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M/S Abb India Ltd vs M/s Soma Enterprises Ltd

National Company Law Tribunal · Decided on 28 March 2022 · Citation: (2022) 03 NCLT CK 0088

HON’BLE JUDGES
P. N. Deshmukh, Member (J) · Shyam Babu Gautam, Member (T)
RESULT
Allowed
CASE NUMBER
IA 572/2022 in C.P.(IB)/4223(MB)2018
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Judgment

4 paragraphs · 137 words

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

IA 572 of 2022:- The present Application is filed by ABB India Limited, (Applicant herein) seeking withdrawal of IA 1707 of 2019, which is scheduled for hearing on 28.03.2022. Counsel appearing for the Applicant further submits that the Respondent/Corporate Debtor amicably settle the matter in terms of the settlement agreement executed between the parties, which is forming part of this Application and marked as Exhibit A.

Having considered the submissions of the Counsel appearing for the Operational Creditor as well as of the Corporate Debtor, this bench is satisfied. Accordingly, withdrawal of IA 1707 of 2019 is allowed.

Hence, IA 572 of 2022 is allowed and disposed of. Since IA 1707 of 2019 is withdrawn, Registry is directed not to list this IA 1707 of 2019 hence forth.