Tribunals and CommissionsSingle Bench(2020) 02 NCLT CK 0818

Karbon Energy vs Sri Teja Bio Fuels Pvt Ltd

National Company Law Tribunal · Decided on 12 February 2020

HON’BLE JUDGES
Janab Mohhamed Ajmal, Member Judicial
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 205/9/AMR/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 48 words

Counsel for both the sides arte present. Memo of withdrawal of CP has been filed as per order dated 10.02.2020. Memo accepted. Accordingly permission is granted to withdraw the petition under Rule 8 of Bankruptcy (Application to Adjudicating Authority) Rules 2016. The CP is accordingly dismissed as withdrawn.