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Tribunals and CommissionsDivision Bench(2021) 11 NCLT CK 0290

Tata Power Renewable Energy Ltd vs Madhya Pradesh Power Management Company Ltd

National Company Law Tribunal · Decided on 18 November 2021

HON’BLE JUDGES
Madan B. Gosavi, Member (J) · Ajai Das Mehrotra, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)/51(MP)2021 (Mis.A/7(MP)2021)

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Judgment

2 paragraphs · 36 words

This application is filed by Operational Creditor under Rule 8 Adjudicating Authority Rules for withdrawal of main CP on ground of settlement. Permission to withdraw main CP is granted.

Accordingly, matter stands withdrawn and disposed of.