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Judgment
This appeal has been filed against the order dated 01.08.2022 by which order Adjudicating Authority has admitted an application under Section 7.
This Appeal was heard by this Tribunal on 07.09.2022 on which notices were issued and interim order was passed that resolution plan if any shall not be put to vote without leave of the court.
An application has been filed by the appellant praying for withdrawal of the appeal. Learned Counsel for the Resolution Professional submits that the plan has been received in the process on 08.01.2023 and in view of the interim order passed by this Tribunal plan could not be put to vote. It is prayed that the period from 08.01.2023 till today i.e. 74 days be excluded in the CIRP.
We permit the appellant to withdraw the appeal. However, while withdrawing the appeal we exclude the 74 days period from 08.01.2023 till today in view of the interim order passed in the appeal.
The appeal is dismissed as withdrawn.
Appeal having dismissed as withdrawn we hope and trust that CIRP shall be proceed expeditiously.