Tribunals and CommissionsDivision Bench(2021) 03 NCLT CK 0641

Krishna Bhatt and Anr. vs Supertech Ltd.

National Company Law Tribunal · Decided on 12 March 2021

HON’BLE JUDGES
Ch. Mohd. Sharief Tariq, Member (Judicial) · Narender Kumar Bhola, Member (Technical)
RESULT
Dismissed
CASE NUMBER
IB-2518(ND)/2019

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Judgment

1 paragraphs · 51 words

Counsel for the Financial Creditor is present. Counsel for the Corporate Debtor is present. Counsel for the Financial Creditor prayed to withdraw the petition with the liberty to take recourse to legal remedies available under law. The prayer is allowed. The petition is dismissed as withdrawn. Liberty prayed for is granted.