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L&T Infrastructure Finance Company Limited & Ors vs Union Of India & Ors.

Supreme Court Of India · Decided on 14 July 2022 · Citation: (2022) 07 SC CK 0075

HON’BLE JUDGES
Uday Umesh Lalit, J · S. Ravindra Bhat, J · Sudhanshu Dhulia, J
RESULT
Disposed Of
CASE NUMBER
Civil Appeal Nos. 2397-2398 Of 2019
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Judgment

4 paragraphs · 83 words

These Civil Appeals arise out of the Order dated 11.02.2019 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 in support of the appeals prays that final order having been passed on 12.03.2021, liberty be granted to withdraw the instant appeals.

The Civil Appeals are disposed of as withdrawn.

Interim order, if any, passed by this Court stands vacated.