Tribunals and CommissionsDivision Bench(2021) 11 NCLT CK 0354

Manglik Press Pvt Ltd. vs Vivaan Creation LLP

National Company Law Tribunal · Decided on 2 November 2021

HON’BLE JUDGES
Madan B. Gosavi, Member (J) · Ajai Das Mehrotra, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)/52(AHM)2021

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 · 40 words

Learned Counsels for both sides submit that matter is settled. Learned Counsel for the Operational Creditor has filed withdrawal pursis and seeks permission to withdraw the matter. Permission to withdraw is granted. Accordingly, the matter stands withdrawn and disposed of.