National Company Law Appellate Tribunal
Shri Vijay Kumar Chopra vs Smt. Sudershan Chopra on 5 August, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
I.A. No. 2628 of 2022
In
Company Appeal (AT) No. 12 of 2021
In the matter of:
Vijay Kumar Chopra & Ors. ...Appellants
Vs.
Sudershan Chopra & Ors. ....Respondents
Present
For Appellants: Mr. Swapnil Gupta and Mr. Varun Tandon, Advocates.
For Respondents: Mr. Ekansh Mishra, Advocate for R-2(i), 3, 4 & 6.
Mr. Dhruv Chawla, Advocate for R-2(ii) to (v) & 5.
WITH
I.A. No. 2633 of 2022
In
Company Appeal (AT) No. 26 of 2021
In the matter of:
Arvind Chopra & Ors. ...Appellants
Vs.
Vijay Kumar Chopra & Ors. ....Respondents
Present
For Appellants: Mr. Ekansh Mishra, Advocate.
For Respondents: Mr. Swapnil Gupta and Mr. Varun Tandon, Advocates
for R-1 to 5.
Mr. Dhruv Chawla, Advocate for R-7(ii) to (v) & 8.
ORDER
05.08.2022: From the perusal of the Order dated 14.07.2022, it appears that the Learned Counsel for the parties informed that the parties are trying to 2 settle the matter outside the Court and the matter was directed to be listed for Orders on 13.09.2022.
Today, when the case is called out the Learned Counsel for the Appellant submits that on 03.08.2022 this matter was mentioned before the Hon'ble Chairperson for urgent listing of the I.A. I.A. Application 2628 of 2022 has been filed in Comp. App. (AT) No. 12 of 2021, on 01.08.2022 which has been listed under the heading for Orders today.
In Para 2 of this IA Application, it has been stated that the settlement has been arrived between the parties and the copy of Memorandum Recording Oral Family Settlement dated 16.07.2022 has been annexed as Page 7 of this I.A. Application between Shri Vijay Kumar Chopra, Shri Avinash Chopra, Shri Amit Chopra (Resident of E.R. -129, Pucca Bagh, Jalandhar - 144001) and Vijay Kumar Chopra & Sons HUF (Through Shri Vijay Kumar Chorpa, Karta, Resident of E.R. -129, Pucca Bagh, Jalandhar - 144001).
In terms of the Settlement, the Hon'ble NCLT, Chandigarh Bench has passed consent orders in CP No. 76 of 1999, giving effect to the said settlement between the parties, the Learned Counsel for the Appellant submits that he may be permitted to withdraw this Appeal.
I.A. No. 2628 & 2633 of 2022 In Company Appeal (AT) No. 12 & 26 of 2021 3 Mr. Swaplin Gupta is Appellant in Comp. App. (AT) No. 12 of 2021, 'Vijay Kumar Chopra & Ors.' Vs. 'Sudershan Chopra & Ors.' further, Ekansh Mishra who is Respondent in this matter, are present.
In view of the Settlement arrived between the parties, these Appeals are dismissed as withdrawn.
[Justice Anant Bijay Singh] Member (Judicial) [Ms. Shreesha Merla] Member (Technical) himanshu/kam I.A. No. 2628 & 2633 of 2022 In Company Appeal (AT) No. 12 & 26 of 2021