Tribunals and CommissionsDivision Bench(2021) 03 NCLT CK 0588

Bhavin Industries vs Vaxtex Cotfab Ltd

National Company Law Tribunal · Decided on 2 March 2021

HON’BLE JUDGES
Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
C.P. (I.B) No.121/9/NCLT/AHM/2019

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Judgment

4 paragraphs · 56 words

Learned Counsel Mr. Shivram Ganesan appeared for the Operational Creditor.

Learned Counsel Mr. Atul Sharma appeared for the Corporate Debtor.

Learned Counsel for the Operational Creditor submits that the matter is settled and withdrawal purshish is filed. The permission for withdrawal is granted.

Accordingly, CP (IB) No. 121 of 2019 is withdrawn and stands disposed of.