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Tribunals and CommissionsSingle Bench(2019) 06 NCLT CK 0143

Firstchoice Readymix vs MAF Infra Projects Pvt.Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 26 June 2019

HON’BLE JUDGES
M.B. Gosavi, J
RESULT
Disposed Of
CASE NUMBER
C.P. (IB) No. 702/KB/2018; CA(IB) No.444/KB/2019

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Judgment

1 paragraphs · 70 words

Ld. Counsel appears for the operational creditor. Ld. Counsel appears for the corporate debtor. Ld. IRP alongwith the Counsels appears. CA(IB) 444/KB/2019 is filed for withdrawal of the main petition. CoC in its meeting dated 06.03.2019 passed resolution for withdrawal of application by 100% votes. I heard the Ld. Counsel for the operational creditor. She submits that matter is settled. In view of this, matter stands withdrawn and disposed off.