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Tribunals and CommissionsDivision Bench(2024) 01 NCLT CK 3267

VSJ Investment Private Limited vs Magic Express Technology Private Limited

National Company Law Tribunal · Decided on 3 January 2024

HON’BLE JUDGES
Madhu Sinha, Member (T) · Reeta Kohli, Member (J)
RESULT
Disposed Of
CASE NUMBER
IA/5832/2023 C.P. (IB)/564(MB)2022

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Judgment

1 paragraphs · 65 words

IA 5832 of 2023- In view of the resolution for withdrawal of CIRP having been passed with 100% voting in 5th CoC meeting, the IA is allowed and CP is disposed of as withdrawn. In view of the withdrawal of CIRP proceedings, let the IA 5020 of 2023 and IA 5446 of 2023 posted for 09.01.2024 be also be treated as disposed of as withdrawn.