National Company Law Appellate Tribunal
Howrah Mills Company Limited vs Jm Financial Asset Reconstruction ... on 19 July, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
I.A. No. 2923 of 2023
IN
Company Appeal (AT) (Insolvency) No. 339 of 2021
IN THE MATTER OF:
Howrah Mills Company Ltd. ....Appellant
Vs.
JM Financial Asset Reconstruction Company Ltd. ....Respondent
Present:
For Appellant:- Ms. Sadapurna Mukherjee and Suranjana Chatterjee,
Advocates.
For Respondent:- Mr. Abhijeet Sinha, Ms. Smriti Churiwal, Mr. Jaiveer
Kant, Advocates for R-1.
ORDER
(Virtual Mode) 19.07.2023: I.A. No. 2923 of 2023 has been filed in Company Appeal (AT) (Insolvency) No. 339 of 2021 on behalf of Applicant - Abhinandan Holdings Private Limited, the Respondent No. 2 in the main Appeal with a prayer that the aforesaid I.A. be allowed and para 19 and 20 of the Judgment passed by this Tribunal dated 11.01.2023 in Company Appeal (AT) (Insolvency) No. 339 of 2021 be rectified.
When the matter is taken up Counsel for the Applicant - Abhinandan Holdings Private Limited, the Respondent No. 2 in the main Appeal submits that she may be permitted to withdraw the instant I.A. i.e. I.A. No. 2923 of 2023.
Cont....// -2- In view of the aforesaid submissions, the I.A. No. 2923 of 2023 is dismissed as withdrawn.
[Justice Anant Bijay Singh] Member (Judicial) [Ms. Shreesha Merla] Member (Technical) R.N./Kam./ I.A. No. 2923 of 2023 IN Company Appeal (AT) (Insolvency) No. 339 of 2021