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Tribunals and CommissionsDivision Bench(2022) 07 NCLT CK 0586

M/s Footwear (Klick) India Pvt. Ltd. vs M/s Prayag Polytech Pvt. Ltd.

National Company Law Tribunal · Decided on 8 July 2022

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Prasanta Kumar Mohanty, Technical Member
CASE NUMBER
IA No. 226/JPR/2022; CP No. (IB)- 59/7/JPR/2020

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Judgment

2 paragraphs · 99 words

Heard Mr. Prateek Kedawat, Adv. for the Petitioner/ Financial Creditor. Mr. Virendra Ganda, Ld. Sr. Counsel appears on behalf of Respondent/ Corporate Debtor. The Joint Application has been filed by the Parties M/s Footwear (Klick) India Pvt. Ltd. through Mr. Subash Chander Gupta, Financial Creditor and M/s Prayag Polytech Pvt. Ltd. through Mr. Milan Aggarwal, Corporate Debtor under Rule 11 of the NCLT Rules, 2016 for withdrawal of CP No. (IB)-59/7/JPR/2020. Settlement agreement is taken on record.

In view of the settlement between the parties, permission to withdraw this application is granted. CP No. (IB)-59/7/JPR/2020 is dismissed as withdrawn.