AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 19 words
ORDER
Withdrawal memo filed seeking to withdraw this application. Permission is accorded and the application is dismissed as withdrawn.
Tribunals and CommissionsDivision Bench(2023) 08 NCLT CK 0619
State Bank Of India vs Kridhya Infra Ltd
National Company Law Tribunal · Decided on 10 August 2023
- HON’BLE JUDGES
- Telaprolu Rajani, Member (J) · Charan Singh, Member (T)
- CASE NUMBER
- CP/IB/4/2021