National Company Law Appellate Tribunal
Syed Ahmed vs Golla Ramakantha Rao on 2 December, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No. 592/2025
(IA Nos. 1672, 1673 & 1674/2025)
In the matter of :
MR. SYED AHMED
Member of Suspended Board
Agarwal Reality Developers Pvt Ltd
H No. 3-6-687, Flat No.303,
Street No.11, Himayat Nagar,
Hyderabad-500029
MS. REEMA AGARWAL,
H No. 3-6-687, Flat No.303,
Street No.11, Himayat Nagar,
Hyderabad-500029 ...APPELLANTS
V
MR. GOLLA RAMAKANTH RAO
Resolution Professional,
No.IBBI/IPA-003/IP-N00310/2020-221/13364
Flat No.602, Plot No.9 6th Floor, Dream Home Vasista,
Barafbagh Colony Lower, Tankbund Road,
Hyderabad-500029
MR. NAVEEN KUMAR AGARWAL
Member of Suspended Board
Agarwal Reality Developers Pvt Ltd
Flat No.203, Trendset Sumanjali,
H. No.8-2-393/B, Road No.5, Banjara Hills,
Hyderabad-500034 ...RESPONDENTS
With
Company Appeal (AT) (CH) (Ins) No. 593/2025
(IA Nos. 1675, 1676 & 1677/2025)
Comp App (AT) (CH) (Ins) No. 592 & 593/2025 Page 1 of 3
In the matter of :
MR. SYED AHMED
Member of Suspended Board
Agarwal Reality Developers Pvt Ltd
H No. 3-6-687, Flat No.303,
Street No.11, Himayat Nagar,
Hyderabad-500029
M/S. SHIVAGANGA INFRASTRUCTURE LTD,
#8-2-269/10, Suit No.50,
Trendset Towers, Road No.2, Banjara Hills,
Hyderabad - 500034 ...APPELLANTS
V
MR. GOLLA RAMAKANTH RAO
Resolution Professional,
No.IBBI/IPA-003/IP-N00310/2020-221/13364
Flat No.602, Plot No.9 6th Floor, Dream Home Vasista,
Barafbagh Colony Lower, Tankbund Road,
Hyderabad-500029
MR. NAVEEN KUMAR AGARWAL
Member of Suspended Board
Agarwal Reality Developers Pvt Ltd
Flat No.203, Trendset Sumanjali,
H. No.8-2-393/B, Road No.5, Banjara Hills,
Hyderabad-500034 ...RESPONDENTS
Present :
For Appellants : Mr. Mayur Mundra, Mr. Raymond Albyness
& Mr. Sarangan, Advocates
For Respondents : Mr. Ambati Varun, Advocate for RP
ORDER
(Hybrid Mode) 02.12.2025:
After a prolonged hearing, the Ld. Counsel for the Appellants seeks to withdraw the company appeal.Comp App (AT) (CH) (Ins) No. 592 & 593/2025 Page 2 of 3
Accordingly, these 'company appeals' are 'dismissed' as 'withdrawn'. All the 'pending interlocutory applications' would stand 'closed'.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) SN/MS/AK Comp App (AT) (CH) (Ins) No. 592 & 593/2025 Page 3 of 3