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Tribunals and CommissionsDivision Bench(2019) 07 NCLT CK 0681

Tata Steel Processing and Distributors Ltd. vs M/s. Famica Press Industries Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 19 July 2019

HON’BLE JUDGES
M.B. Gosavi, Member (J) · Harish Chander Suri, Member (T)
CASE NUMBER
CP (IB) No. 1241/KB/2018; CA(IB) No. 858/KB/2019

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Judgment

5 paragraphs · 119 words

ORDER

Ld. Counsel for Interim Resolution Professional (IRP) appears. Ld. Counsel for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.

CA (IB) No. 858/KB/2019 is filed by the Operational Creditors, Tata Steel Processing and Distributors Ltd. for withdrawal of this proceeding u/s. 12A of the 'I & B Code, 2016'. Committee of Creditors has not been formed. Expression of Interest has not been published.

Since the parties have settled the dispute, CA is allowed and disposed of. Permission of withdrawal of CP(IB) No. 1241/KB/2018 is also allowed. Main C.P. is disposed of by setting aside the Corporate Insolvency Resolution Process issued against the Corporate Debtor.

Parties are directed to pay fees and costs of the IRP.