National Company Law Appellate Tribunal
M/S Innovation Hospitality vs Oravel Stays Private Limited on 8 September, 2021
National Company Law Appellate Tribunal, New Delhi
Principal Bench
Company Appeal (AT) (Ins) No. 698 of 2021
IN THE MATTER OF:
M/s Innovating Hospitality ... Appellant
Vs.
Oravel Stays Pvt. Ltd. ...Respondent
Present:
For Appellant:- Mr. Saurabh Jain, Advocate
For Respondent:- Ms. Vatsala Rai, Mr. Aman Goyal, Advocates
ORDER
(Virtual Mode) 08.09.2021: Ld. Counsel appearing on behalf of the Appellant submits that after passing of the impugned order the matter has been settled between the parties yesterday and therefore, he seeks permission to withdraw this Appeal with the liberty that if the Respondent does not pay the amount as per the settlement terms then the Appellant may file Application for revival of this Appeal.
Ld. Counsel appearing on behalf of the Respondent is in agreement with the submissions made on behalf of the Appellant.
We have considered the submissions of Ld. Counsels for the parties. The Appeal is dismissed as withdrawn with the aforesaid liberty. No order as to costs.
[Justice Jarat Kumar Jain] Member (Judicial) [Dr. Ashok Kumar Mishra] Member (Technical) [Dr. Alok Srivastava] Member (Technical) SC/md.