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Judgment
ORDER
There is ‘No Representation’ on the side of the ‘Appellant’, at the time of calling of the matter, either in person, or through the Learned Counsel on Record.
It comes to be known that ‘Resolution Professional’, had filed a ‘Liquidation Application’ in IA(IBC)49/(KOB)/2022 in IBA/51/KOB/2021, and the same was allowed by the ‘Adjudicating Authority’, on 02/06/2022.
Further, that the ‘Aggrieved Party’, viz., the ‘Appellant’, had preferred the Company Appeal (AT) (CH) (Ins) No. 320 of 2022 on the file of this ‘Tribunal’ and the same came to be ‘Dismissed’, on 19/10/2022. Hence, nothing survives for any further ‘Adjudication’ in the Instant Company Appeal (AT) (CH) (Ins) No. 18 of 2022 and accordingly the Instant Company Appeal (AT) (CH) (Ins) No. 18 of 2022 is ‘Dismissed’. No ‘Costs’. The Connected Pending IA Nos. 36 & 74 of 2022, are ‘Closed’.