Tribunals and CommissionsSingle Bench(2020) 02 NCLT CK 0815

Stressed Assdets Stabilisation Fund vs Vinsari Fruitech Ltd

National Company Law Tribunal · Decided on 12 February 2020

HON’BLE JUDGES
Janab Mohammed Ajaml, Member (Judicial)
RESULT
Dismissed
CASE NUMBER
TRANSFER PETITION NO.TCP(IB) NO. 21/7/AMR/TP/2019 COMPANY PETITION/APPLICATION NO.CP(IB) NO. 28/7/HDB/2019

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Judgment

2 paragraphs · 52 words

ORDER

Counsel for both the sides are present. They filed a joint memo under signatures of the parties for withdrawal of the CP. Memo is accepted. Accordingly, permission is granted to withdraw the petition under Rule 8 of Bankruptcy (Application to Adjudicating Authority) Rules 2016. The CP is accordingly dismissed as withdrawn.