National Company Law Appellate Tribunal
Satish Balan Director Of Balan And ... vs Mrs. Neeta Navin Nagda & Anr on 9 August, 2023
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Comp. App. (AT) (Ins) No. 245 of 2023
In the matter of:
Satish Balan ....Appellant
Vs.
Mrs. Neeta Navin Nagda & Anr. ...Respondents
For Appellant: Mr. Deepak Bashta, Advocate.
For Respondents: Mr. Nayan Dubey, Advocate for Mr. Sinha Shrey
Nikhilesh, Advocate.
ORDER
09.08.2023: Learned Counsel for the Appellant submits that the matter stands settled in pursuance of the order dated 03.08.2023 passed by the Adjudicating Authority.
2. In view of the aforesaid, this Appeal has become infructuous. The amount deposited on 28.02.2023 be refunded to Respondent No.1- Neeta Navin Nagda.
3. Appeal is disposed of accordingly.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) Anjali/nn