National Company Law Appellate Tribunal
Francis John Kattukaran vs The Federal Bank Ltd. & Anr on 11 December, 2018
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Company Appeal (AT) (Insolvency) No. 242 of 2018
IN THE MATTER OF:
Francis John Kattukaran ...Appellant
Versus
The Federal Bank Ltd. & Anr. ...Respondents
Present:
For Appellant : Mr. Varun Singh, and Ms. Pranati Bhatnagar,
Advocates
For 1st Respondent: Mr. Abhishek Anand, Advocate
ORDER
11.12.2018 Learned counsel for the parties brought to our notice the order dated 29th November, 2018 passed by the Adjudicating Authority (National Company Law Tribunal), Mumbai Bench-I, Mumbai whereby and whereunder the application filed by the applicant - Federal Bank Ltd. (1st Respondent herein) for withdrawal of the application under Section 7 in terms of Section 12A of the I&B Code, 2016 has been allowed and the 'corporate insolvency resolution process' against the 'Corporate Debtor' has been withdrawn. In view of such development no further order is required to be passed.
The appeal stands disposed of in terms of order dated 29th November, 2018 passed by the Adjudicating Authority.
[Justice S.J. Mukhopadhaya] Chairperson [ Justice Bansi Lal Bhat ] Member (Judicial) /ns/uk/