Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0537

P.R. Infracon Pvt. Ltd. vs Chetak Enterprises Ltd.

National Company Law Tribunal, Jaipur Bench (Rajasthan) · Decided on 24 January 2023

HON’BLE JUDGES
Deep Chandra Joshi, Judicial Member · Prasanta Kumar Mohanty, Technical Member
CASE NUMBER
IA No. 52/JPR/2023; CP No. (IB)- 82/9/JPR/2022

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Judgment

2 paragraphs · 97 words

Heard Mr. Keshav Gulati, Adv. appearing on behalf of the Petitioner/ Operational Creditor and Mr. Mohit Kumar Bafna, Adv. appearing on behalf of the Respondent/ Corporate Debtor.

IA No. 52/JPR/2023 has been filed by the Applicant seeking withdrawal of the main petition bearing CP No. (IB)- 82/9/JPR/2022 pursuant to the settlement agreement dated 07.01.2023 with liberty to file a fresh application, in case Respondent resile from the settlement agreement. In view of the order passed by the Hon'ble NCLAT dated 17.01.2023, no permission is granted to file fresh application. CP No. (IB)- 82/9/JPR/2022 is dismissed as withdrawn.