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Joyce Lub & Chem LLP Vs Sanika Chemicals Pvt. Ltd

National Company Law Tribunal · Decided on 28 September 2021 · Citation: (2021) 09 NCLT CK 0037

HON’BLE JUDGES
Suchitra Kanuparthi, Member (J) · Rajesh Sharma, Member (J)
ACTS & SECTIONS REFERRED
Insolvency and Bankruptcy Code, 2016 — Section 9
RESULT
Dismissed
CASE NUMBER
CP(IB)-1086(MB)/2020
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Judgment

4 paragraphs · 102 words

The Court is convened through Video Conference.

1.

Mr. Dharan Gandhi, Ld. Counsel for the Petitioner/Operational Creditor present. Ms. Savita Thakur, Ld. Counsel for the Respondent/Corporate Debtor present.

2.

Counsel for the Petitioner submits that the matter has been amicably settled between the parties. He further states that the name of the Petitioner is "Joyce Lub & Chem LLP" and not Gandhi Dharan Viren which is the name of Counsel for the Petitioner Company. Registry is directed to rectify the same.

3.

In view of the Consent Terms, the Petitioner's Counsel wishes to withdraw the Petition. Petition CP(IB)-1086(MB)/2020 is dismissed as withdrawn.