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Elcon Elastomers Pvt Ltd Vs Hanjer Biotech Energies (Vasai) Pvt Ltd

National Company Law Tribunal · Decided on 27 February 2023 · Citation: (2023) 02 NCLT CK 0056

HON’BLE JUDGES
H.V. Subba Rao, Member (J) · Shyam Babu Gautam, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)380/MB/2020
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Judgment

1 paragraphs · 103 words

Ld. Counsel appearing for the Operational Creditor on instructions submits that his client is no longer interested to pursue the CP 380/2020. Since the Petition involves a very meagre amount. Therefore, he has made up mind to withdraw the Company Petition. Taking note of submissions of the Ld. Counsel appearing for the Operational Creditor and on perusal and averments made in the application this is fit a case to allow the withdrawal of the Company petition. Further the petitioner is at liberty to file appropriate proceedings for recovery before appropriate forum. Consequently, the Company petition 380/2020 is closed. File be consigned to record.