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Judgment
ORDER
25.11.2022: After ‘Hearing’ the ‘Arguments’ of the Learned Counsel for the ‘Appellants’, the Learned Counsel seeks permission from this ‘Tribunal’ to withdraw the instant ‘Comp. App. (AT)(CH)(Ins) No.415/2022. Acceding to his said request, the instant ‘Comp. App. (AT)(CH)(Ins) No.415/2022’ is ‘dismissed’ as ‘withdrawn’. The connected IA/1013/2022 (For ‘Urgent Listing’), IA/1014/2022 (For ‘Delay Filing’) and IA/1015/2022 (For ‘Stay’) are Closed.
Before parting with the Case, this ‘Tribunal’ makes it, quite, clear that the ‘withdrawal’ of the instant ‘Comp. App. (AT)(CH)(Ins) No.415/2022’, will not preclude the ‘Appellants’ to raise all ‘Factual’ and ‘Legal’ issues, before the ‘Adjudicating Authority’, (National Company Law Tribunal, Hyderabad Bench - I), in IA 653/2020 in CP (IB) No.341/7/HDB /2019, who shall take into account of the same and to pass a ‘reasoned’, ‘speaking’ ‘Order’, in the subject matter in issue, of course, uninfluenced and untrammelled with any of the ‘observations’ made by this ‘Tribunal’, (after adhering to the ‘Principles of Natural Justice’), in true ‘Letter and Spirit’.