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Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0628

Bhanwarlal Taparia vs Raj Arcades & Enclaves Pvt Ltd

National Company Law Tribunal · Decided on 22 August 2019

HON’BLE JUDGES
V. P. Singh, Member (J) · Rajesh Sharma, Member (T)
CASE NUMBER
C.P (IB)-4215/(MB)/2018

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Judgment

2 paragraphs · 44 words

ORDER

Counsel for the Financial Creditor sought leave of the court for filing consent terms. Prayer is allowed. Consent terms is taken on record. Petition is dismissed as withdrawn with liberty to file fresh petition in case of the breach of the consent terms.