National Company Law Appellate Tribunal
South Eastern Coalfields Limited vs Saurabh Kumar Tikmani on 18 June, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT)(CH)(Ins) No.271/2023
(IA No.840/2023)
In the matter of:
SOUTH EASTERN COALFIELDS LIMITED,
Through its Manager (M & S),
Seepat Road, Bilaspur, Chhattisgarh - 495 006. ... APPELLANT
V
SAURABH KUMAR TIKMANI,
RP, acting on behalf of M/s. Lanco Amarkantak Power Limited,
KPMG Restructuring Services LLP,
Lodha Excelus Appollo Mills Compound,
N M Joshi Marg, Mahalaxmi,
Mumbai - 400 011 ...RESPONDENT
Present :
For Appellant : Mr. B Surendhar, Advocate
For Respondent : No Appearance
ORDER
(Hybrid Mode) 18.06.2025:
The learned counsel for the Appellant submits that, with the efflux of time, the relief, which has been sought in the Company Appeal has been rendered infructuous and prays that the appeal may be dismissed as having rendered infructuous.
Accordingly, the Appeal is directed to be 'dismissed' as having rendered infructuous.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) GKJ/MS/RS Comp App (AT) (CH) (Ins) No.271/2023 Page 1 of 1