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Small Industries Development Bank of India (SIDBI) (Through Resolution Professional Mr. Nethi Mallikarjuna Setty vs Akshay Kothari

National Company Law Tribunal · Decided on 26 July 202 · Citation: (202) 07 NCLT CK 0004

HON’BLE JUDGES
Kishore Vemulapalli, Member (J) · Manoj Kumar Dubey, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA-1979/2022 in C.P.(IB)/838(MB)/2021
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Judgment

3 paragraphs · 88 words
1.

PCA Ayush Rajani a/w Ms. Mitali Bhatt i/b AKR Advisors, Ld. Counsel for the Applicant present. None present for the Respondent.

2.

IA-1979/2022 has been filed by the Applicant/main Petitioner seeking withdrawal of the C.P.(IB)/838(MB)/2021 on the ground that the Financial Creditor has received the full and final payment from the Respondent.

3.

In view of the full and final settlement between the parties, withdrawal of the Petition is allowed. Accordingly, IA-1979/2022 is disposed of and C.P.(IB)/838(MB)/2021 is dismissed as withdrawn. File to be consigned to records.