National Company Law Appellate Tribunal
M K Rajagopalan vs Rajendran Shanmugam Resolution ... on 13 July, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No. 435/2022
(IA No. 1105/2022)
(Filed under Section 61 of the Insolvency and Bankruptcy Code, 2016)
Arising out of the Impugned Order dated 28/09/2022 in IA No.
507/2022 in IA/288/(CHE)/2022 in IBA No. CA/1/2017, passed by the
'Adjudicating Authority', (National Company Law Tribunal, Chennai
Bench - I, Chennai)
In the matter of:
M K Rajagopalan ....Appellant
V
Rajendran Shanmugam, RP
Vasan Healthcare Pvt. Ltd. & Anr. ...Respondents
Present :
For Appellant : Mr. K Chandramohan, Advocate.
For Respondents : Ms. S Elamathi, Advocate for R-1.
Mr. S Kaushik Ramaswamy, Advocate for R-2.
ORAL ORDER
(Virtual Mode) [Per; Justice Rakesh Kumar Jain (MJ)] 13.07.2023: Counsel for the Appellant has submitted that he does not want to press this Appeal. In view thereof, the present Appeal is hereby dismissed as not pressed.
[Justice Rakesh Kumar Jain] Member (Judicial) [Mrs. Shreesha Merla] Member (Technical) HA / MD / NG Company Appeal (AT) (CH) (INS) No.435/ 2022 Page 1 of 1