National Company Law Appellate Tribunal
Aurelia Laterite Mining Private ... vs Soban Babu Sagina on 21 August, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Comp App (AT)(CH) No. 61/2023
(IA Nos.726, 727/2023)
(Under Section 421 of the Companies Act, 2013)
(Arising out of the Impugned Order dated 28.04.2023 in CP No.179/24/
HDB/2019 passed by the 'Adjudicating Authority' (National
Company Law Tribunal, Hyderabad Bench-1)
In the matter of:
1) Aurelia Laterite Mining Pvt. Ltd. & 2 ors. ...Appellants
V
1) Soban Babu Sagina & Anr. ...Respondents
Present :
For Appellants : Mr. Thriyambak J Kannan, Advocate
For Respondents : Ms. Pranathi Karuturi, Advocate -R1/Caveator
For M/s. Aiyar & Dolia
ORDER
(Virtual Mode) 21.08.2023:
It is represented by the Learned Counsels' appearing for the 'Appellants' and on behalf of the '1st Respondent' that the parties viz. 'Appellants and the 1 st Respondent had amicably resolved their 'disputes'/'Controversies' and they had entered into a 'Settlement Agreement' dated 11.08.2023. As such, according to the Learned Counsels appearing for the parties, the instant Company Appeal (AT) (CH) 61 of 2023 may be 'Dismissed as Withdrawn'.
Company Appeal (AT)(CH) No.61 of 2023 Page 1 of 2
Acceding to their request, the instant Company Appeal (AT) (CH) 61 of 2023 is 'Dismissed as Withdrawn'. No costs. Connected IAs 726/2023 and 727/2023 are closed.
[Justice M. Venugopal] Member (Judicial) [Dr. Alok Srivastava] Member (Technical) SE/TM Company Appeal (AT)(CH) No.61 of 2023 Page 2 of 2