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JSH Packagings vs Aditya Interseas Private Limited

National Company Law Appellate Tribunal · Decided on 4 March 2022 · Citation: (2022) 03 NCLT CK 0007

HON’BLE JUDGES
Dharminder Singh, Member (J) · Sumita Purkayastha, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P. (IB) 179/2021
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Judgment

2 paragraphs · 76 words

New IA No.   1027/ND/2022In the present matter,  Learned Counsel for the petitioner seeks withdrawal of the IB-179/ND/2021 as the matter has been settled.  Accordingly,   the  present  IA-1027/ND/2022  stands  allowed.   TB179/ND/2021  stands dismissed as withdrawn.     Though  Learned  Counsel for the petitioner stated that he should be granted permission for liberty, but once the parties have settled the matter voluntarily, no such order can be permitted.    Accordingly, present petition TB-179/ND/2021stands dismissed as withdrawn.

File be consigned to records.