Tribunals and CommissionsDivision Bench(2023) 08 NCLT CK 0604

Textile Chemical Industries vs Kadmawala Textile Mills Pvt Ltd

National Company Law Tribunal · Decided on 2 August 2023

HON’BLE JUDGES
Shammi Khan, Member (Judicial) · Ajai Das Mehrotra, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
CP(IB)/340(AHM)2022

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Judgment

1 paragraphs · 87 words

Learned Counsel Ms. Ritu Chawla, proxy for Learned Counsel Mr. Vijay Limbachiya appears for the applicant and states that they have filed pursish for withdrawal of the application as the matter has been settled. Learned Counsel Mr. Riddhesh Trivedi appears for the Corporate Debtor and confirms that the matter has been settled with the applicant and hence, the application may be allowed to be withdrawn. We allow withdrawal of CP(IB) 340 of 2022. In view of the above, CP(IB) 340 of 2022 is disposed of as withdrawn.