National Company Law Appellate Tribunal
J.M. Financial Asset Reconstruction ... vs Devendra P. Jain The Rp Of Sandhya ... on 23 September, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) Nos. 922-923 of 2019
IN THE MATTER OF:
J.M. Financial Asset Reconstruction
Company Ltd. .... Appellant
Vs
Devendra P. Jain, Resolution Professional of
Sandhya Prakash Limited & Anr. .... Respondents
Present:
For Appellant: Ms. Sonakshi, Advocate.
For Respondents:
ORDER
23.09.2019 Ms. Sonakshi, learned Counsel appearing on behalf of the Appellant submits that she has been instructed by Ms. Anushree Kapadia, Advocate on record to intimate that subsequently, the order has been pronounced and this Appeal has become infructuous.
In view of the submission, we dispose of the Appeal having become infructuous.
[Justice S. J. Mukhopadhaya] Chairperson [Justice A.I.S. Cheema] Member (Judicial) [Kanthi Narahari] Member (Technical) Ash/GC