Aarti Kumar, Advocate.
For Respondent: -Mr. Dushyant K. Mahant and Mr. Ankur
Mittal, Advocates.
ORDER
24.10.2017- Ms. Aarti Kumar, learned counsel appearing on behalf of the appellant submits that she has instructions not to press this appeal. Mr. Rakshak Maini, Director in the appellant Company-M/s. Maini Construction Equipments Pvt. Ltd. is also present and made similar submission. This statement has been made in the presence of the counsel for the respondent.
In view of the aforesaid submission, we dismiss the appeal being not pressed. No cost.
(Justice S.J. Mukhopadhaya) Chairperson (Justice Bansi Lal Bhat) Member(Judicial) Ar/uk