Tribunals and CommissionsSingle Bench(2019) 07 NCLT CK 0735

Malathi Mozhi vs Harmony Avakash Homes Pvt Ltd

National Company Law Tribunal · Decided on 26 July 2019

HON’BLE JUDGES
Ch. Mohd Sharief Tariq, Member (Judicial)
RESULT
Dismissed
CASE NUMBER
IBA/268/2019

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Judgment

2 paragraphs · 44 words

ORDER

Representatives for both the sides are present. The representative for the Financial Creditor submitted that full and final payment has been made by the Corporate Debtor, and prayed to withdraw the Petition. The prayer is allowed. Therefore, the Petition is dismissed as withdrawn.