National Company Law Appellate Tribunal
Ajay Kumar Srivastava Director With ... vs Adamya Export & Import Private Limited on 30 July, 2024
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 1194 of 2024
IN THE MATTER OF:
Ajay Kumar Strivastva
Director with Powers Suspended of
Aadhar Infra Holding Ltd. ...Appellant
Versus
Adamya Export and Import Pvt. Ltd. & Anr. ...Respondents
Present:
For Appellant :
For Respondents : Mr. Harish Taneja and Ms. Parul, Advocates for
IRP.
ORDER
(Hybrid Mode) 30.07.2024 Counsel for the IRP submits that CIRP has been withdrawn by Order dated 26.06.2024 passed in the Application under Section 12(a) of the Insolvency and Bankruptcy Code, 2016. In view of the aforesaid, this Appeal has become infructuous.
The Appeal is dismissed as infructuous.
[Justice Ashok Bhushan] Chairperson [Arun Baroka] Member (Technical) himanshu/nn