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Mr. Nilesh Shrivistava vs Asset Analytix Pvt. Ltd

National Company Law Tribunal · Decided on 26 July 202 · Citation: (202) 07 NCLT CK 0011

HON’BLE JUDGES
Kishore Vemulapalli, Member (J) · Manoj Kumar Dubey, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P.(IB)/167(MB)/2020
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Judgment

4 paragraphs · 68 words

The Court is convened through Video Conference.

1.

Mr. Harshad Rathod, Ld. Counsel for the Operational Creditor present. Mr. Irfan A. Shaikh, Ld. Counsel for the Corporate Debtor present.

2.

Both Counsel submit that the matter is settled amicably and seek withdrawal of the Petition. Permission granted.

3.

In view of the amicable settlement of the matter, C.P.(IB)/167(MB)/2020 is dismissed as withdrawn. File to be consigned to records.