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Tribunals and CommissionsDivision Bench(2020) 12 NCLT CK 0549

Royale Industries vs APCO Industries Ltd

National Company Law Tribunal, Ahmedabad Bench · Decided on 2 December 2020

HON’BLE JUDGES
Madan B. Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
CP(IB) 179 of 2020

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Judgment

6 paragraphs · 68 words

Learned Counsel Mr. Rishabh Parikh appeared for the Operational Creditor.

Learned PCS Mr. Jatin Kapadia appeared for the Corporate Debtor.

Learned Counsel for the Operational Creditor submits that matter is settled.

Deed of settlement is produced on record.

Since, matter is settled; learned counsel for the operational creditor seeks permission to withdraw this matter. Permission is granted.

Accordingly, CP (IB) 179 of 2020 stands withdrawn and disposed of.