SUNKU VASUNDHARA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) These writ petitions have been filed, challenging the impugned order dtd. 29/4/2022 passed by the National Company Law Tribunal, Division II, Chennai Bench in I.B.A. Nos.720, 718 and 715/2020 respectively, wherein a direction was given to the Resolution Professional to file an Interim Application under Sec. 106 of the Insolvency and Bankruptcy Code, 2016 on or before 29/6/2022.

(2.) Since the petitioners are having effective and statutory remedy before the Appellate Authority, they cannot come to this Court invoking Article 226 of the Constitution of India. If they are aggrieved, they have to work out their remedy by filing an Appeal before the Appellate Authority.

(3.) Learned counsel for the petitioners brought to the notice of this Court that the petitioners were not even served with the copy of the report dtd. 1/4/2022.