CourtKutchehry.com
Tribunals and CommissionsSingle Bench(2019) 04 NCLT CK 0343

M/s Rajgangpur Ispat Udyog vs M/s. T. R. Chemicals Ltd.

National Company Law Tribunal · Decided on 22 April 2019

HON’BLE JUDGES
Madan B. Gosavi, J
RESULT
Disposed Of
CASE NUMBER
TP No.11/CTB/2019

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

1 paragraphs · 126 words

Ld. counsel for the Operational Creditor appear. Ld. counsel for the Corporate Debtor appear. IRP appear along with the Ld. counsel. this Tribunal by order dated 8th April, 2019. The Corporate debtor admitted in CIRP; however, no Committee of Creditors is form as to IRP did not received any claim meantime. Parties settled the dispute and accordingly, Operational Creditors filed application. There is TP No. 11/CTB/2019 CA No. 16/CTB/2019 for withdrawal of application under Section 12 A of IBC. However, in view of the Hon'ble NCLT in Company Appeal No. 16/CTB/2019. In case of M/s Ashish Garodia Vs Impact Event Management & Ors. Ltd. Permission to withdrawal the matter is granted to applicant. Accordingly, matters stand withdrawal and disposed of. All pending application stand disposed of.