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Tribunals and CommissionsDivision Bench(2020) 09 NCLT CK 0580

Amrit Banaspati Company vs Ansal Hi-Tech Township Ltd.

National Company Law Tribunal · Decided on 11 September 2020

HON’BLE JUDGES
B.S.V. Prakash Kumar, Actg. President · Hemant Kumar Sarangi, Member (Technical)
CASE NUMBER
(IB)-1738(PB)/2019

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Judgment

2 paragraphs · 37 words

IA-2571/2020:-

For the applicant's counsel stated that for the claim against the corporate debtor been settled, he has requested for withdrawal of the company petition. Accordingly, this application is allowed by dismissing the company petition as withdrawn.