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Sh. Sahil Goyal, Partner, K J International vs Hema Engineering Industries Ltd. & Ors

National Company Law Tribunal · Decided on 25 April 2022 · Citation: (2022) 04 NCLT CK 0078

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 132/Chd/Hry/2021
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Judgment

1 paragraphs · 92 words

It is stated by learned counsel for the petitioner that CIRP proceedings against the respondent-corporate debtor have already been initiated vide order dated 05.04.2022, passed by NCLT Delhi Bench in CP(IB) No. 900/ND/2020; PR Rolling Mills Private Limited Vs. Hema Engineering Industries Limited. Therefore, in view of the same, he wants to withdraw the present petition with liberty to file his claim before the Interim Resolution Professional/Resolution Professional as the case may be. Keeping in view the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn.