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Tnsi Retail Private Limited vs Koinonia Coffee Private Limited on 11 August, 2023

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                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                       CIVIL APPEAL NO.     4874/2023


     TNSI RETAIL PRIVATE LIMITED                                 .....      APPELLANT(S)

                                            VERSUS

     KOINONIA COFFEE PRIVATE LIMITED &                           .....     RESPONDENT(S)
     ORS.


                                                O R D E R

Learned Senior Advocate appearing on behalf of the appellant – TNSI Retail Private Limited seeks permission to withdraw the present appeal and states that the appellant – TNSI Retail Private Limited will raise all pleas and contentions as available in law before the National Company Law Appellate Tribunal (NCLAT), Principal Bench, New Delhi, as the matter is listed before the NCLAT on 16.08.2023.

Recording the aforesaid, the present appeal is dismissed. Pending application(s), if any, shall stand disposed of.

..................J. (SANJIV KHANNA) ..................J. (S.V.N. BHATTI) NEW DELHI;

AUGUST 11, 2023.

Digitally signed by
SWETA BALODI
Date: 2023.08.16
15:05:20 IST
Reason:
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ITEM NO.33                COURT NO.3                     SECTION XVII

                S U P R E M E C O U R T O F         I N D I A
                        RECORD OF PROCEEDINGS

                     Civil Appeal    No.     4874/2023

TNSI RETAIL PRIVATE LIMITED                               Appellant(s)

                                    VERSUS

KOINONIA COFFEE PRIVATE LIMITED & ORS.                    Respondent(s)

(IA No. 149071/2023 - EX-PARTE STAY IA No. 149070/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 151253/2023 - INTERVENTION/IMPLEADMENT IA No. 150646/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-08-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Appellant(s) Mr. Ritin Rai, Sr. Adv.

Ms. Gunjan Mathur, Adv. Ms. Petrushka Dasgupta, Adv. Ms. Ankita Yadav, Adv.

Mr. Mridul Yadav, Adv.

Ms. Pallavi Pratap, AOR Ms. Prachi Pratap, Adv. Dr. Prashant Pratap, Adv. Mr. Gautam Mishra, Adv. Ms. Muskan Jain, Adv.

Ms. Kinjal Aggarwal, Adv.

For Respondent(s) Mr. Amar Dave, Adv.

Ms. Aakashi Lodha, AOR Mr. Viraj Parikh, Adv.

Mr. Pinaki Misra, Sr. Adv. Ms. Meghna Mishra, Adv. Ms. Tahira Karanjawala, Adv. Mr. Arjun Sharma, Adv.

Mr. Varun Tyagi, Adv.

Mr. Tarun Sharma, Adv.

Mr. Tarun Mehta, Adv.

Ms. Palak Sharma, Adv.

UPON hearing the counsel, the Court made the following  3 O R D E R The appeal is dismissed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)