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Sanjay Mehta & Anr vs Royal Buildsquare Pvt. Ltd

National Company Law Tribunal · Decided on 1 December 2021 · Citation: (2021) 12 NCLT CK 0007

HON’BLE JUDGES
Deep Chandra Joshi, Member (J) · Raghu Nayyar, Member (T)
ACTS & SECTIONS REFERRED
Insolvency and Bankruptcy Code, 2016 — Section 7
RESULT
Disposed Of
CASE NUMBER
CP No. (IB)-08/7/JPR/2020
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Judgment

1 paragraphs · 94 words

Heard Mr. Mohit Singhvi, Adv. for the Petitioner /' Financial Creditor. Mr. Ankit Sareen, Adv. appears for the Respondent / Corporate Debtor. Mr. Mohit Singhvi, Adv. for the Petitioner / Financial Creditor seeks to withdraw the petition with liberty in terms of the Judgment of the Hon'ble Supreme Court in the case of Manish Kumar Vs. Union of India (UOI) and Ors. Writ Petition (C) So. 26/2020 dated 19.01.2021, In the circumstances, the CP is dismissed as withdrawn with liberty in terms of the aforesaid judgment. CP No. (IB)- Q8/7/JPR/2Q20 is disposed of accordingly.