National Company Law Appellate Tribunal
Prerna Singh vs Committee Of Creditors M/S Xalta Food ... on 11 December, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
Company Appeal (AT) (Insolvency) No. 1428 of 2019
IN THE MATTER OF:
Prerna Singh ...Appellant
Versus
Committee of Creditors
M/s Xalta Food and Beverages Pvt. Ltd. & Ors. ...Respondents
Present: For Appellant: Mr. Kshitij Sharda, Advocate
ORDER
11.12.2019 Already there is an order for payment to be made in favour of Ms. Prerna Singh, the landlord of the premises. By impugned order dated 22nd October, 2019 the Adjudicating Authority (National Company Law Tribunal, New Delhi Bench has ordered to pay directly in the account of the Appellant - 'Ms. Prerna Singh'.
In the circumstances, we are not inclined to interfere with the impugned order dated 22nd October, 2019. If any of the party is not complying with the order passed by this Appellate Tribunal on 31st January, 2019, it will be open to the Appellant to move an appropriate application for appropriate relief before this Appellate Tribunal.
The appeal stands disposed of. No costs.
[Justice S.J. Mukhopadhaya] Chairperson [Justice Bansi Lal Bhat] Member (Judicial) [Justice Venugopal M.] Member (Judicial) /ns/gc