AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Kapil Sibal, learned senior counsel appearing on behalf of the Appellant(s) sought permission to withdraw all appeals in the light of order passed by the Hon'ble Supreme Court on 24th April, 2019 in Writ Petition (Civil) No. 845 of 2018, etc. Learned counsel for the Respondents have no objection to the same.
Having heard learned counsel for the parties and in view of the order passed by the Hon'ble Supreme Court in Writ Petition Civil No. 845 of 2018 - 'Reliance Communications Limited & Ors. Vs. State Bank of India & Ors.' on 24th April, 2019 as nothing subsist in these appeals, we allow the Appellants to withdraw all these appeals. All the Interim Orders passed in these appeals are vacated. The Adjudicating Authority (National Company Law Tribunal) will proceed with the matter in accordance with law.
The Appellant(s) and others are allowed to bring this order to the notice of the Adjudicating Authority (National Company Law Tribunal), Mumbai Bench, who will fix the case 'for orders' on 7th May, 2019, on which date the parties will appear.
All the appeals with applications and Interlocutory Applications stands disposed of with aforesaid observations.