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Ajay Kumar Agarwal Proprietor of Satyam Enterprises vs Purulia Metal Casting Private Limited

National Company Law Tribunal · Decided on 5 April 2022 · Citation: (2022) 04 NCLT CK 0012

HON’BLE JUDGES
Rohit Kapoor, Member (J) · Harish Chander Suri, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P. (IB)/258(KB)2021
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Judgment

3 paragraphs · 98 words
1.

Ld. Counsel for the Operational Creditor present. Ld. Authorised Representative for theCorporate Debtor present.

2.

Ld. Counsel appearing for the Operational Creditor submits that full payment has beenreceivedand the Operational Creditor does not want to pursue this petition any longer. A copy of thesettlement agreement dated 05/02/2022 has also been placed before us, which reveals thatpost dated cheques have been issued by the Corporate Debtor towards discharge of debt. Ld. Counsel appearing for the Operational Creditor seeks permission to withdraw the C.P. Permission is granted. CP is dismissed as withdrawn.

3.

File be consigned to the records.