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Judgment
ORDER
07.02.2023: After ‘Hearing’, Mr. Srenik Jain, the Learned Counsel appearing for the ‘Appellant’ / ‘Petitioner’ / ‘Operational Creditor’, for quite some time, the Learned Counsel appearing for the ‘Appellant’, fairly seeks permission from this ‘Tribunal’ to withdraw the TA (AT) No.175/2021 (CA (AT) (Ins) No.213/2019). Acceding to his said request, the present TA (AT) No.175/2021 (CA (AT) (Ins) No.213/2019) is ‘dismissed’ as ‘withdrawn’.
No Costs.
Before parting with the Case, this ‘Tribunal’ grants ‘Liberty’, to the ‘Appellant’ / ‘Petitioner’ / ‘Operational Creditor’, to approach the ‘Competent Civil Court’, for seeking ‘redressal’, of its ‘Grievances’, ‘of course’, in the manner known to ‘Law’, and in accordance with ‘Law’, if it so ‘desires’ / ‘advised’.
Further, it is made quite clear, that the ‘Dismissal’, of the instant TA (AT) No.175/2021 (CA (AT) (Ins) No.213/2019), will not ‘preclude’ the ‘Appellant’ / ‘Petitioner’ / ‘Operational Creditor’, to take all available ‘Factual’ and ‘Legal Pleas’, before the ‘Competent Forum’, in accordance with ‘Law’.