National Company Law Appellate Tribunal
Ajay Walia vs Sunworld Residency Pvt Ltd & Others on 18 January, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 533 of 2018
IN THE MATTER OF:
Ajay Walia ...Appellant
Vs
Sunworld Residency Pvt. Ltd. & Ors. ....Respondents
Present:
For Appellant: Mr. Prabuddha Singh, Advocate.
For Respondents: Ms. Amrita Singh, Advocate for R-2.
ORDER
18.01.2019: Mr. Prabuddha Singh, learned counsel for the Appellant submits that the Appellant (Financial Creditor) has amicably settled the dispute with the Corporate Debtor and he is instructed to withdraw the instant appeal. Learned counsel for Respondent No. 2 is present.
2. In view of the statement made by learned counsel for the Appellant, he is allowed to withdraw the appeal. Appeal is dismissed as withdrawn but without giving any liberty to the Appellant to challenge the same very impugned order before this Appellate Tribunal.
[Justice Bansi Lal Bhat] Member (Judicial) am/uk