VIPIN KAPOORIA Vs. SUNWORLD RESIDENCY PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner states that petitioner may be permitted to withdraw the petition with liberty to file fresh one on the same cause of action in the wake of judgment passed by the National Company Law Appellate Tribunal in Company Appeal (AT) (Insolvency) No. 07 of 2017 in the matter ofNikhil Mehta & Sons vs. AMR Infrastructure Ltd. decided on 21.07.2017. The prayer made by the learned Counsel is accepted and liberty is granted in terms of the prayer made. (IB) -147(PB) /2017 stands disposed of.