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Madras High Court

Manmohan Singh Jain vs The Adjudicating Authority on 24 November, 2021

Author: M.N.Bhandari

Bench: Munishwar Nath Bhandari, P.D.Audikesavalu

                                                                        W.P.No.24348 of 2021



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    24.11.2021

                                                    CORAM :

                                   THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                             ACTING CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.P.No.24348 of 2021

                     Manmohan Singh Jain                                 .. Petitioner

                                                  Vs

                     1.The Adjudicating Authority,
                       National Company Law Tribunal,
                       Corporate Bhawan II Floor,
                       Beach Road, Mannadi,
                       George Town, Chennai – 600 001.

                     2.The Authorised Officer,
                       State Bank of India,
                       Stressed Assets Recovery Branch,
                       Red Cross Buildings,
                       II Floor, No.32, Montieth Road,
                       Chennai – 600 008.                                .. Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India
                     praying for a writ of mandamus to direct the first respondent that the
                     “terminus a quo” is 27.04.2021 based on the date of admission
                     (moratorium) and limitation is to be computed backwards from that

                     ___________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.24348 of 2021



                     date as mandated by Section 60(6) of IBC 2016 for the purpose of
                     determination of the prescribed period of limitation by the Adjudicating
                     Authority subject to the appeal already filed and pending before the
                     NCLAT.


                                      For the Petitioner      : Mr.B.Gurumurthy

                                      For the Respondents     : Mr.Vipin
                                                                for respondent No.2

                                                           ORDER

(Order of the Court was made by the Hon'ble Acting Chief Justice) Learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to pursue other legal remedies as per law.

2. In view of the above, the writ petition is dismissed as withdrawn with liberty as prayed for. There will be no order as to costs. Consequently, W.M.P.No.25659 of 2021 is closed.

(M.N.B., ACJ.) (P.D.A., J.) 24.11.2021 Index : No sasi ___________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.24348 of 2021 To:

1.The Adjudicating Authority, National Company Law Tribunal, Corporate Bhawan II Floor, Beach Road, Mannadi, George Town, Chennai – 600 001.
2.The Authorised Officer, State Bank of India, Stressed Assets Recovery Branch, Red Cross Buildings, II Floor, No.32, Montieth Road, Chennai – 600 008.

___________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.24348 of 2021 M.N.BHANDARI, ACJ AND P.D.AUDIKESAVALU,J.

W.P.No.24348 of 2021

24.11.2021 ___________ Page 4 of 4 https://www.mhc.tn.gov.in/judis