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Tribunals and CommissionsDivision Bench(2024) 01 NCLAT CK 3521

Manjunath Ravindra & Anr. vs Mentor Capital Limited & Ors.

National Company Law Appellate Tribunal, CHENNAI Bench · Decided on 19 January 2024

HON’BLE JUDGES
M. Venugopal, Member (Judicial) · Shreesha Merla, Member (Technical)
CASE NUMBER
TA (AT) Nos. 289, 290 & 293 / 2021 (Comp. App (AT) Nos. 137, 164 & 236 / 2020)

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Judgment

9 paragraphs · 333 words

O R D E R

TA (AT) No. 289/2021 (Company Appeal (AT) No. 137/2020):

The Learned Counsel appearing for the ‘Appellant’ in TA (AT) No.289/2021 (CA(AT) No.137/2020) Mr. Devadipta Das informs this ‘Tribunal’, that the Parties have arrived at a `Settlement’, between them. Hence, the Learned Counsel for the ‘Appellant’, seeks permission from this ‘Tribunal’, to withdraw the TA (AT) No.289/2021 (CA (AT) No.137/2020), the instant TA (AT) No.289/2021 (CA (AT) No.137/2020) is hereby ‘dismissed as withdrawn’. No costs.

TA (AT) No. 290/2021 (Company Appeal (AT) No. 164/2020):

The Learned Counsel appearing for the ‘Appellant’ Mr. Upinder Singh, informs this ‘Tribunal’, that the Parties have arrived at a `Settlement’, between them. Hence, the Learned Counsel for the ‘Appellant’, seeks permission from this ‘Tribunal’, to withdraw the TA (AT) No.290/2021 (CA (AT) No.164/2020). Acceding to the said request, the instant TA (AT) No.290/2021 (CA (AT) No.164/2020) is hereby ‘dismissed as withdrawn’. No costs.

TA (AT) No. 293/2021 (Company Appeal (AT) No. 236/2020):

The Learned Counsel appearing for the ‘Respondent Nos.1 to 4’, informs this ‘Tribunal’, that the matter has been settled between the `Parties’, and as such, the Learned Counsel for the ‘Respondents’, seeks permission from this ‘Tribunal’, to dismiss, the TA (AT) No.293/2021 (CA (AT) No.236/2020).

Even though, on behalf of the ‘Appellant’ in TA (AT) No.293/2021 (CA (AT) No.236/2020), the Learned Counsel for the ‘Appellant’ on record Mr. S. Vivekananda, has not appeared, before this ‘Tribunal’, hence, this ‘Tribunal’, on being informed that the instant TA (AT) No.293/2021 (CA (AT) No.236/2020) is connected with TA (AT) No.289/2021 (CA (AT) No.137/2020) & TA(AT) No.290/2021 (CA (AT) No.164/2020), accepting the submission from ‘Respondent Nos.1 to 4’ in TA (AT) No.293/2021 (CA (AT) No.236/2020) and accordingly, TA (AT) No.293/2021 (CA (AT) No.236/2020) is ‘dismissed’. No costs. The connected pending `Interlocutory Applications’, if any, stands closed.

It is open to the concerned `Parties’, to approach the ‘Adjudicating Authority’ / ‘Tribunal’, is required to file appropriate `Application’, as per `Law’, and seek appropriate remedy in this regard.