National Company Law Appellate Tribunal
Nikhil Khanna & Ors vs Spaze Towers Private Limited on 16 January, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
Company Appeal (AT) (Insolvency) No. 1720 of 2024 &
I.A. No. 6223 of 2024
In the matter of:
Nikhil Khanna & Ors. ....Appellant
Vs.
Spaze Towers Pvt. Ltd. ...Respondents
For Appellant None for Appellant
For Respondents Mr. Sumesh Dhawan, Ms. Vatsala Kak, Mr.
Shaurya Shyam, Advocates.
ORDER
(HYBRID MODE) 16.01.2025: None for Appellant despite matter called twice. This appeal is against an impugned order dated 11.06.2024 whereby an application u/s 7 filed by Appellant was dismissed. It has been informed to us by Ld. Counsel for Suspended Director of the Company, the Company has been admitted to CIRP vide order dated 21.10.2024. Perhaps, for this reason, none appears for Appellant. Since none appears for the Appellant despite second call, it seems Appellant is not interested in pursuing the matter. Appeal is dismissed for non-prosecution.
[Justice Yogesh Khanna] Member (Judicial) [Mr. Ajai Das Mehrotra] Member (Technical) ss/manu