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Judgment
ORDER
It is brought to the ‘Notice’ of this ‘Tribunal’, that a ‘Memo’ dated 04.10.2023 has been filed before the ‘Office of the Registry’, on behalf of the ‘Appellant’ that the ‘2nd Respondent’, had received an approval from its ‘Secured Creditor’/ ‘Asset Care and Reconstruction Limited (ACRE)’, to release a sum of INR 20 Crores which is under `Lien’, before the ‘Hon’ble Telangana High Court’, towards Full and Final Settlement of EXP 3 and EXP 1. Subsequently, the ‘2nd Respondent’, communicated to the ‘1st Respondent’ that it is willing to release a sum of INR 20 Crores, towards Full and Final settlement of EXP 3 of 2017 and EXP 1 of 2019.
It is also brought to the ‘Notice’ of this ‘Tribunal’, a sum of INR 20 Crores was received from the ‘National Company Law Appellate Tribunal’, Principal Bench, New Delhi. In view of the fact, that a sum of INR 20 Crores was received by the ‘1st Respondent’ the instant Comp App (AT) (CH) (Ins) No.215/2021 is ‘allowed’ and the ‘Impugned Order’ dated 27.08.2021 in CP(IB) No.524/9/HDB/2019, passed by the ‘National Company Law Tribunal’, Hyderabad Bench, is hereby `set aside’. The connected pending ‘Interlocutory Applications’, are closed.