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Phool Chand Bhagat Singh vs Modern Steel Ltd

National Company Law Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0019

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA No. 951/2020 And CP(IB) No. 278/Chd/Pb/2020
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Judgment

2 paragraphs · 80 words

CP(IB) NO. 278/Chd/Pb/2020 and IA No. 951/2020

It is stated by learned counsel for the petitioner that parties have amicably settled the matter and on instructions from his client he does not want to pursue with the present petition. Keeping in view the statement made by learned counsel for the petitioner, the CP(IB) No. 278/Chd/Pb/2020 is ordered to be dismissed as withdrawn. Since, the main petition has been withdrawn, therefore, IA No. 951/2020 is rendered infructuous and disposed of accordingly.