Tribunals and CommissionsDivision Bench(2019) 06 NCLT CK 0156

Employees Of Lok Developer vs Lok Developer

National Company Law Tribunal · Decided on 24 June 2019

HON’BLE JUDGES
Bhaskara Pantula Mohan, Member (J) · V. Nallasenapathy, Member (T)
RESULT
Dismissed
CASE NUMBER
18.C.P. (IB)2160(MB)/2019

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Judgment

1 paragraphs · 60 words

The counsel for the petitioner present. It is reported that the name of the Corporate Debtor “Lok Developer” which is a partnership firm. In view of this, the NCLT will not have jurisdiction over the Debtor. Accordingly, the counsel for the Petitioner seeks permission of this Bench for withdrawal of this petition and the petition is dismissed as non maintainable.