Milton Cycle Industries Limited Vs Atlas Cycles (Harvana) Limited

National Company Law Tribunal, Chandigarh Bench 27 Feb 2024 IA(I.B.C)/2641 (CH)2023 In C.P. (IB)/43(CH)2021 (2024) 02 NCLT CK 0059

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

IA(I.B.C)/2641 (CH)2023 In C.P. (IB)/43(CH)2021

Hon'ble Bench

Harnam Singh Thakur, Member (J); Subrata Kumar Dash, Member (T)

Advocates

Vishav Bharti Gupta, SPS Chawla

Final Decision

Disposed Of

Judgement Text

Translate:

IA No. 2641/2023

This application has been filed by the applicant for rectification of order dated 04.10.2023 passed by this Bench, vide which, CP (IB) No. 43(CH)/2021 was dismissed as withdrawn simpliciter. In the present application, it is stated by learned counsel for the applicant that the liberty may be granted to the applicant to get the main petition revived in case, there is any default in payment as per the settlement.

Keeping in view the facts and circumstances mentioned in the application, IA No. 2641/2023 is allowed and stands disposed of accordingly.

Himachal Pradesh HC