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Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0733

S Vasudevan (RP) vs M/s Techmed Health Centre and Diagnostic Pvt Ltd & Ors.

National Company Law Tribunal · Decided on 30 May 2022

HON’BLE JUDGES
S. Ramathilagam, Member (Judicial) · B. Anil Kumar, Member (Technical)
RESULT
Allowed
CASE NUMBER
IA(IBC)/549(CHE)2022 IN CP(IB)/690(CHE)/2020

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Judgment

3 paragraphs · 70 words

Both the parties have entered in to settlement and accordingly 12A Application has been filed. As per Form “FA” filed on behalf of the Applicant through Mr. S. Vasudevan, Resolution Professional, they are withdrawing the application CP(IB)/690(CHE)/2020, based upon the Memorandum of Settlement duly executed by both the parties. The Memorandum of Settlement is taken on record.

Accordingly, IA(IBC)/549(CHE)2022 stands allowed and CP(IB)/690(CHE)/2020 stands dismissed as withdrawn.

Detailed order follows.