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Tribunals and CommissionsDivision Bench(2025) 10 NCLT CK 1611

M/s Vevelon Petrochem Pvt. Ltd. vs M/s Varaha Infra Ltd.

National Company Law Tribunal · Decided on 7 October 2025

HON’BLE JUDGES
Reeta Kohli, Judicial Member · Kavita Bhatnagar, Technical Member
RESULT
Disposed Of
CASE NUMBER
CP No. (IB)- 112/9/JPR/2024

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Judgment

1 paragraphs · 54 words

Both the counsels jointly state that the GST amount of Rs. 58 lacs have been taken care of. In view of the settlement having been arrived at between the parties dated 03.04.2025 and the GST amount of Rs. 58 also been taken care of, the CP is allowed to be withdrawn. Hence, disposed off.