Union Bank Of India vs Nakshatra Steel Sales & Services ...
2017 Latest Caselaw 3408 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CO.APP. 9/2017 & CMs 25004-06/2017
       UNION BANK OF INDIA                         ..... Appellant
                    Through : Mr. Janendra Lal with
                    Ms. Yasmin Tarapore, Advocates

                          versus

       NAKSHATRA STEEL SALES & SERVICES LTD. & ORS.
                                             ..... Respondents
                   Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA

                          ORDER

% 18.07.2017

1. The appellant/Bank is aggrieved by the order dated 19.5.2017 passed

by the learned Company Judge in CCP (CO) No.10/2014 filed by the

respondent No.1.

2. After addressing arguments for some time, learned counsel for the

appellant/Bank seeks leave to withdraw the present appeal, while reserving

the right of the appellant/Bank to approach the learned Company Judge with

an application seeking appropriation of a sum of Rs.4.00 crores that has

been directed to be kept separately in a no lien account.

3. Leave, as prayed for, is granted. The appeal is dismissed as

withdrawn, along with the pending applications.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 18, 2017 sk