Tribunals and CommissionsDivision Bench(2021) 03 NCLT CK 0558

Fritta India Pvt Ltd vs Lexus Granito (India) Ltd

National Company Law Tribunal · Decided on 16 March 2021

HON’BLE JUDGES
Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
CP(IB) 763/9/NCLT/AHM/2019

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Judgment

3 paragraphs · 73 words

ORDER

Learned Counsel Mr. Anandodaya Mishra appeared for the Operational Creditor. Learned Counsel Mr. Sandeep N Bhatt appeared for the Corporate Debtor. Learned Counsel for the Operational Creditor submits that agreement is executed between the parties and he seeks permission to withdraw the matter. Permission is granted. Matter stands withdrawn with a liberty to get this application revived, in case, settlement fails.

Accordingly, CP (IB) 763 of 2019 stands withdrawn and disposed of.