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Judgment
Mr. Sandeep Deshmukh, Learned Counsel for the Appellant seeks permission from this tribunal to withdraw the instant CA (AT)(Ins) No. 864 of 2021 and acceding to his request, this tribunal permits the 'Appellant' to withdraw the instant Appeal. Resultantly the instant CA (AT) (Ins) No. 864 of 2021 is dismissed as withdrawn. No order as to costs.
It is represented on behalf of the Appellant that Interim Resolution Professional had moved an application before the 'Adjudicating Authority' and the same has not been taken up for hearing till date, the grievance is that despite the fact that the I.A. was projected for 'urgent hearing' in the said matter in issue.
Before parting with the case, this tribunal pertinently points out that the 'Adjudicating Authority' (National Company Law Tribunal Mumbai Bench, Mumbai) is directed to take up the pending Interlocutory Application No. 1990 of 2021 in CP(IB) No. 2390/MB/2019 (filed under Section 12A of the I&B Code) and also the I.A. filed for urgent hearing, within ten days from today and to dispose of the same in accordance with law within one week thereafter.