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Judgment
4 paragraphs · 85 wordsThese Civil Appeals arise out of the Orders dated 12.03.2019, 19.03.2019, 29.03.2019, 08.04.2019 and 16.04.2019 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 for the appellants prays that final order having been passed on 12.03.2020, 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The Civil Appeals are disposed of as withdrawn.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.