Tribunals and CommissionsDivision Bench(2021) 11 NCLT CK 0372

Mulakh Raj Rajinder Kumar vs Malwa Cotton Spinning Mills Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 1 November 2021

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 318/Chd/Chd/2019

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Judgment

1 paragraphs · 55 words

It is submitted by the learned counsel for the petitioner-operational creditor that matter has been settled between the parties and the entire amount has been paid by respondent-corporate debtor and now, he wants to withdraw the petition. In view of the submission made, this petition under Section 9 is order to be dismissed as withdrawn.