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Judgment
This case was to be listed for 'Admission (after notice)', but it has been wrongly listed 'for orders'.
An Interlocutory Application No. 3049 of 2019 has been filed by the Employees of the 'Corporate Debtor'. Another Interlocutory Application has been filed by the 'Interim Resolution Professional' for execution of certain periods.
On 25th October, 2019, when the matter was taken up, it was argued that the question relating to Section 12A of the Insolvency and Bankruptcy Code, 2016 is also being considered.
Today, when the matter was taken up, Mr. Jayant Mehta along with Mr. Swapnil Gupta, counsel appearing on behalf of the Appellant submits that he has been instructed to withdraw the appeal to enable the Appellant to move in terms of Section 12 A.
In the circumstance, we are not inclined to make any opinion with regard to the Interlocutory Applications filed by the Employees Association or the 'Interim Resolution Professional' but giving liberty to raise the issue before the Adjudicating Authority (National Company Law Tribunal).
Both the Appeals are disposed of as withdrawn with liberty to the Appellant to move in terms of Section 12A of the 'I&B Code' but without any liberty to challenge the same very impugned order dated 14th February, 2019.
Liberty is also given to the Employees Association and the 'Interim Resolution Professional' to pray for similar relief as sought for in the Interlocutory Applications before the Adjudicating Authority, who may consider their applications, if such a prayer is made.
Both the Appeals are disposed of as withdrawn with the aforesaid observations. No costs.