National Company Law Appellate Tribunal
Shrishti Infrastructure Development ... vs Housing And Urban Development ... on 6 February, 2024
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No.1687 of 2023
& I.A. No. 6066, 6071 of 2023
IN THE MATTER OF:
Shristi Infrastructure Development Corporation Ltd. ...Appellant
Versus
Housing and Urban Development Corporation Ltd. ...Respondent
Present:
For Appellant: Mr. Abhishek Anand, Mr. Sugandh Kumar, Mr.
Shashwat Hudda, Advocates.
For Respondent: Mr. Ashok Kumar Jain and Mr. Pankaj Jain,
Advocates.
ORDER
(Hybrid Mode) 06.02.2024: Learned counsel for the Appellant submits that he may be permitted to withdraw the appeal since he proposes to file an application before the Adjudicating Authority.
The statement is recorded. Appeal is dismissed as withdrawn.
[Justice Ashok Bhushan] Chairperson [Arun Baroka] Member (Technical) Archana/nn