V.K. SHARMA Vs. HOFFLAND FINANCE LTD

JUDGEMENT

(1.) Mr. Jayant Mehta, leaned senior counsel, on instructions received from Mr. Dheeraj Gupta, who is the counsel-on-record for the appellant, says that, he would like to withdraw the above-captioned appeal, and press the application [i.e., C.A. No.230/2015 filed in C.P. No.351/1999], which is pending adjudication before the learned company Judge.

(2.) Ms. Ruchi Sindhwani, learned standing counsel, who appears on behalf of the Official Liquidator (in short ''OL''), says that, she would have no objection to the above-captioned appeal being withdrawn, and if the appellant wishes to press the aforementioned application, this Court should make it clear that the same should be decided, as per law, and after hearing the contentions of both the sides.

(3.) Accordingly, the above-captioned appeal is dismissed as withdrawn with liberty to the appellant to press the aforementioned application before the learned company judge. Consequently, pending applications shall also stand closed.