Calcutta High Court
Kemin Industries South Asia Pvt. Ltd vs Arambagh Hatcheries Ltd on 9 February, 2024
OD - 25
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CS/224/2010
IA No.GA/1/2012 (Old No.GA/2432/2012)
KEMIN INDUSTRIES SOUTH ASIA PVT. LTD.
VS
ARAMBAGH HATCHERIES LTD.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : February 9, 2024.
Appearance:
Mr. Sachin Shukla, Adv.
... for the plaintiff The Court: Mr. Sachin Shukla, learned advocate, is appearing for the plaintiff. None appears on behalf of the defendant.
Counsel for the plaintiff has handed over the copy of the order passed by the National Company Law Tribunal, Kolkata Bench in CP (IB) No.1536/KB/2019 dated 13th May, 2022 wherein the defendant had approached the CIRP and accordingly, IRP was appointed.
Counsel for the plaintiff submits that in view of the order passed by the National Company Law Tribunal dated 13th May, 2022, the plaintiff does not intend to proceed with the matter and prays for withdrawal of the suit.
In view of the submission made by the counsel for the plaintiff, CS/224/2010 is dismissed as withdrawn.
Consequently, all the connected applications are also dismissed as withdrawn.
The copy of the order dated 13th May, 2022 passed by the NCLT be kept with the record.
(KRISHNA RAO, J.) RS