National Company Law Appellate Tribunal
Lieutenant Colonel Sandeep Dewan vs Ootacamund Club on 11 October, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) No.74/2023
(IA Nos.955 & 956/2023)
(Filed under Section 421 of the Companies Act, 2013)
(Arising out of the Impugned Order dated 11.05.2023 in
C.P. No.113/2022, passed by the National Company Law Tribunal,
Chennai Bench)
In the matter of:
Lieutenant Colonel Sandeep Dewan ...Appellant
V
Ootacamund Club & 13 Ors. ...Respondents
Present :
For Appellant : Mr. Vaibhav R Venkatesh, Senior Advocate
For Mr. Anirudh A Sriram, Advocate
For Respondents : Mr. P.H. Arvindh Pandian, Senior Advocate
For Mr. C.V. Shailandhran, Advocate, For R1
Mr. Suhrith Parthasarathy, Advocate, For R2
WITH
Company Appeal (AT) (CH) No.84/2023
(Filed under Section 421 of the Companies Act, 2013)
(Arising out of the Impugned Order dated 28.06.2023 in
IA/91(CHE)/2023, passed by the National Company Law Tribunal,
Chennai Bench)
In the matter of:
Lieutenant Colonel Sandeep Dewan ...Appellant
V
Ootacamund Club & 13 Ors. ...Respondents
Present :
For Appellant : Mr. Vaibhav R Venkatesh, Senior Advocate
For Mr. Anirudh A Sriram, Advocate
For Respondents : Mr. P.H. Arvindh Pandian, Senior Advocate
For Mr. C.V. Shailandhran, Advocate, For R1
Mr. Suhrith Parthasarathy, Advocate, For R2
Comp App (AT) (CH) Nos.74, 84 & 85/2023 Page 1 of 3
WITH
Company Appeal (AT) (CH) No.85/2023
(Filed under Section 421 of the Companies Act, 2013)
(Arising out of the Impugned Order dated 28.06.2023 in
IA/91(CHE)/2023, passed by the National Company Law Tribunal,
Chennai Bench)
In the matter of:
Lieutenant Colonel Sandeep Dewan ...Appellant
V
Ootacamund Club & 13 Ors. ...Respondents
Present :
For Appellant : Mr. Vaibhav R Venkatesh, Senior Advocate
For Mr. Anirudh A Sriram, Advocate
For Respondents : Mr. P.H. Arvindh Pandian, Senior Advocate
For Mr. C.V. Shailandhran, Advocate, For R1
Mr. Suhrith Parthasarathy, Advocate, For R2
ORDER
(Virtual Mode) 11.10.2023:
After hearing the arguments of Mr. Vaibhav R Venkatesh, the Learned Senior Counsel appearing for the 'Appellant', for quite some time, the Learned Counsel appearing for the 'Appellant', seeks permission from this 'Tribunal', to withdraw the instant Comp App (AT) (CH) Nos.74, 84 & 85/2023. Acceding to the said request, the instant Comp App (AT) (CH) Nos.74, 84 & 85/2023 are 'dismissed as withdrawn'. No costs. The connected pending IA Nos.955 & 956/2023 are closed.
Before parting with the case, this 'Tribunal', makes it quite clear that it is open to the Learned Counsel for the 'Appellant', as well as the Learned Senior Comp App (AT) (CH) Nos.74, 84 & 85/2023 Page 2 of 3 Counsel appearing for the 1st Respondent, to raise all factual and legal pleas before the 'Tribunal' in C.P. No.113/2022 & IA/91(CHE))/2023 for redressal of their grievances, of course, in the manner known to 'Law' and in accordance with 'Law', if any, so desire / advises.
The 'Tribunal', after hearing the parties in C.P. No.113/2022 & IA/91(CHE))/2023 is to pass a reasoned / speaking 'Order', in a 'fair', 'just' and in a dispassionate manner, of course, uninfluenced and untrammelled with any of the observations made by this 'Tribunal', in this 'Appeal'.
[Justice M. Venugopal] Member (Judicial) [Shreesha Merla] Member (Technical) VG/TM Comp App (AT) (CH) Nos.74, 84 & 85/2023 Page 3 of 3