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Review Application No. 14 of 2019 in Company Appeal(AT)(Insolvency) No. 437 of 2018
Learned Counsel for the Applicant in Review Application No. 14 of 2019 in Comp. Appl. (Insolvency) No. 437 of 2018, Mr. Abhijeet Sinha seeks permission from this ‘Tribunal’ to withdraw the instant Review Application No. 14 of 2019 in Comp. Appl. (Insolvency) No. 437 of 2018. Acceding to the said request of the Learned Counsel for the Review Applicant, instant Review Application No. 14 of 2019 in Comp. Appl. (Insolvency) No. 437 of 2018 is dismissed as withdrawn. No costs.
Review Application No. 17 of 2019 in Company Appeal(AT)(Insolvency) No. 444 of 2018
The ‘Office of the Registry’ is directed to List the instant Review Application No. 17 of 2019 in Company Appeal (AT)(Insolvency) No. 444 of 2018 on 13th May, 2022.
The Learned Counsel Mr. Abhijeet Sinha appearing for the Respondent No. 1 in the instant Application is permitted to file copy of the Judgment of the Hon’ble Supreme Court in Civil Appeal No. 8129 of 2019 in the matter of Ghanashyam Mishra & Sons. Pvt. Ltd. Vs. Edelweiss Asset Reconstruction Co. Ltd. through the Director & Ors. before the ‘Office of the Registry’ (not only through e-filing but also in the form of ‘Hard copy’) and the copy of the same shall be served to the other side well in advance before the next date of ‘Hearing’.