National Company Law Appellate Tribunal
Ashok G. Rajani vs Beacon Trusteeship Ltd & Ors on 3 May, 2023
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
Company Appeal (AT)(Insolvency) No. 598 of 2021
IN THE MATTER OF:
Ashok G. Rajani
Erstwhile Director Seya Industries Ltd. ...Appellant
Versus
Beacon Trusteeship Ltd. & Ors. ...Respondents
Present:
For Appellant : Mr. Harsh Jain, Mr. Puneet Jain, Mr. Umang Mehta,
Advocates
For Respondents : Mr. Shikhil Suri, Mrs. Madhu Suri, Mrs. Jyoti Suri,
Ms. Komal Gupta, Ms. Mahima Aggarwal, Advocates
for R1 to 3
Ms. Aakashi Lodha, Mr. Ravi Raghunath, Advocates
for Central Bank of India.
ORDER
03.05.2023: Learned Counsel for the Appellant submits that application u/s 12A has already been allowed by order dated 18.04.2023. In view of the aforesaid, this Appeal is dismissed as having become infructuous.
[Justice Ashok Bhushan] Chairperson [Mr. Barun Mitra] Member (Technical) ss/nn