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Tribunals and CommissionsDivision Bench(2021) 10 NCLT CK 0305

Yorks Equipments vs Suzlon Gujarat Wind Park Ltd

National Company Law Tribunal · Decided on 25 October 2021

HON’BLE JUDGES
Dr. Deepti Mukesh, Member (J) · Kaushalendra Kumar Singh, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)/46(AHM)2021

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Judgment

2 paragraphs · 73 words

ORDER

Learned Counsel for Applicant makes statement that parties have amicably settled the matter and they have filed the withdrawal memo today morning. The same has not come on record. Be that as it may. Statement is made by Learned Counsel for the Applicant that he has been instructed to pray for the withdrawal of IB Application.. We consider the request and allow the withdrawal. Thereby, CP(IB) 46/AHM/2021 is withdrawn and disposed of.