Tribunals and CommissionsDivision Bench(2022) 09 NCLT CK 0654

Rakesh Sakhuja & Ors. vs Blue Coast Infrastructure Development Pvt. Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 2 September 2022

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
IA No. 632/21 and CP (IB) No. 120/Chd/HP/2021

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 103 words

IA No.632/2021

The present application has been filed by applicant/corporate debtor for placing on record the Settlement Agreement dated 29.05.2021. The same is taken on record. Accordingly, IA No.632/2021 is disposed of.

CP (IB) No. 120/Chd/HP/2021

It is stated by learned counsel for the petitioner that in view of the settlement dated 29.05.2021 and on instructions he may be permitted to withdraw the present petition. Accordingly, keeping in view the statement of learned counsel for the petitioner and Settlement Agreement dated 29.05.2021, the learned counsel for the petitioner is permitted to withdraw the main petition. Thus, CP (IB) No.120/Chd/HP/2021 is dismissed as withdrawn.