National Company Law Appellate Tribunal
Axis Bank Ltd vs Raghu Rama Krishna Raju on 18 July, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Contempt Case (AT) NO.13 OF 2019
IN
COMPANY APPEAL (AT) (INSOLVENCY) NO.552 OF 2018
In the matter of:
Axis Bank Ltd Applicant
Vs
Mr. Raghu Rama Krishna Raju Respondents
For Applicant: Mr. CA Sinha, Ms Sonali Khanna, Mr Anshuman
Chaaturvedi, Advocates.
Mr. Aakarshan Sahay, Mr. Nakul Sachdeva, Advocates for RP.
ORDER
18.07.2019 - Learned counsel for the applicant submits that CIRP cost has been paid to the Axis Bank Ltd and, therefore, the contempt petition has become infructous. No case is made out to initiate contempt proceedings.
2. The Contempt Case (AT) No. 13 of 2019 is dismissed.
(Justice S.J. Mukhopadhaya) Chairperson (Justice Bansi Lal Bhat) Member (Judicial) Bm/gc