National Company Law Appellate Tribunal
M/S Navalmaruk Services India Private ... vs Mr. Joseph Jayananda & Ors on 3 November, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No. 51/2024
(IA Nos. 151 & 150/2024)
IN THE MATTER OF:
\
M/s. Navalmaruk Services India Private Limited
Through its Director, Mr. S. Nagarajan, R/o
8B1 Eesha Homes Sanjeevani Padmavathy
Nagar, Poonamllee, Chennai, Tamil Nadu - 600056 ... Appellant
V
Mr. Ritesh Prakash Adatiya,
Resolution Professional of M/s Navalmar
Shipping (India) Private Limited
R/o B-401, the First, B/h ITC Hotel B/s
Keshav Baugh Party Plot, Vastrapur,
Ahmedabad - 380015 ... Respondent No. 1
Mr. Joseph Jayananda
Suspended Director of M/s Navalmar
R/o No. 8/1, The Angel, Bazar Street
Abbaiah Garden, Vannarpret, Viveknagar,
Bangalore - 560047 ... Respondent No. 2
Mr. Rosy Rego
Suspended Director of M/s Navalmar
Shipping (India) Private Limited
R/o F3, 1st Floor, Marian Apartments, No.
17 Cline Roads, Bengaluru, Karnataka - 560005 ... Respondent No. 3
Present:
For Appellants : Mr. Salim A Inamdar &
Mr. Dwarakesh Prabhakaran, Advocates
For Respondents : Mr. Abhijit Atur, Advocate for R1
Ms. Amrita Jain, Advocate for R2 & R3
Comp. App (AT) (CH) (Ins) No. 51, 194, & 88/2024 Page 1 of 4
With
TA (AT) No. 1/2024
CA (AT) (Ins) No. 194/2024
(IA Nos. 646, 647 & 648/2024)
IN THE MATTER OF:
\
M/s. Navalmaruk Services India Private Limited
Through its Authorised Representative,
Mr. S. Nagarajan, R/o 8B1 Eesha Homes
Sanjeevani Padmavathy Nagar Poonamllee
Chennai, Tamil Nadu - 600056 ... Appellant No. 1
Andrea Colombo
R/o Studio 8, The People's Hall, 91-97,
Freston Road, London - W11-4BD ... Appellant No. 2
V
Mr. Joseph Jayananda
Suspended Director of M/s. Navalmar
Shipping (India) Private Limited
R/o No. 8/1, The Angel, Bazar Street
Abbaiah Garden, Vannarpret, Viveknagar,
Bangalore - 560047 ... Respondent No. 1
Mr. Rosy Rego
Suspended Director of M/s Navalmar
Shipping (India) Private Limited
R/o F3, 1st Floor, Marian Apartments, No.
17 Cline Roads, Bengaluru, Karnataka - 560005 ... Respondent No. 2
Mr. Ritesh Prakash Adatiya
Resolution Professional of M/s Navalmar
Shipping (India) Private Limited
R/o B-401, the First, B/h ITC Hotel B/s
Keshav Baugh Party Plot, Vastrapur,
Ahmedabad - 380015 ... Respondent No. 3
NAVALMAR (UK) LTD
Operational Creditor of M/s Navalmar
Comp. App (AT) (CH) (Ins) No. 51, 194, & 88/2024 Page 2 of 4
Shipping (India) Private Limited
Beulah Hall 3, Beulah Road London, SW
19 3SB, United Kingdom ... Respondent No. 4
Present:
For Appellants : Mr. Salim A Inamdar &
Mr. Dwarakesh Prabhakaran, Advocates
For Respondents : Ms. Amrita Jain, Advocate for R1 & R2
Mr. Abhijit Atur, Advocate for R3
With
Company Appeal (AT) (CH) (Ins) No. 88/2024
(IA Nos. 247 & 249/2024)
IN THE MATTER OF:
\
Mr. Ritesh Prakash Adatiya,
Resolution Professional of M/s. Navalmar
Shipping (India) Private Limited
10th Floor, 1003, Zion Z1, Ramdas Road, Near
Avalon Hotel, Thaltej, Ahmadabad, Gujarat - 380059 ... Appellant
Vs
M/s. Navalmaruk Services India Private Limited
Phase 5th Sea View Towers 12/9, Krishnan Koil,
St. Harbour, Chennai, Tamil Nadu - 600 001 ... Respondent No. 1
Mr. Joseph Jayananda
Suspended Director of M/s. Navalmar
Shipping (India) Private Limited
No. 8/1, The Angel, Bazar Street, Abbaiah
Garden, Vannarpet, Viveknagar, Bengaluru,
Karnataka - 560 047 ... Respondent No. 2
Mr. Rosy Rego
Suspended Director of M/s. Navalmar
Shipping (India) Private Limited
F3, 1st Floor, Marain Apartments, No. 17, Cline
Roads, Bengaluru, Karnataka - 560 005 ... Respondent No. 3
Present:
For Appellant : Mr. Abhijit Atur, Advocate
For Respondents : Mr. Salim A Inamdar &
Mr. Dwarakesh Prabhakaran, Advocates for R1
Comp. App (AT) (CH) (Ins) No. 51, 194, & 88/2024 Page 3 of 4
Ms. Amrita Jain, Advocate for R2 & R3
ORDER
(Hybrid Mode) 03.11.2025:
We had reserved the judgments in these three Company Appeals, but subsequently a mention was made by the Learned Counsels for the Appeals to take the matter out of turn. Accordingly, these matters are listed today. The Counsel for the Appellant submits that, owing to certain subsequent developments, they don't intend to press the Appeals.
Hence, the Company Appeals are directed to be dismissed as withdrawn.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) YS/MS/AK Comp. App (AT) (CH) (Ins) No. 51, 194, & 88/2024 Page 4 of 4