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Tribunals and CommissionsSingle Bench(2019) 07 NCLT CK 0739

Panty Systems Pvt Ltd vs Krebs Biochemical's And Industries Ltd

National Company Law Tribunal · Decided on 26 July 2019

HON’BLE JUDGES
K. Anantha Padmanabha Swamy, Member (Judicial)
RESULT
Disposed Of
CASE NUMBER
CP(IB) No. 446/9/HDB/2019

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Judgment

1 paragraphs · 79 words

Counsel for the Petitioner present. No representation on behalf of the Respondent. Counsel for the Petitioner filed a memo stating that matter has been settled and they received the claim amount of Rs.5,62,801/- by way of Demand Draft from the Corporate Debtor. Counsel for the Petitioner prayed to permit them to withdraw the Petition. Memo is taken on record which forms part of the order. Permission accorded. In view of the memo, CP (IB) No.446/9/HDB/2019 is closed as withdrawn.