National Company Law Appellate Tribunal
M/S Meil-Gayatri-Zvs-Itt ... vs M/S Guru Raghavendra Infrastructures & ... on 16 December, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT)(CH)(Ins) No.161/2024
(IA Nos.429 & 430/2024)
In the matter of:
M/s. MEIL-GAYATRI-ZVS-ITT (Consortium)
Represented by the lead consortium partner
(A Joint venture unincorporated company)
S-2 Technocrat Industrial Estate,
Balanagar, Hyderabad - 500 037. ...Appellant
V
M/s. Guru Raghavendra Infrastructures
Represented by its Managing Partner
Having its registered office at
2-293/82/C/16/A, Plot No 16,
Road No 7, Jubilee Hills,
Hyderabad- 500 033.
Sai Ramesh Kanuparthy
Resolution Professional of Gayatri Projects Limited,
Having its registered office at
6-4-1090, TSR Towers,
Rajbhavan Road, Somajiguda,
Hyderabad - 500 016.
Superintendent Engineer (Employer)
Indira Sagar Right Main Cancal Circle
Eluru, West Godavari District,
Andhra Pradesh. ...Respondents
Present :
For Appellant : Mr. Arjun Suresh, Advocate
For Respondents : Mr. Pogulakonda Pratap, Advocate for R1
With
Company Appeal (AT)(CH)(Ins) No.162/2024
(IA Nos.431 & 432/2024)
In the matter of:
M/s. MEIL-GAYATRI-ZVS-ITT (Consortium)
Represented by the lead consortium partner
(A Joint venture unincorporated company)
S-2 Technocrat Industrial Estate,
Balanagar, Hyderabad - 500 037. ... Appellant
V
Company Appeal (AT) (CH) (Ins) Nos.161 & 162/2024 Page 1 of 3
M/s Sri Krishna Engineering Company & Others
Rep By its Partner Sri B. Sai Rama Rao
Having its office at D.No 80-30-09/5, 3rd Street,
Jayasri Gardens, Jawaharlal Nehru Road,
Rajahmundry- 533103 EG Dist- Andhra Pradesh
Sai Ramesh Kanuparthy
Resolution Professional of Gayatri Projects Limited,
Having its registered office at
6-4-1090, TSR Towers,
Rajbhavan Road, Somajiguda,
Hyderabad - 500 016
M/s. Guru Raghavendra Infrastructures
Represented by its Managing Partner
Having its registered office at
2-293/82/C/16/A, Plot No 16,
Road No 7, Jubilee Hills,
Hyderabad- 500 033. ...Respondents
Present :
For Appellant : Mr. Arjun Suresh, Advocates
For Respondents : Ms. Vismaya, Advocate
For Mr. VVSN Raju, Advocate for R1
ORDER
(Hybrid Mode) 16.12.2025:
These are two connected Company Appeals, Comp App (AT) (CH) (Ins) No.161/2024, M/s. MEIL-GAYATRI-ZVS-ITT (Consortium) Vs M/s. Guru Raghavendra Infrastructures & 2 Ors., was preferred by the Appellant, being aggrieved against the impugned order dated 03.04.2024, that was passed by the Learned NCLT, Hyderabad Bench in IA No.1584/2023, preferred in CP(IB) No.308/7/HDB/2022.
The connected Company Appeal being Comp App (AT) (CH) (Ins) No.162/2024 has been preferred by the Appellant, being aggrieved against the impugned order dated 03.04.2024, that was passed by the Learned NCLT, Hyderabad Bench in IA No.1741/2023, preferred in CP(IB) No.308/7/HDB/2022.Company Appeal (AT) (CH) (Ins) Nos.161 & 162/2024 Page 2 of 3
These Company Appeals were earlier heard at length, but before the Judgment could be dictated and pronounced, a mention made by the Learned Counsel for the Appellant informing that, owing to the fact that a settlement has already been arrived at between the parties, and the Learned Tribunal, based on the said settlement has passed an order of 10.09.2025, in IA No.1475/2025, being the IA preferred under Section 12A of the I & B Code, permitting withdrawal of CIRP Process in respect of M/s. MEIL-GAYATRI-ZVS-ITT, the Corporate Debtor.
He has also filed a memo to that effect before this Appellate Tribunal, wherein he has placed the aforesaid order dated 10.09.2025 along with the Memorandum of Settlement which has been arrived at between the parties. The respective counsels appearing on behalf of the parties to the instant Company Appeals have supported the settlement memo and have prayed that the two Company Appeals may be dismissed as withdrawn in the light of the order passed on 10.09.2025 in IA No.1475/2025, withdrawing the CIRP Process. The said Memorandum of Settlement, as placed by the Learned Counsel for the Parties under the joint signatures, is taken on record. The Company Appeal would stand dismissed as withdrawn, owing to the implications of the order dated 10.09.2025, that has been passed in IA No.1475/2025, by the Learned Tribunal withdrawing the CIRP Process under Section 12A of the I & B Code.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) VG/MS/RS Company Appeal (AT) (CH) (Ins) Nos.161 & 162/2024 Page 3 of 3