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Abhinav Agarwal Vs M/S Indus Tree Fashions Pvt. Ltd

National Company Law Tribunal · Decided on 4 January 2024 · Citation: (2024) 01 NCLT CK 0022

HON’BLE JUDGES
Praveen Gupta, Member (J) · Rajeev Mehrotra, Member (T)
RESULT
Disposed Of
CASE NUMBER
CA No.01/2024 In CP No.83/ALD/2022
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Judgment

7 paragraphs · 133 words

CA No.01/2024

Ld. Counsels representing the parties are present through VC.

1.

This application has been filed seeking withdrawal of the main petition bearing CP No.83/ALD/2022 in terms of memorandum of settlement dated 26.12.2023, which has also been attached as Annexure-A at page no.7 with the present application.

2.

In view of the averments made in the application as well as statements made by the Ld. Counsels representing the parties, the present application is allowed and the main petition bearing CP No.83/ALD/2022 is dismissed as withdrawn.

3.

Accordingly, CA No.01/2024 stands disposed off.

4.

Any other connected IAs be also disposed off.

5.

The main case was otherwise listed for 08.02.2024, and in view of the present order being passed today by this Tribunal, therefore the date in the main case stands cancelled.