Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0572

Vactech Composites Pvt. Ltd. vs Suzlon Energy Ltd.

National Company Law Tribunal · Decided on 27 August 2019

HON’BLE JUDGES
Manorama Kumari, Member (Judicial) · Chockalingam Thirunavukkarasu, Member (Technical)
CASE NUMBER
C.P. (I.B) No. 530/9/NCLT/AHM/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 37 words

ORDER

The parties are represented through their respective learned counsels.

Learned lawyer appearing on behalf of the Petitioner filed a pursuance to withdraw the instant petition.

The permission is granted.

Accordingly, CP(IB) 530/2019 is dismissed as withdrawn.