Tribunals and CommissionsDivision Bench(2022) 03 NCLT CK 0313

Inox Air Products Pvt. Ltd vs Upper India Steel Manufacturing & Engineering Co. Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 14 March 2022

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP(IB) No. 52/Chd/Pb/2020

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Judgment

1 paragraphs · 54 words

It is stated by learned counsel for petitioner that the entire claimed amount has been received and he does not want to proceed further with this petition. This fact is admitted by learned counsel for the respondent. Keeping in view the statement made by learned counsel for petitioner, the petition is dismissed as withdrawn.