Tribunals and CommissionsDivision Bench(2020) 01 NCLT CK 0861

Chempharm Industries India Pvt. Ltd. vs Petronet LNG Ltd.

National Company Law Tribunal · Decided on 3 January 2020

HON’BLE JUDGES
Ch. Mohd. Sharief Tariq, Member (Judicial) · Shri K.K. Vohra, Member (Technical)
RESULT
Dismissed
CASE NUMBER
IB-2565 (ND)/2019

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Judgment

1 paragraphs · 54 words

Matter called. No representation. As seen from the order dated 18.12.2019, Counsel for the Operational Creditor prayed to withdraw the petition. However, it was directed to keep Senior Counsel present for making appropriate submissions. It appears that the Applicant/Operational Creditor is not interested to pursue the matter. The petition is dismissed for non prosecution.