Tribunals and CommissionsDivision Bench(2024) 02 NCLT CK 3530

The Satara Sahakari Bank Ltd. vs S. G. Mittal Enterprises Private Limited

National Company Law Tribunal · Decided on 26 February 2024

HON’BLE JUDGES
Reeta Kohli, Member (Judicial) · Madhu Sinha, Member (Technical)
CASE NUMBER
C.P. (IB)/1073(MB)2023

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Judgment

2 paragraphs · 57 words

ORDER

The Ld. Counsel for the Petitioner submits that he wishes to withdraw the present petition as both the parties have entered into compromise. In view of the prayer made, the present Company Petition is allowed to be withdrawn and thus disposed of. In view of consent terms, the present Company Petition is disposed of as withdrawn.