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Tribunals and CommissionsDivision Bench(2022) 01 NCLT CK 0341

Bank of Baroda vs Vardhman Vitrified Pvt Ltd

National Company Law Tribunal · Decided on 3 January 2022

HON’BLE JUDGES
Madan B. Gosavi, Member (J) · Ajai Das Mehrotra, Member (T)
RESULT
Allowed
CASE NUMBER
CP(IB) 39 of 2019

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Judgment

4 paragraphs · 70 words

This application is filed under Section 12A of the IBC, 2016 for withdrawal of the main C.P., i.e. CP(IB) 39 of 2019 after admission.

The CoC, in its meeting dated 23.11.2021, passed a resolution to withdraw the matter by 100% votes.

Since the matter is settled, permission to withdraw the matter under Section 12A of the IBC, 2016 is granted.

Accordingly, CP(IB) 39 of 2019 stands withdrawn and disposed of.