National Company Law Appellate Tribunal
Kamal K Singh vs Dinesh Gupta & Anr on 13 September, 2021
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 382 of 2021
IN THE MATTER OF:
Kamal K Singh ...Appellant
Versus
Nitin Arora & Anr. ...Respondents
For Appellant: Mr. Abhijeet Sinha, Mr. Mahesh Agarwal, Mr.
HimanshuSatia, Mr. DivyangChandiramani, Mr.
Shadab S. Jan, Ms. KomalKhushlani and Ms.
PreranaWagh, Advocates.
For Respondent: Mr. UdayasankarSamudrala, Advocate for R-1.
Ms. Ranjana Roy Gawai, Mr. Pervinder, Mr. Vineet
Kumar, Advocates for IRP.
With
Company Appeal (AT) (Insolvency) No. 383 of 2021
IN THE MATTER OF:
Kamal K Singh ...Appellant
Versus
Milan Vasant Sanyasi & Anr. ...Respondents
For Appellant: Mr. Abhijeet Sinha, Mr. Mahesh Agarwal, Mr.
HimanshuSatia, Mr. DivyangChandiramani, Mr.
Shadab S. Jan, Ms. KomalKhushlani and Ms.
PreranaWagh, Advocates.
For Respondent: Mr. UdayasankarSamudrala, Advocate for R-1.
Ms. Ranjana Roy Gawai, Mr. Pervinder, Mr. Vineet
Kumar, Advocates for IRP.
With
Cont'd......./
2
Company Appeal (AT) (Insolvency) No. 384 of 2021
IN THE MATTER OF:
Kamal K Singh ...Appellant
Versus
Dinesh Gupta &Anr. ...Respondents
For Appellant: Mr. Abhijeet Sinha, Mr. Mahesh Agarwal, Mr.
HimanshuSatia, Mr. DivyangChandiramani, Mr.
Shadab S. Jan, Ms. KomalKhushlani and Ms.
PreranaWagh, Advocates.
For Respondent: Mr. UdayasankarSamudrala, Advocate for R-1.
Ms. Ranjana Roy Gawai, Mr. Pervinder, Mr. Vineet
Kumar, Advocates for IRP.
ORDER
(Virtual Mode) 13.09.2021: TheLearned Counsel for the Appellant in instant three Appeals informs this Tribunal that the Appellant is withdrawing the Appeals and he has obtained necessary instructions to apprise the Tribunal accordingly.
In view of the submission made by the Learned Counsel Mr. Abhijeet Sinha appearing for the Appellant in aforesaid three Appeals, the factum of withdrawing the said Appeals is hereby recorded and accordingly, Company Appeal (AT) (Insolvency) No. 382 of 2021, Company Appeal (AT) (Insolvency) No. 383 of 2021 and Company Appeal (AT) (Insolvency) No. 384 of 2021 are dismissed as withdrawn. There shall be no orders as to costs. Connected pending Interlocutory Applications are all closed.
[Justice M.Venugopal] Acting Chairperson [V. P. Singh] Member (Technical) [Dr. Ashok Kumar Mishra] Member (Technical) ar/nn Company Appeal (AT) (Insolvency) No. 382 of 2021, 383 of 2021 & 384 of 2021