National Company Law Appellate Tribunal
Kotak Mahindra Bank Limited vs Kapil Subhash Anand on 15 December, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 1739 of 2025
&
I.A. No. 6840 of 2025
IN THE MATTER OF:
Kotak Mahindra Bank Ltd. ...Appellant
Versus
Kapil Subhash Anand ...Respondent
Present:
For Appellant : Mr. Akshay Goel, Advocate.
For Respondent :
ORDER
(Hybrid Mode) 15.12.2025 : Learned counsel for the appellant prays that on instructions, he may be permitted to withdraw the appeal. Prayer is allowed.
Appeal is dismissed as withdrawn.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) himanshu/md