Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0484

Air Works India (Engineering) Pvt. Ltd. vs Bird Execujet Airport Services Pvt. Ltd

National Company Law Tribunal, Chandigarh Bench · Decided on 18 May 2022

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP(IB) No. 140/Chd/Hry/2019

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Judgment

1 paragraphs · 56 words

It is submitted by learned counsel for the petitioner that the entire claim amount has been paid by the respondent-corporate debtor to the petitioner and on instructions he wants to withdraw the present petition. Keeping in view the statement made by learned counsel for the petitioner, the present petition is ordered to be dismissed as withdrawn.