M/s. St. Sirdi Sai Education Society Private Limited Vs Mr. Jayesh Natwarlal Sanghrajka

Anuradha Sanjay Bhatia, Member (Technical)

The captioned I.A. 2126 of 2022 was filed by M/s. St. Sirdi Sai Education Society Private Limited (hereinafter referred as the “Applicant”), against Mr. Jayesh Sanghrajka (hereinafter referred as the “Resolution Professional”), seeking directions against the Resolution Professional to admit the claim as filed by the Applicant. Further seeking directions against the Resolution Applicant (i.e. Adani Good Homes Private Limited) to admit the Applicant in the homebuyer’s list.

In this regard, during the course of hearing of the captioned I.A. 2126 of 2022, the Ld. Senior Counsel Mr. Mustafa Doctor appearing for Resolution Professional and Ld. Senior Counsel Mr. Ravi Kadam appearing for the Resolution Applicant stated that if the Resolution Plan is approved the present I.A. 2126 of 2022, will rendered infructuous. As under the Resolution Plan, the unit Wing 14 Flat 901 is shown as sold to Applicant, and the Applicant will get the possession of the said unit as per the terms of the booking/allotment.

As the Resolution Plan has been approved by a separate order of even date the I.A. 2126 of 2022 is rendered infructuous and is disposed of accordingly.