National Company Law Appellate Tribunal
Lingamaneni Landmarks Developers ... vs Sanjay Kumar Mishra on 28 July, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No.43/2023
(IA No.157/2023)
In the matter of:
LINGAMANENI LANDMARKS DEVELOPERS PRIVATE LIMITED
A Company incorporated under the Companies Act, 1956
Having registered office at:
No.386/1, NH-5, Atmakuru Village,
Mangalore Mandal,
CRDA, Guntur, Andhra Pradesh - 522 503 ... Appellant
V
MR. SANJAY KUMAR MISHRA
(Liquidator - Lotus Shopping Centre Private Limited - In Liquidation)
IBBI/IPA-001/IP-PO 1047/2017-2018/11730
11th Floor, Tower II,
One International Centre,
S.B Marg Elphinstone (W),
Mumbai - 400 013 ...Respondent No.1
AXIS BANK LIMITED
Having registered office at:
Trishul, 3rd Floor,
Opp. Samarteshwar Temple, Law Garden,
Ellisbridge, Ahmedabad,
Gujrat - 380 006 s
...Respondent No.2
Present :
For Appellant : Mr. Varunraj Y & Mr. Anant Merathia, Advocates
For Respondents : Mr. Akash Sherwal &
Mr. Vaibhav Suppal, Advocate for R1
Mr. Lomesh Kiran &
Ms. Ms. Twinkle J Chadwa, Advocates for R2
ORDER
(Hybrid Mode) Comp App (AT) (CH) (Ins) No.43/2023 Page 1 of 2 28.07.2025:
The Ld. Counsel for the Appellant submits that, since the amount has already been distributed, along with the subsequent developments that have taken place, the company appeal has been rendered infructuous and hence he prays that it may be dismissed as withdrawn. Ordered accordingly. The 'Company Appeal' would stand 'dismissed' as 'withdrawn'.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) SN/MS/RS Comp App (AT) (CH) (Ins) No.43/2023 Page 2 of 2