Tribunals and CommissionsDivision Bench(2020) 12 NCLT CK 0568

Halfglassfull vs Proctus Lifecare LLP

National Company Law Tribunal, Ahmedabad Bench · Decided on 16 December 2020

HON’BLE JUDGES
Madan B. Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
C.P. (I.B) No. 491/9/NCLT/AHM/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 40 words

Learned PCS Mr. Vinit Nagar appeared for Operational Creditor.

He submitted that matter is settled and seeks permission to withdraw the matter. Permission is granted.

Accordingly, CP(IB)491 of 2019 stands disposed-off as withdrawn. who liberty to arrive if settlement fails