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Sh. Satish Gupta, Proprietor, M/S Mehcon Enterprises vs BPTP Limited

National Company Law Tribunal · Decided on 14 December 2022 · Citation: (2022) 12 NCLT CK 0023

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA No.1806/22 And CP (IB) No. 240/Chd/Hry/2020
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Judgment

2 paragraphs · 143 words

IA No.1806/22 And CP (IB) No. 240/Chd/Hry/2020

Heard on IA No.1806/22. IA No.1806/22 is a joint application for withdrawal of the main CP (IB) No.240/Chd/Hry/2020 pending before this Tribunal. The said application is supported by an affidavit of petitioner and authorized representative of petitioner. It is also supported by an affidavit of respondent and authorized representative of respondent-corporate debtor. Copy of settlement deed dated 18.11.2022 is also placed on record as Annexure A. It is stated by learned counsel for the respondent-corporate debtor that in view of the joint application, the main petition CP(IB) No.240/Chd/Hry/2020 be disposed of as per settlement deed dated 18.11.2022. Keeping in view the statement made by learned counsel for the respondent-corporate debtor and in view of the joint application as well as copy of the settlement deed dated 18.11.2022, the present petition bearing CP(IB) No.240/Chd/Hry/2020 is disposed of.