Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0743

Rochen Separtion System (India) Pvt Ltd vs Essar Oil & Gas Exploration & Production Ltd

National Company Law Tribunal · Decided on 30 May 2022

HON’BLE JUDGES
Madan B. Gosavi, Member (J) · Kaushalendra Kumar Singh, Member (T)
CASE NUMBER
CP(IB) 49 of 2020

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Judgment

4 paragraphs · 44 words

ORDER

Both sides submitted that matter has been settled between the parties. In view of this learned counsel for the Operational Creditor is requesting for withdrawal of the main petition.

The permission is granted.

Accordingly, CP(IB) 49 of 2020 stands withdrawn and disposed of.