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Tribunals and CommissionsDivision Bench(2022) 12 NCLAT CK 0436

Edelweiss Asset Reconstruction Comp. Ltd. vs Viceroy Hotels Ltd represented through Resolution Professional

National Company Law Appellate Tribunal, CHENNAI Bench · Decided on 23 December 2022

HON’BLE JUDGES
M. Venugopal, Member (Judicial) · Shreesha Merla, Member (Technical)
CASE NUMBER
TA (AT) No. 237/2021 (Comp App (AT) (Ins) No.440/2020)

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Judgment

3 paragraphs · 117 words

ORDER

23.12.2022: On behalf of the ‘Appellant’ a ‘Memo’ dated 07.10.2022 (vide Diary No.2728) is filed seeking ‘withdrawal’ of the instant Comp. App. (AT) (Ins) No.440/2020 i.e., TA (AT) No.237/2021. Acceding to the said request, the instant Comp. App. (AT) (Ins) No.440/2020 i.e., TA (AT) No.237/2021 is ‘dismissed’ as ‘withdrawn’. No Costs. The connected IA/1165/2022 (For ‘Stay’) is Closed.

23.12.2022: On behalf of the ‘Appellant’ a ‘Memo’ dated 07.10.2022 (vide Diary No.2729) is filed seeking ‘withdrawal’ of the instant Comp. App. (AT) (Ins) No.441/2020 i.e., TA (AT) No.238/2021. Acceding to the said request, the instant Comp. App. (AT) (Ins) No.441/2020 i.e., TA (AT) No.238/2021 is ‘dismissed’ as ‘withdrawn’. No Costs. The connected IA/1166/2022 (For ‘Stay’) is Closed.