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Tribunals and CommissionsDivision Bench(2020) 07 NCLT CK 0484

Autocop (India) Pvt Ltd vs Beekay IT Netsec Solutions Pvt Ltd

National Company Law Tribunal · Decided on 29 July 2020

HON’BLE JUDGES
Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
CP (IB) No.687/9/NCLT/AHM/2019

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Judgment

2 paragraphs · 56 words

No one appeared for the Operational Creditor as well as for the Corporate Debtor. Records reveals that no one appeared for the Operational Creditor and also for the Corporate Debtor since 11.12.2019. Accordingly, matter stands disposed-off for non-prosecution by the Operational Creditor with liberty to get it restore.

In view of that, CP(IBP 687/2019 stands disposed-off.