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Alankit Limited Vs Protean Egov Technologies Limited

National Company Law Tribunal · Decided on 11 May 2023 · Citation: (2023) 05 NCLT CK 0035

HON’BLE JUDGES
Kuldip Kumar Kareer, Member (J) · Madhu Sinha, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P. (IB)/32(MB)2023
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Judgment

2 paragraphs · 97 words

The matter is taken up through Virtual Hearing (VC).

Adv. Hubab Sayyed i/b. Vidhii Partners appeared for the Operational Creditor. Counsel, Mr. Gaurav Mehta, Mr. Chaitanya D. Mehta and Ms. Sonali Aggarwal i/b. Dhruve Liladhar & Co. appeared for the Corporate Debtor. Counsel appearing for Operational Creditor has filed memo for withdrawal of the Company Petition as Operational Creditor does not want to proceed with the matter. In view of the above, C.P.(IB)/32(MB)/2023 is dismissed as withdrawn. All the pending IA’s/MA’s in the C.P.(IB)/32(MB)2023 become infructuous, hence shall stand dismissed. File be closed and consigned to record.