Tribunals and CommissionsDivision Bench(2026) 01 NCLT CK 3111

Mr. Rakesh Sharma, Sole Prop. M/s Rakesh Traders vs M/s Cosmopolis Interiors Pvt. Ltd.

National Company Law Tribunal · Decided on 12 January 2026

HON’BLE JUDGES
Reeta Kohli, Judicial Member · Kavita Bhatnagar, Technical Member
RESULT
Disposed Of
CASE NUMBER
Rest. CP No. (IB)- 57/9/JPR/2020

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Judgment

1 paragraphs · 57 words

The prayer in the present applications is for seeking permission to withdraw the CP as the matter stands settled between the parties. The requisite amount stands paid and thus IA is allowed as prayed for. In view of the withdrawal of the CIRP process vide IA No. 595/JPR/2025, CP and all other pending IAs stands disposed off.