M/s Pradeep Marketing Vs Inox FMCG Pvt Ltd

M/s Pradeep Marketing vs Inox FMCG Pvt Ltd

National Company Law Tribunal · Decided on 7 October 2021 · Citation: (2021) 10 NCLT CK 0024

HON’BLE JUDGES

P.S.N. Prasad, Member (J) · Narender Kumar Bhola, Member (T)

ACTS & SECTIONS REFERRED

National Company Law Tribunal (NCLT) Rules, 2016 — Rule 11 · Insolvency and Bankruptcy Code, 2016 — Section 9 · Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 8

RESULT

Dismissed

CASE NUMBER

New IA-4416/2021 In IB-783(ND)/2020

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Judgment

3 paragraphs · 100 words

New IA-4416/2021:-

This is an application under Rule 11 of NCLT Rule, 2016 for withdrawal the Company Petition bearing No.IB-783/ND/2020 filed under Section 9 filed by the Operational Creditor.

Heard the submissions made by the Counsel for the Operational Creditor. No one is present on behalf of the Corporate Debtor at the time of virtual hearing of the matter. The application for withdrawal of IB-783/ND/2020 is allowed. The matter i.e., IB-783/ND/2020 stands dismissed as withdrawn in terms of Rule 8 of IB (Application to Adjudicating Authority) Rules, 2016. The case folders and papers may be consigned to the record room.