National Company Law Appellate Tribunal
Asset Reconstruction Company India Ltd vs Digjam Limited Through Sunil Kumar ... on 27 May, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Ins.) No. 329 of 2020
IN THE MATTER OF:
Asset Reconstruction Company (India) Ltd. ....Appellant
Vs.
Digjam Ltd. ....Respondent
Through Sunil Kumar Agarwal Resolution Professional
Present:
For Appellant: Mr. Bishwajit Dubey, Ms. Surabhi Khattar and
Mr. Prafful Goyal, Advocates.
For Respondent: Mr. Pratik Thakkar, Advocate for R-1.
ORDER
(Virtual Mode) 27.05.2022: It is an admitted fact that the Resolution plan was approved on 25.07.2020 and has already been implemented.
Learned Counsel for the Respondent has submitted that the present Appeal has since become infructuous. We see no substantial ground in the submissions made by Learned Counsel for the Appellant with respect to their belated claims especially having regard to the fact that admittedly the new management has also taken over the company two years ago. Thus, we are of the view that there are no grounds to entertain this appeal and the same is dismissed accordingly. No costs.
[Justice Rakesh Kumar Jain] Member (Judicial) [Shreesha Merla] Member (Technical) sa/rr/md