National Company Law Appellate Tribunal
Madurai Krishna Network Private ... vs Insolvency Bankruptcy Board Of India on 14 December, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
CHENNAI BENCH
Company Appeal (AT) (CH) (Ins) No. 429 of 2023
IN THE MATTER OF:
Arumugam Arumugam, RP of Madurai Krishna ...Appellant
Network Pvt. Ltd.
Versus
Insolvency Bankruptcy Board of India ...Respondents
Present
For Appellant : Ms. Pavithra Sundararajan, Advocate
For Mr. K Moorthy, Advocate
For Respondents : Mr. K.S. Jeyaganeshan, Senior Panel Counsel
ORDER
(Virtual Mode) 14.12.2023: This appeal is directed against the order dated 17.08.2023 passed by the National Company Law Tribunal, Special Bench- II, Chennai. The appeal has been preferred by the Resolution Professional who is aggrieved against the observation made in the impugned order which read as under:
"The Registry is directed to forward a copy of this order to IBBI and Insolvency Professional Agency of Institute of Cost Accountants of India for information".
The grievance of the appellant is that the copy of the order has been sent to the aforesaid institutions for the purpose of taking action whereas Shri K.S. Jeyaganeshan, who has appeared on behalf of the Respondent has submitted that the copy has been sent only for the purposes of information. -2-
In view of the aforesaid facts and circumstances, the grievance of the appellant, at this stage is totally misplaced, therefore, we do not find any merit in the present application. The appeal is hereby dismissed.
[Justice Rakesh Kumar Jain] Member (Judicial) [Shreesha Merla] Member (Technical) sr/rr/kr Company Appeal (AT) (CH) (Ins) No. 429 of 2023