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Tribunals and CommissionsDivision Bench(2024) 01 NCLAT CK 3485

M/s. Kineta Global Limited vs M/s. IDBI Bank Limited & Ors.

National Company Law Appellate Tribunal, CHENNAI Bench · Decided on 5 January 2024

HON’BLE JUDGES
M. Venugopal, Member (Judicial) · Shreesha Merla, Member (Technical)
CASE NUMBER
Company Appeal (AT) (CH) (Ins) No.302/2021

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Judgment

11 paragraphs · 367 words

ORDER

Comp. App (AT) (CH) (INS.) No. 302 / 2021:

Heard Mr. Arun Kathpalia, Learned Senior Counsel appearing for R2 to R6 in Comp. App (AT) (CH) (INS.) No. 302 / 2021. Also, heard Mr. J. Manivannan, Learned Counsel appearing for R7, Mr. M. Navaneetha-krishnan, Learned Counsel for R8 and Mr. Akhil Bhansali, Learned Counsel for R9 in Comp. App (AT) (CH) (INS.) No. 302 / 2021.

The Learned Counsel Mr. M. Navaneethakrishnan for R8 submits that he is adopting the arguments of Learned Counsel for R2 to R6. The same is hereby recorded.

Hearing is completed in `Full’. Judgment is Reserved in Comp. App (AT) (CH) (INS.) No. 302 / 2021.

Heard Mr. V. Venkata Sivakumar (appearing in person) in IA No. 622 / 2022 in Comp. App (AT) (CH) (INS.) No. 302 / 2021, in `Full’.

The Learned Counsels appearing for the Parties are required to file their `Notes of Submissions’, containing not more than 3–5 Pages, coupled with Citations being relied upon by adverting to the relevant Paragraphs, before the `Office of the Registry’, through efiling and to serve a copy of the same to the other side, on or before 08.01.2024 (5.00 P.M.).

Comp. App (AT) (CH) (Ins) No.8 / 2022:

Mr. J. Manivannan, Learned Counsel appearing for the Appellant / Liquidator in Comp. App (AT) (CH) (Ins) No.8 / 2022 seeks permission from this `Tribunal’ to withdraw the instant Comp. App (AT) (CH) (Ins) No.8 / 2022.

Acceding to his request for withdrawal, the instant Comp. App (AT) (CH) (Ins) No.8 / 2022 is `dismissed as withdrawn’. No costs.

In this connection, the Learned Counsel Mr. J. Manivannan, appearing for the Appellant / Liquidator in Comp. App (AT) (CH) (Ins) No.8 / 2022 is permitted to file a `Memo’, seeking withdrawal of the instant Comp. App (AT) (CH) (Ins) No.8 / 2022, during the course of the day and in the event of such filing of `Memo’, through efiling today, then the same, shall be kept as part and parcel of the `Appeal Material Papers’ of the instant Comp. App (AT) (CH) (Ins) No.8 / 2022, among records. The connected pending IA No. 621 / 2022 (for Impleadment) is Closed. No costs.