Tribunals and CommissionsDivision Bench(2021) 09 NCLT CK 0380

Parag Enterprise Through Its Patner Ravi J Shah vs DIFD Industries Pvt Ltd

National Company Law Tribunal · Decided on 27 September 2021

HON’BLE JUDGES
Madan B. Gosavi, Member (J) · Virendra Kumar Gupta, Member (T)
CASE NUMBER
CP(IB) 373 of 2020

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Judgment

4 paragraphs · 38 words

Both the sides submitted that parties have settled the matter.

PCS on behalf of Operational Creditor seeks liberty to withdraw the instant petition.

The permission is granted.

Accordingly, the CP(IB) 373 of 2020 stands disposed of as withdrawn.