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1 paragraphs · 24 words
Ld. Counsel for the petitioner is seeking permission to withdraw the present CP. Allowed as prayed for. CP disposed off as having been withdrawn.
Tribunals and CommissionsDivision Bench(2025) 10 NCLT CK 1612
ICICI Bank Ltd. vs Rajputana Construction Pvt. Ltd.
National Company Law Tribunal · Decided on 7 October 2025
- HON’BLE JUDGES
- Reeta Kohli, Judicial Member · Kavita Bhatnagar, Technical Member
- RESULT
- Disposed Of
- CASE NUMBER
- CP No. (IB)- 58/7/JPR/2024