National Company Law Appellate Tribunal
Bharat Bhushan Kumar vs Spaze Towers Private Limited Through ... on 23 November, 2021
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
I.A. No. 2506 of 2021
in
Company Appeal (AT) Insolvency No. 899 of 2021
IN THE MATTER OF:
Bharat Bhushan Kumar ....Appellant
Vs.
Spaze Towers Pvt. Ltd. & Ors. ...Respondents
For Appellant: Ms. Vatsala Kak, Advocate
For Respondent: Ms. Aditi Sinha, Mr. Piyush Singh, Advocates for R-2 to
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Mr. Rishabh Jain, Advocate for R-1/RP
Mr. Gaurav Katiyar, IRP in person
ORDER
(Virtual Mode) 23-11-2021: Heard Learned Counsel for the Appellant.
2. I.A. No. 2506 of 2021 has been filed by the Appellant on 16.11.2021 stating that the parties have settled the matter amicably and they do not want to pursue the instant Appeal.
3. When the case is called out, Learned Counsel for the Appellant screen- shares the Order of Hon'ble Supreme Court of India in Civil Appeal No. 6798 of 2021 in the matter of Bharat Bhushan Kumar Vs. Spaze Towers Pvt. Ltd. & Ors. dated 18th November, 2021 whereby Hon'ble Supreme Court of India has annulled the proceedings in CP No. IB 889/ND/2020 and disposed of the same.
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4. Accordingly, Learned Counsel for the Appellant seeks permission to withdraw this Appeal along with I.A. No. 2506 of 2021.
Permission accorded. The Appeal is dismissed as withdrawn.
[Justice Anant Bijay Singh] Member (Judicial) [Ms. Shreesha Merla] Member (Technical) Basant/kam.
Company Appeal (AT) Ins. No. 899 of 2021