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Tribunals and CommissionsDivision Bench(2020) 06 NCLT CK 2223

Kapil Arora vs Vyom Infrastructure & Projects Pvt. Ltd.

National Company Law Tribunal · Decided on 9 June 2020

HON’BLE JUDGES
B.S.V. Prakash Kumar, Actg. President · Hemant Kumar Saranagi, Member (Technical)
RESULT
Allowed
CASE NUMBER
(IB)-891(PB)/2018

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Judgment

1 paragraphs · 41 words

On the application filed by the financial creditor along with resolution passed by the CoC on 04.12.2020 with 100% voting share for withdrawal of this Company Petition, application filed under Section 12A is hereby allowed by dismissing the CP-(IB)-891(PB)/2018 as withdrawn.