AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 22 words
He makes statement that matter is settled. He seeks liberty to withdraw the proceedings. Permission is granted. Proceedings stands withdrawn and disposed-off.
Tribunals and CommissionsDivision Bench(2020) 07 NCLT CK 0531
Subhash Chandra Goyal Sole Proprietor of Goyal Enterprises vs Optel Metals Pvt Ltd
National Company Law Tribunal · Decided on 1 July 2020
- HON’BLE JUDGES
- Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
- RESULT
- Disposed Of
- CASE NUMBER
- CP (IB) No.659/9/NCLT/AHM/2019