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Tribunals and CommissionsDivision Bench(2023) 02 NCLT CK 3251

OCS Group (India) Pvt Ltd vs Ekta Residency Pvt Ltd

National Company Law Tribunal · Decided on 6 February 2023

HON’BLE JUDGES
Dr. Madan B. Gosavi, Member (Judicial) · Kaushalendra Kumar Singh, Member (Technical)
CASE NUMBER
CP(IB) 569 of 2019

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Judgment

3 paragraphs · 48 words

ORDER

Learned Counsel for the Operational Creditor submits that the matter is settled. In view of this, learned counsel for the Operational Creditor seeks permission to withdraw the matter. The permission for withdrawal is granted.

In view of this, CP(IB) 569 of 2019 stands disposed of as withdrawn.