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Tribunals and CommissionsDivision Bench(2023) 03 NCLT CK 3589

Piramal Capital & Housing Finance Limited vs Elite Villas Limited

National Company Law Tribunal, Kolkata Bench · Decided on 27 March 2023

HON’BLE JUDGES
Rohit Kapoor, Member (Judicial) · Balraj Joshi, Member (Technical)
CASE NUMBER
C.P. (IB)/187(KB)2022, IA(I.B.C)/584(KB)2023, IA(I.B.C)/582(KB)2023

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Judgment

6 paragraphs · 70 words

ORDER

1.

Ld. Counsel on both sides present.

IA(I.B.C)/584(KB)2023

2.

This is an IA filed for seeking withdrawal of CP(IB)/187(KB)2022, in view of settlement with the Corporate Debtor.

3.

Ld. Counsel appearing for Financial Creditor states that debt has been assigned to APRN Enterprises Private Limited.

4.

Be that as it may, this CP along with connected applications are dismissed as withdrawn in view of the settlement between the parties.