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Tribunals and CommissionsDivision Bench(2020) 01 NCLT CK 1064

Employees of Remaking of Mumbai Development Ltd., Mumbai vs Remaking of Mumbai Development Ltd., Mumbai

National Company Law Tribunal · Decided on 31 January 2020

HON’BLE JUDGES
Rajasekhar V.K., Member (Judicial) · Ravikumar Duraisamy, Member (Technical)
CASE NUMBER
C.P.(IB)-2164(MB)/2019

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Judgment

2 paragraphs · 64 words

O R D E R

1.

Mr. B.R. Gauhar, Counsel appearing on behalf of the Operational Creditor has filed a memo withdrawing his vakalatnama in the matter. The Operational Creditor has filed a communication today in court praying for leave to withdraw the present Petition. Both sets of documents are taken on record and C.P.(IB)-2164(MB)/2019 is dismissed as withdrawn. File be consigned to records.