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GE CAPITAL GLOBAL ENERGY INVESTMENTS B.V. v. Amrit Jal Ventures Pvt Ltd
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
CHENNAI BENCH
Company Appeal (AT) (CH) (Ins) No. 436 of 2023
IN THE MATTER OF:
Ge Capital Global Energy Investments B.V. …Appellant Versus
TVL Narasimha Rao & 4 Ors. …Respondents Present
For Appellant : Mr. Dwarakesh Prabhakaran, Advocate
For Respondents :
O R D E R
(Virtual Mode) 11.12.2023: Counsel for the appellant has circulated a letter addressed to the Registrar of this Court wherein a request has been made to withdraw the appeal filed vide diary no. 433 of 30.05.2022 titled as GE Capital Global Energy Investments B.V. vs. TVL Narasimha Rao & Ors. The said letter is reproduced as under:
To,
The Ld. Registrar
National Company Law Appellate Tribunal, Chennai
Ezhilagam, 6th, PWD Estate, Chepauk,
Triplicane, Chennai, Tamil Nadu - 600005
Sub: Request to withdraw GE Capital Global Energy Investments B.V. vs. TVL Narasimha Rao & Ors., e-filing no. 9805130/00948/2022 and diary no. 433 of 30/05/2022 filed under Section 32 r/w section 61(3) of the Insolvency and Bankruptcy Code, 2016 before the Hon'ble Company Law Appellate Tribunal, Chennai (Appeal)
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-2- Respected Sir,
1. We write for and on behalf of the appellant, GE Capital Global Energy Investments B.V. (Appellant) in the captioned matter.
2. The Appellant filed the Appeal on 28th June 2022 against the National Company Law Tribunal, Hyderabad's order dated 14th October 2021 in CP (IB) No. 192/7/HDB/2017, as per which the resolution plan of Amrit Jal Ventures Pvt. Ltd.'s (AJVPL) was approved. The Appeal was filed against certain concessions set out under the AJVPL's approved resolution plan which impacted/affected the Appellant's rights vis-à-vis Gati Infrastructure Pvt. Ltd. (GIPL, now known as GI Hydro Pvt. Ltd.) (a subsidiary of AJVPL), wherein the Appellant had invested and subscribed to certain securities.
3. By way of this letter, we wish to inform the Ld. Registry, NCLAT that the Appellant has sold the securities of GIPL as held by it to a third party. Accordingly, disputes in relation to the captioned matter stand settled. In view of this, the Appellant humbly requests the Ld. Registrar, NCLAT to permit the Appellant to withdraw the Appeal. The Appellant would remain indebted for this action. In view of the request made in the letter and also before us orally by the Counsel for the Appellant, the present application is allowed and the appeal filed vide diary no. 433 of 30.05.2022 is hereby dismissed as withdrawn.
[Justice Rakesh Kumar Jain] Member (Judicial)
[Shreesha Merla]
Member (Technical)
sr/rr/kr
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