Tribunals and CommissionsDivision Bench(2023) 04 NCLT CK 0554

M/s S. K. Solvex Pvt. Ltd. vs M/s Satwiki Proteins Pvt. Ltd.

National Company Law Tribunal · Decided on 10 April 2023

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Prasanta Kumar Mohanty, Technical Member
CASE NUMBER
CP No. (IB) - 37/9/JPR/2022

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Judgment

2 paragraphs · 75 words

ORDER

Heard Mr. Nitesh Shrivastava, Adv. appearing on behalf of Petitioner/Operational Creditor. It has been submitted that Respondent/Corporate Debtor is undergoing CIRP vide order dated 13.01.2023 in CP No. (IB)-36/9/JPR/2022 titled as M/s Sanmati Edible Oils Pvt. Ltd. Vs. M/s Satwiki Proteins Pvt. Ltd. Learned counsel for the applicant submits that he has filed claim in the said CIRP and he seeks to withdraw the present petition. Permission granted. CP No. (IB)-37/9/JPR/2022 dismissed as withdrawn.