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Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0611

Devesh Ramesh Chandra Gandhi Proprietor Of Phoenix Industrial & Marine Spares vs Sadbhav Engineering Ltd

National Company Law Tribunal · Decided on 4 May 2022

HON’BLE JUDGES
Madan B. Gosavi, Member (Judicial) · Kaushalendra Kumar Singh, Member (Technical)
CASE NUMBER
C.P.(IB)/23(AHM)2022

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Judgment

2 paragraphs · 49 words

Learned Counsel for the Operational Creditor submits that matter is settled and a withdrawal memo is filed. He seeks permission to withdraw the matter.

We recorded his statement. Since the Operational Creditor seeks permission to withdraw the matter, permission is granted. Accordingly, the C.P.(IB)/23(AHM)2022 stands withdrawn and disposed of.