Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0690

Vision Enterprise vs Hitech Retails Pvt. Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 13 August 2019

HON’BLE JUDGES
Jinan K.R., Member (J) · Virendra Kumar Gupta, Member (T)
RESULT
Disposed Of
CASE NUMBER
CP(IB)No.674/KB/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

2 paragraphs · 46 words

ORDER

It is jointly submitted by the Ld. Counsel for the operational creditor and the Ld. Counsel for the corporate debtor that the matter is settled out of the Tribunal and sought permission to withdraw the matter. Permission is granted. Matter is disposed off as withdrawn.