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Judgment
BEFORE THE ADJUDICATING AUTHORITY NATIONAL COMPANY LAW TRIBUNAL AHMEDABAD BENCH AHMEDABAD Court 2
C.P.(I.B) No.86/NCLT/AHM/2020
Coram: HON'BLE Ms. MANORAMA KUMARI, MEMBER JUDICIAL HON'BLE Mr. CHOCKALINGAM THIRUNAVUKKARASU, MEMBER TECHNICAL
ATTENDANCE-CUM-ORDER SHEET OF THE HEARING OF AHMEDABAD BENCH OF THE NATIONAL COMPANY LAW TRIBUNAL ON 10.08.2020
Name of the Company:
Isovolta (India) Pvt Ltd V/s Suzlon Energy Ltd
Section :
9 of the Insolvency and Bankruptcy Code
| S.NO. | NAME (CAPITAL LETTERS) | DESIGNATION | REPRESENTATION | SIGNATURE |
|---|
1.
2.
ORDER (through video conferencing)
Advocate, Mr. Aalay Shah appeared on behalf of Respondent.
Learned PCS, Mr. Vinodkumar S Shah appearing on behalf of the Petitioner filed a pursis to withdraw the instant petition.
The permission is granted.
Accordingly, CP(IB) 86/2020 is dismissed as withdrawn.
Dated this the 10th day of August, 2020