Tribunals and CommissionsDivision Bench(2024) 03 NCLT CK 3401

Rahul Kumar Shandilya vs Piramal Capital & Housing Finance Limited

National Company Law Tribunal · Decided on 26 March 2024

HON’BLE JUDGES
Reeta Kohli, Member (J) · Madhu Sinha, Member (T)
CASE NUMBER
C.P. (IB)/204(MB)2024

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Judgment

2 paragraphs · 43 words

ORDER

C.P. (IB)/204(MB)2024 – Learned counsel for the petitioner prays to withdraw the present petition to approach the appropriate forum. In view of the prayer made, let the CP/204/2024 along with all pending IAs, if any, be disposed of as having been withdrawn.