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Tribunals and CommissionsDivision Bench(2020) 10 NCLT CK 0539

India Glycols Ltd vs Ravi Plant Biotechnologies Ltd

National Company Law Tribunal · Decided on 14 October 2020

HON’BLE JUDGES
Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
CP(IB) 247 of 2019

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Judgment

1 paragraphs · 48 words

Learned Counsel for the Operational Creditor makes statement that matter is settled and seeks permission to withdraw the matter. Permission is granted. Operational Creditor seeks liberty to place on record affidavit in support of withdrawal of the application. Accordingly, CP(IB) 247 of 2019 stands disposed- off as withdrawn.