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Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0688

V Cube Logistics vs Distribution Logistics Infrastructure Pvt Ltd

National Company Law Tribunal · Decided on 14 August 2019

HON’BLE JUDGES
V. P. Singh, Member (J) · Rajesh Sharma, Member (T)
CASE NUMBER
CP(IB)1889/(MB)/2019

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Judgment

2 paragraphs · 54 words

ORDER

Counsel for the Operational Creditor sought leave of the court for filing withdrawal memo along with the consent terms. Prayer is allowed. Withdrawal memo and consent terms are taken on record. The petition is dismissed as withdrawn with liberty to file a fresh petition in case of the breach of the consent terms.