NATIONAL COMPANY LAW APPELLATE TRIBUNAL,
Principal Bench, New Delhi
Contempt Case (AT) No. 11 of 2018 in
Company Appeal (AT) (Ins) No.198 of 2018
IN THE MATTER OF:
Prasad Carrying Corporation & Ors …Appellant
Vs.
Mahender Kumar Khandelwal Resolution Professional ….Respondents
Present:
For Appellant: Mr. Sanjay Bhat and Ms. Ruchi Goyal, Advocates
For Respondent: Ms. Charu Bansal, Mr. Prabh Simran Kaur and Mr.
Vaijayant Paliwal, Advocates
O R D E R
(Virtual Mode)
22.07.2022: Mr. Sanjay Bhat learned counsel for the Applicant
submits that despite his best effort, he is not able to get any instruction from his
clients and as such he proposed to withdraw his ‘Vakalatnama’ from the present
application.
It is a ‘contempt case’ and since learned counsel for the Applicant himself
is not getting any instruction from his clients, it appears that the Applicant is
not interested to pursue this matter.
Accordingly, this application stands dismissed.
[Justice Rakesh Kumar]
Member (Judicial)
[Dr. Ashok Kumar Mishra]
Member (Technical)
Raushan/GC