National Company Law Appellate Tribunal
State Bank Of India vs Venugopal Dhoot & Ors on 24 February, 2020
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Ins) No. 1439 of 2019
IN THE MATTER OF:
State Bank of India ....Appellant
Vs.
Venugopal Dhoot & Ors. ....Respondents
Present:
For Appellant: Mr. Bishwajit Dubey, Ms. Surabhi Khattar and
Mr. Prafful Goyal, Advocates
For Respondent: Mr. Yashwardhan, Mr. Aakash Bhardwaj and Ms.
Kritika Nagpal, Advocates for R-1.
Ms. Misha and Ms. Moulshree Shukla, Advocates
for RP.
ORDER
24.02.2020: It is represented on behalf of the Appellant that the instant Appeal has become an infructuous one.
Recording the aforesaid fact, the present Appeal is dismissed as an infructous one, but without costs.
[Justice Venugopal M.] Member (Judicial) [V. P. Singh] Member (Technical) [Shreesha Merla] Member (Technical) sa/nn