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Judgment
3 paragraphs · 75 wordsThese Civil Appeals arise out of the Order dated 19.09.2019 passed by the National Company Law Appellate Tribunal, New Delhi in Company Appeal (AT) Nos.346 of 2018 and 347 of 2018, which was an interlocutory order.
Mr. Gopal Jain, learned Senior Advocate appearing for the appellants submits that final order has been passed on 12.03.2021. In the circumstances, he prays for liberty to withdraw the instant appeals.
The Civil Appeals are disposed of as withdrawn.
