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National Company Law Appellate Tribunal New Delhi 29 Jan 2025 I.A. No. 692 of 2025 & Company Appeal (AT) (Insolvency) No. 1058 of 2024 (2025) 01 NCLAT CK 0969
Bench: Full Bench
Result Published

Judgement Snapshot

Case Number

I.A. No. 692 of 2025 & Company Appeal (AT) (Insolvency) No. 1058 of 2024

Hon'ble Bench

Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)

Advocates

Abhijeet Sinha, Ramchandra Madan , Tushar Nigam, Aakashi Lodha , Aditya Sharan, Varsha Banerjee, Ankur Mittal , Preety Choudhary, Arun Kumar Shukla, Yasharth Shukla , Naman Shukla

Final Decision

Dismissed

Judgement Text

Translate:

29.01.2025: I.A. No. 692/2025

1. This Application has been filed seeking for modification in the Order dated 21.01.2025.

2. Learned Counsel for the Applicant submits that he may be permitted to withdraw the Application at this stage.

Prayer is allowed.

Application is dismissed as withdrawn.                                                  

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Case Metadata
  • Ck Citation: (2025) 01 NCLAT CK 0969
  • Coram: Ashok Bhushan, Chairperson; Barun Mitra, Member (T); Arun Baroka, Member (T)
  • Bench: Full Bench
  • Advocates: Abhijeet Sinha, Ramchandra Madan , Tushar Nigam, Aakashi Lodha , Aditya Sharan, Varsha Banerjee, Ankur Mittal , Preety Choudhary, Arun Kumar Shukla, Yasharth Shukla , Naman Shukla
  • Result: Dismissed
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