National Company Law Appellate Tribunal
Innoventive Ventures Ltd vs Dhinal Shah Liquidator Of Innoventive ... on 4 January, 2021
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) Insolvency) No. 1132-33 of 2020
IN THE MATTER OF:
Innoventive Ventures Ltd. ...Appellant
Versus
Dhinal Shah
Liquidator of Innoventive Industries
Limited & Ors. ...Respondent
Present: -
For Appellant: Mr. Shiv Kumar Suri, Shikhil Suri, Ms. Nikita Thapar
and Ms. Aastha Mehta, Advocates.
For Respondents: Ms. Pooja Mahajan, Advocate (Caveator),
Ms. Mahima Singh, Advocate (Caveator) and Ms.
Srishti Kapoor, Advocate.
ORDER
(Virtual Mode) 04.01.2021 Mr. Shiv Kumar Suri, Advocate representing the Appellant submits that he has instructions to withdraw the Appeal, as the Appellant has approached the Adjudicating Authority (National Company Law Tribunal, Mumbai Bench) with an application seeking recall of the impugned order. The Appeal is accordingly dismissed as withdrawn with liberty to assail the impugned order along with the order passed in Recall Application, if adverse to Appellant.
[Justice Bansi Lal Bhat] The Acting Chairperson [Justice Anant Bijay Singh] Member (Judicial) [Dr. Ashok Kumar Mishra] Member (Technical) Ash/GC/ 1