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Tribunals and CommissionsDivision Bench(2024) 06 NCLT CK 1734

Tata Capital Financial Services Limited vs Kalpataru Vanijya Pvt Ltd

National Company Law Tribunal, Kolkata Bench · Decided on 11 June 2024

HON’BLE JUDGES
Bidisha Banerjee, Member (J) · Balraj Joshi, Member (T)
CASE NUMBER
TP/29(KB)2021, IA(COMPANIES.ACT)/97(KB)2024

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Judgment

5 paragraphs · 55 words

O R D E R

1.

Ld. Counsel for the Applicant present. RP present in person.

2.

IA(COMPANIES.ACT)/97(KB)2024

i.

This IA has been filed for withdrawal of TP. This IA is accompanied by an affidavit of IRP at page 15-18.

3.

In view of the above, IA(COMPANIES.ACT)/97(KB)2024 is allowed and TP is dismissed as withdrawn.