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Judgment
ORDER
Oral Judgment: Justice Sharad Kumar Sharma, Member (Judicial)
The Appellant herein puts a challenge to the impugned order dated 29.08.2025, that has been rendered in IA(IBC) No.10/CHE/2023 in IA No.1399/2022 in IBA/31/2020, by virtue of which Ld. NCLT, Chennai, Bench-II, has proceeded to pass an Interim Order directing the parties to the Application to maintain status quo, qua the property in question and not to deal with the said property in any manner whatsoever.
However, as the destiny would have it, by the time the Appellant could prefer an Appeal putting a challenge to the impugned order, and place the Company Appeal for its consideration before this Appellate Tribunal, the learned counsel for the Appellant has informed that, the proceedings of IA(IBC) No.1399/2022 itself, as preferred in IBA/31/2020, has already been finally concluded and the orders on the same has been reserved by the learned Tribunal and the parties have been called upon to supply their written submissions.
Owing to these developments, which have taken place as a consequence of the order dated 03.11.2025, the Interim Order as granted would automatically be merging with the final order to be rendered as a consequence of the reservation of the judgment by the learned NCLT, vide its order passed on 03.11.2025. In these peculiar circumstances particularly because of the fact that, now the proceedings has already been culminated and the order has already been reserved, the Interim Order will have no significance either in the present state or in the state of adjudication of the IA (IBC) No.1399/(CHE)/2022 itself finally on its merits.
Owing to the above and subject to the aforesaid observations that, since interlocutory orders automatically will stand merged with the final adjudication to be made on the IA (IBC)/1399(CHE)/2022, the orders on which has been reserved on 03.11.2025, the present Company Appeal would stand closed.