Rashmi Saxena on Behalf of M/s. Unify Clothing Pvt. Ltd Vs

National Company Law Tribunal, New Delhi Bench Court V 26 Feb 2024 IB-206/PB/2022 IA/2984/2022 (2024) 02 NCLT CK 0063

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

IB-206/PB/2022 IA/2984/2022

Hon'ble Bench

Mahendra Khandelwal, Member (J); Dr. Sanjeev Ranjan, Member (T)

Advocates

Ishwar Mohapatra, Ekta Chaudhary

Final Decision

Dismissed

Acts Referred

Insolvency and Bankruptcy Code, 2016 - Section 10

Judgement Text

Translate:

IB-206/PB/2022:-

This is a petition filed under Section 10 of the IBC. Ld. Counsel on behalf of the Petitioner, on instruction, seeks liberty to withdraw the present petition. Liberty is granted to the Petitioner to withdraw the present petition i.e. IB206/PB/2022. The same is dismissed as withdrawn.

All papers be consigned to the record room.

Ms. Ekta Chaudhary, Ld. Counsel on behalf of the Financial Creditor(SBI) is also present. Consequently, IA/2984/2022 become infructuous and the same is dismissed as infructuous.

Madhya Pradesh High Court