Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0651

M/s Lauls Limited vs M/s United Ukraine Technologies Pvt. Ltd.

National Company Law Tribunal · Decided on 20 August 2019

HON’BLE JUDGES
P.S.N. Prasad, Member (Judicial) · V.K. Subburaj, Member (Technical)
CASE NUMBER
(IB)-1172(ND)/2019

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Judgment

1 paragraphs · 54 words

Counsel for both the parties are present. Counsel for the Financial Creditor has informed that COC has not formed and expressed their intention to withdrawn the petition filed and now moved an application to withdraw the matter. At the request of counsel for the Financial Creditor the matter treated is withdrawn as prayed for.