PRATIK MANTRI Vs. KKR INDIA ASSET FINANCE LTD

JUDGEMENT

(1.) Heard.

(2.) This intra-Court appeal has been filed challenging the judgment and order dated

(3.) 03.2022 passed in Writ Petition No.3658/2022. 3.earned Senior Advocate appearing for the appellant submits that since the appellant has moved an application for intervenor before the National Company Law Tribunal (for short 'NCLT'), it should be heard and decided.