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Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0407

Arjun Saini Proprietor Of Frontline India Logistics vs Inox Wind Infrastructure Services Ltd

National Company Law Tribunal, Ahmedabad · Decided on 17 June 2022

HON’BLE JUDGES
Dr. Deepti Mukesh, Member (Judicial) · Ajai Das Mehrotra, Member (Technical)
CASE NUMBER
CP(IB)/254(AHM)2021

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Judgment

2 paragraphs · 50 words

ORDER

Learned Counsel Mr. Jain for the applicant states that parties have amicably settled the matter and as per settlement, payment is received, hence, on instructions, he is praying to withdraw the application. Prayer is granted. Application is allowed to be withdrawn. Thereby, CP(IB) 254/AHM/2021 stands withdrawn and disposed of.