National Company Law Appellate Tribunal
Shristi Infrastructure Development ... vs Avishek Gupta on 12 October, 2022
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Comp. App. (AT) (Ins.) No. 1216 of 2022
In the matter of:
Shristi Infrastructure Development Corporation Ltd. ....Appellant
Vs.
Avishek Gupta, Resolution Professional [Sarga Hotel ...Respondents
Private Limited] & Anr.
For Appellant: Appeared but not marked appearance.
For Respondents: Ms. Pooja Mahajan, Ms. Mahima Singh, Ms. Jasveen
Kaur, Advocates for R-1.
Mr. Abhinav Vasisht, Sr. Advocate with Mr. Raunak
Dhillon, Ms. Madhavi Khanna and Mr. Nihaad Dewan,
Advocates for R-2.
ORDER
12.10.2022: This Appeal has been filed against the order dated 27.09.2022 by which order the Adjudicating Authority has directed for posting the matter on 17.10.2022. We see no reason to entertain this Appeal. We only request the Adjudicating Authority to consider the Application including the Application filed by the Appellant and the main matter and dispose of as early as possible.
2. The Appeal is dismissed with the observation as made above.
[Justice Ashok Bhushan] Chairperson [Dr. Alok Srivastava] Member (Technical) [Barun Mitra] Member (Technical) Anjali/nn