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Tribunals and CommissionsDivision Bench(2020) 01 NCLT CK 0938

United Bank Of India vs Amaresh Rice Mills Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 8 January 2020

HON’BLE JUDGES
M.B. Gosavi, Member (J) · Virendra Kumar Gupta, Member (T)
RESULT
Disposed Of
CASE NUMBER
CP (IB) No. 986/KB/2018; CA(IB) No. 49/KB/2020

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Judgment

11 paragraphs · 158 words

NATIONAL COMPANY LAW TRIBUNAL KOLKATA BENCH KOLKATA

CP (IB) No. 986/KB/2018

CA(IB)No.49/KB/2020

Present: 1. Hon'ble Member (J), Shri M.B. Gosavi.

2.

Hon'ble Member (T), Shri Virendra Kumar Gupta

ATTENDANCE-CUM-ORDER SHEET OF THE HEARING ON 8th January, 2020, At 10:30 A.M

Name of the CompanyUnited Bank of India -Vs- Amaresh Rice Mills Pvt. Ltd. (In CIRP)
Under Section7 IBC
Sl. No.Name & Designation of Authorized Representative (IN CAPITAL LETTERS)Appearing on behalf ofSignature with date

ORDER (Per bench)

None appears for the financial creditor and also for the corporate debtor. IRP is absent. CA(IB) 49/KB/2020 is an application filed by IRP under section 12A of IBC for withdrawal of this proceeding on a ground of settlement. We have gone through the contents of the application and parties have settled the dispute and CoC in its meeting dated 30.12.2019 by 100% votes passed resolution for withdrawal of this proceeding. Hence, this CA no. 49/KB/2020 and the CP(IB) 986/KB/18 stand disposed off.