National Company Law Appellate Tribunal
Indiabulls Housing Finance Ltd vs Deccan Chronicle Holdings Ltd. & Ors on 20 April, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
COMPANY APPEAL (AT) NO.75 OF 2017
In the matter of:
Indiabulls Housing Finance Ltd .. .Appellants
Versus
Deccan Chronicle Holdings Ltd & Ors. ....Respondents
Present: Mr. Chetan Sharma, Sr. Advocate with Mr Sadapurna Mukherjee and Mr. Rajeev Kumar, Advocates for the Appellants. Mr. Alok Dhir, Advocate with Mr. Milan Singh Negi and Mr. K.P.S.Kohli, Advocates for the Respondents.
Order 20.04.2017-After some arguments, learned counsel for the appellant sought permission to withdraw the appeal with the liberty to move the appropriate Court/National Company Law Tribunal/ Authority for other appropriate revival/relief.
Learned Counsel for the Respondent had raised some objections to the liberty sought but we find no reason to reject the prayer. We accordingly allow the appellant to withdraw the appeal, with liberty as sought for.
The appeal stands disposed of as withdrawn.
(Justice S.J. Mukhopadhaya) Chairperson (Mr. Balvinder Singh) Member (Technical) bm