CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2024) 03 NCLT CK 3321

M/s Global Trading and Shipping WLL vs Rashtriya Ispat Nigam Limited (RINL)

National Company Law Tribunal · Decided on 6 March 2024

HON’BLE JUDGES
Dr. Venkata Ramakrishna Badarinath Nandula, Member (J) · Shri Sanjay Puri, Member (T)
CASE NUMBER
CP(IB)/13/9/AMR/2024

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

2 paragraphs · 73 words

ORDER

Withdrawal memo filed. Ms. Isha Sawant, Proxy counsel for the OC present. Proxy counsel for the OC submits the OC has e-filed a withdrawal memo, seeking to withdraw the Company Petition stating that the matter has been settled between the parties. Heard. In the light of the withdrawal memo and submissions of the Proxy Counsel for the OC, nothing survives for adjudication in this Company Petition. Hence, CP(IB)/13/9/AMR/2024 is dismissed as withdrawn.