National Company Law Appellate Tribunal
Axis Bank Ltd vs Dinkar T. Venkatsubramanian, ... on 23 November, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Company Appeal (AT) (Insolvency) No. 277 of 2017
IN THE MATTER OF:
Axis Bank Ltd. ...Appellant
Versus
Dinkar T. Venkatsubramanian,
Resolution Professional for
JODPL Pvt. Ltd. ...Respondent
Present:
For Appellant : Shri Bishwajit Dubey, Ms. Surabhi Khattar and Shri Aditya
Marwah, Advocates
ORDER
23.11.2017 Learned counsel for the appellant submits that after filing of the appeal the matter was taken up in the Meeting of the Committee of Creditors held on 3rd November, 2017 pursuant to which decision has been taken by and accepted and the Interim Resolution Professional which is accepting the claim of the Financial Creditor. In the aforesaid background, counsel for the appellant sought for and is permitted to withdraw the appeal.
Let the minutes of meeting of the Committee of Creditors of JODPL Pvt. Ltd. be kept on record.
The appeal stands disposed of as withdrawn. No cost.
[Justice S.J. Mukhopadhaya] Chairperson [ Justice Bansi Lal Bhat ] Member(Judicial) /ns/uk