D.Y.CHANDRACHUD,J. - (1.) We are not inclined to interfere with the order of the National Company Law Appellate Tribunal dated 11 August 2020 in Company Appeal (AT) (Insolvency) No 1522 of 2019.
(2.) The appeal is accordingly dismissed.
(3.) Pending application, if any, stands disposed of. ORDER 1. The appeal is dismissed in terms of the signed order. 2. Pending application, if any, stands disposed of. ;