National Company Law Appellate Tribunal
Abhishek Singh vs Huhtamaki Ppl Limited & Ors on 28 July, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH
NEW DELHI
COMPANY APPEAL (AT)(Ins) NO.235 OF 2021
&
IA No.2411/2022
In the matter of:
Abhishek Singh Appellant
Vs
Huhtamaki PPL Ltd & Ors Respondent
For Appellant: Mr.Swaroop George, Advocate.
For Respondent: Mr Kindhuk Chatterjee, Advocates for R2 and R3.
ORDER
28.07.2023: Mr. Swaroop George, learned counsel for the appellant submits that in view of judgement passed by the Hon'ble Supreme Court in Civil Appeal No.2241/2023 the present appeal has become infructuous. He submits that the Hon'ble Supreme Court has already set aside the order passed under Section 9 of the IBC whereby CIRP was initiated. This submission was made in presence of learned counsel for Respondent No.2 and R3.
Recording the submission of learned counsel for the Appeal the present appeal is dismissed as the same has become infructuous.
(Justice Rakesh Kumar) Member (Judicial) (Dr. Alok Srivastava) Member (Technical) Bm/gc