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Rakesh Sakhuja & Ors vs Blue Coast Infrastructure Development Pvt. Ltd

National Company Law Tribunal · Decided on 2 September 2022 · Citation: (2022) 09 NCLT CK 0009

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Dismissed
CASE NUMBER
IA No. 632/21 and CP (IB) No. 120/Chd/HP/2021
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Judgment

4 paragraphs · 103 words

IA No.632/2021

The present application has been filed by applicant/corporate debtor for placing on record the Settlement Agreement dated 29.05.2021. The same is taken on record. Accordingly, IA No.632/2021 is disposed of.

CP (IB) No. 120/Chd/HP/2021

It is stated by learned counsel for the petitioner that in view of the settlement dated 29.05.2021 and on instructions he may be permitted to withdraw the present petition. Accordingly, keeping in view the statement of learned counsel for the petitioner and Settlement Agreement dated 29.05.2021, the learned counsel for the petitioner is permitted to withdraw the main petition. Thus, CP (IB) No.120/Chd/HP/2021 is dismissed as withdrawn.