National Company Law Appellate Tribunal
Amulya Kumar Mishra vs Splendor Landbase Limited on 9 January, 2025
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Restoration Application No. 49 of 2024
In
Company Appeal (AT) (Insolvency) No. 466 of 2024
IN THE MATTER OF:
Amulya Kumar Mishra ...Appellant
Versus
Splendor Landbase Ltd. & Anr. ...Respondents
Present:
For Appellant :
For Applicant : Mr. Siddharth Bhatli, Advocate.
For Respondents : Mr. Arun Kumar and Mr. Sarvesh Kashyap,
Advocates for IRP.
ORDER
(Hybrid Mode) 09.01.2025 : Counsel for the Applicant prays that he may be permitted to withdraw the Application and file an appropriate claim before the IRP since CIRP has already been admitted against the Corporate Debtor. Prayer is allowed.
Restoration Application No. 49/2024 is dismissed as withdrawn.
[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) [Arun Baroka] Member (Technical) himanshu/nn