Tribunals and CommissionsDivision Bench(2023) 04 NCLT CK 0548

Bank Of Baroda vs Harshit Dhawan

National Company Law Tribunal, Allahabad Bench, Prayagraj · Decided on 10 April 2023

HON’BLE JUDGES
Praveen Gupta, Member (Judicial) · Ashish Verma, Member (Technical)
CASE NUMBER
IA NO.380/2022 IN CP (IB) No.58/ALD/2022

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Judgment

4 paragraphs · 72 words

ORDER

On instructions, it is stated by the Ld. Counsel representing the petitioner that the matter has been settled, therefore, he wants to withdraw the present petition.

In view of the statement made by the Ld. Counsel representing the petitioner and none being present on behalf of the Respondent Personal Guarantor, the petition be dismissed as withdrawn.

Ordered accordingly and hence, the petition and IA filed in this matter are disposed off.