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M/s. S.S Steels vs Regal Emporia Infratech Pvt. Ltd

National Company Law Appellate Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0047

HON’BLE JUDGES
Abni Ranjan Kumar Sinha, Member (J) · L.N Gupta, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P. (IB) 83/ND/2021
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Judgment

3 paragraphs · 71 words

None   appears   for   the   Operational   Creditor. On   last   date   i.e. on 15.03.2022,  also  none  appeared for the  Operational Creditor,  therefore,  the present application is dismissed for default.

In course of writing of order,  Ld.  Counsel for the Operational Creditor has appeared and seeks permission to withdraw the application. Considering this earlier order is hereby recalled.

Heard.   Prayer  is  allowed.  The   present  application  bearing  Company Petition No. IB-83/ND/2021 is dismissed as withdrawn.