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Tan Prints (India) Pvt Ltd vs Paramount Coaching Centre

National Company Law Tribunal · Decided on 7 October 2021 · Citation: (2021) 10 NCLT CK 0026

HON’BLE JUDGES
P.S.N. Prasad, Member (J) · Narender Kumar Bhola, Member (T)
ACTS & SECTIONS REFERRED
Insolvency and Bankruptcy Code, 2016 — Section 9 · Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 8
RESULT
Dismissed
CASE NUMBER
New IA-4550/2021 In IB-282(ND)/2020
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Judgment

3 paragraphs · 97 words

IA-4550/2021

This is an application under Rule 8 of the IB (Application to Adjudicating Authority) Rules, 2016 seeking permission of this Hon'ble Tribunal to withdraw the present Company Petition bearing No.IB-282/ND/2020 filed under Section 9 filed by the Operational Creditor.

Heard the submissions made by the Counsel for the Operational Creditor and also leave is granted to withdraw the matter filed by the Operational Creditor. Therefore, the IB-282/ND/2020 is dismissed as withdrawn in terms of Rule 8 of IB (Application to Adjudicating Authority) Rules, 2016. The case folders and papers may be consigned to the record room.