ABOOBACKER NAZAR Vs. ASWINI HOSPITAL LTD

JUDGEMENT

(1.) Material on record discloses that there is dispute between the parties and hence Company Petition No.57 of 2015 has been filed before this Court. The said Petition has been transferred to the National Company Law Tribunal (NCLT), Chennai and re-numbered as TCP. No.178 of 2016.

(2.) W.P(C). No.12742 of 2020 has been filed by the 1st respondent herein seeking the following reliefs:

(3.) Being Aggrieved by the order made in W.P(C). No.12742 of 2020 dated 14.7.2020, instant writ appeal is filed. Arguments were advanced. Learned counsel for the 1st respondent/writ petitioner seeks permission to withdraw writ petition No.12742 of 2020.