Tribunals and CommissionsDivision Bench(2024) 03 NCLT CK 3231

M/S Sawant Cafe Through Proprietor Mr. Ajay Sawant vs Trig Detectives Private Limited

National Company Law Tribunal · Decided on 18 March 2024

HON’BLE JUDGES
Reeta Kohli, Member (Judicial) · Madhu Sinha, Member (Technical)
CASE NUMBER
102. C.P. (IB)/131(MB)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 · 35 words

ORDER

Counsel for the Petitioner prays for permission to withdraw the Petition as the Corporate Debtor has approached them to settle the matter. In view of the submissions, the CP is disposed of as withdrawn.