National Company Law Appellate Tribunal
Axis Trustee Services Limited vs Srei Equipment Finance Limited on 25 October, 2021
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
Company Appeal (AT) No. 18 of 2021
IN THE MATTER OF:
Axis Trustee Services Ltd. & Ors.
Appellants
Vs.
SREI Equipment Finance Ltd. ....Respondent
Present:
For Appellant:- Mr. Abhishek Swaroop, Advocate
For Respondent:- Mr. Saptarshi Mandal, Advocate
ORDER
(Virtual Mode) 25.10.2021: Ld. Counsel appearing on behalf of the Appellant submits that during the pendency of this Appeal the Respondent Company went under CIRP. Therefore, he seeks permission to withdraw this Appeal.
Ld. Counsel appearing on behalf of the Respondent has no objection. Thus, the Appeal is disposed of as withdrawn.
[Justice Jarat Kumar Jain] Member (Judicial) [Mr. Kanthi Narahari] Member (Technical) Sc/gc/rr