KETAN MEHTA Vs. ABNM RESTAURANT PVT LTD

JUDGEMENT

(1.) Ld. Counsel for the financial creditor and the corporate debtor is present.

(2.) Ld. Counsel for the corporate debtor submitted the Order of the Hon'ble Supreme Court passed in Appeal 24105-24106 of 2017. From the Order it appears that the Hon'ble Supreme Court under Article 142 of the Constitution of India has set aside the order of this Tribunal.

(3.) In view of the Order of the Hon'ble Supreme Court instant proceedings is closed. Let file be consigned to record. Order issued to Resolution Professional is hereby recalled.