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Judgment
(Hybrid Mode)
On 02.04.2026, the matter came up but it was relisted on 10.04.2026. On 10.04.2026 the order sheet notes as follows:
“10.04.2026: Let the Rejoinder be filed within two weeks’ time and Reply be filed within one week thereafter. List it in the fresh case category on 05.05.2026.”
It is the submission of the Ld. Counsel for the respondent the reply has not been filed in the present case as formal notice was never issued in this case. It is admitted by the Ld. Counsels that the order passed in other matter has been typed in the present case. This order be not read into.
In view of the above, the application bearing I.A. No. 3234 of 2026 stands withdrawn.
During the course of arguments, the Ld. Counsel for the appellant submits he intends to withdraw this appeal and would raise all his rights and contentions before the Ld. NCLT during the hearing of the CA Nos. 50,51 & 52 of 2026.
The appeal, accordingly, is dismissed as withdrawn. Both the parties may take all their contentions before the Ld. NCLT. We reiterate we have not examined the matter on merit. All pending applications, are disposed of.