Tribunals and CommissionsSingle Bench(2020) 01 NCLT CK 0682

Shri Salasar Balaji Infra vs Vijay Nirman Company Private Limited

National Company Law Tribunal, Amaravati Bench · Decided on 28 January 2020

HON’BLE JUDGES
Janab Mohammed Ajmal, Member - Judicial
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 181/9/AMR/2019

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Judgment

1 paragraphs · 36 words

Counsel for both the sides are present. The matter has been settled. Joint memo filed. The Company Petition is accordingly dismissed as withdrawn under Rule-8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016.