ARUN KUMAR.M Vs. NATIONAL COMPANY LAW TRIBUNAL

JUDGEMENT

(1.) This intra court appeal has been filed against the order dtd. 11/3/2022 passed by learned Single Judge in W.P.No.23544/2021 by which writ petition filed by the appellant has not been entertained in view of availability of alternative remedy to him.

(2.) When the matter was taken up today, learned Senior counsel for the respondent pointed out that the arguments before the NCLT have been heard. In case the resolution plan is accepted, the appellant will have an alternative remedy of filing an appeal against the resolution plan under Sec. 32 of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as 'the Code' for short)

(3.) In view of the aforesaid subsequent development, we are not inclined to entertain this appeal. However, in case, the resolution plan is accepted, liberty is reserved to the appellant to take recourse to the remedy of appeal under Sec. 32 of the Code.