O R D E R
(Hybrid Mode) 06.02.2026 As submitted by the Learned Counsel for the Respondent the Corporate Debtor, namely, Vatika Limited has gone into CIRP.
2. This appeal is against an impugned order dated 07.06.2024 passed by Ld. NCLT, in Comp. Petition IB No. 663/Chandigarh/Haryana/2019 in the case titled as Ravi Luthra & Ors. Vs. Vatika Ltd. wherein the said petition was dismissed on the ground the Appellants are speculated investors and therefore not Financial Creditors.
3. In any case, now in another Company Petition, M/s Vatika Limited has since been admitted to CIRP and as such this appeal has become infructuous and hence we dispose of this appeal with liberty to the Appellants to file their claims in the CIRP of M/s Vatika Limited.
4. At this stage, it is submitted by the Learned Counsel for the Appellant in case the CIRP of M/s Vatika Limited is closed in appeal CP(IB) No. 45/Chandigarh/Haryana 2024 titled as IDBI Bank Trusteeship Services Ltd. Vs. Vatika Limited the Appellant shall be at liberty to revive this appeal.
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5. With the liberty aforesaid, we dispose of this appeal. Pending application I.A. No. 5123 of 2024 is also disposed of.
[Justice Yogesh Khanna] Member (Judicial) [Ajai Das Mehrotra] Member (Technical)
MT/AB
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