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Tribunals and CommissionsSingle Bench(2019) 11 NCLT CK 0801

M/s. Industrial Supply Syndicate vs M/s Classic And Continental Services Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 15 November 2019

HON’BLE JUDGES
H.V. Subba Rao, Member (Judicial)
CASE NUMBER
CP(IB)No.1504/KB/2018; CA(IB)No.1510/KB/2019

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Judgment

3 paragraphs · 75 words

RP in person is present. Advocate for RP is also present.

CA(IB)No.1510/KB/2019 is filed by the RP under Section 12A of the I & B Code, 2016 for withdrawal the main Petition on the ground that settlement arrived in between the parties after admission of the Corporate Debtor in CIRP.

Heard Ld. RP. In view of the fact the settlement arrived in between the parties, CA(IB)No.1510/KB/2019 is allowed and CP(IB)No.1504/KB/2018 stands disposed of as withdrawn.