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Tribunals and CommissionsDivision Bench(2022) 01 NCLT CK 0301

Ms. Vandana Arora vs M/s. RG Residency Pvt. Ltd.

National Company Law Tribunal · Decided on 19 January 2022

HON’BLE JUDGES
Ramalingam Sudhakar, President · Hemant Kumar Sarangi, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
(IB)-338(PB)/2020

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Judgment

1 paragraphs · 49 words

This is an application filed by Petitioner, duly signed by both the parties, for withdrawal of the main Company Petition No. (IB)-338(PB)/2020, on the basis of the settlement arrived at between the parties CP No. (IB)-338(PB)/2020 is disposed of as withdrawn. Accordingly, IA-4164/2021 stands allowed and stands disposed of.