INDUSIND BANK LTD Vs. RESPONDEZ BPO PVT LTD

LAWS(NCLT)-2017-7-162

NATIONAL COMPANY LAW TRIBUNAL

Decided on July 11,2017

INDUSIND BANK LTD Appellant

VERSUS

RESPONDEZ BPO PVT LTD Respondents

JUDGEMENT

- (1.) Cp NO. 1114/I&BF/NCLT/MB/MAH/2Q17 On the Memo of Withdrawal filed by the Petitioner Counsel, this Petition is hereby dismissed as withdrawn with a liberty to file afresh in accordance with law. July 11, 2017 BEFORE THE NATIONAL COMPANY LAW TRIBUNAL BENCH, AT MUMBAI INSOLVENCY AND BANKRUPTCY APPLICATION NO 1114 OF 2017 In the matter of Insolvency and Bankruptcy Code. 21) 16; And In the matter of an application for initiation of corporate insolvency resolution process by Financial Creditor under section 7 of the Insolvency and Bankruptcy Code, 2016 against Respondez BPO Private Limited, a company incorporated under the laws of India with its registered office at 8th Floor, Godrej Coliseum, Somaiya Hospital Road, Off. Eastern Express Highway, Sion (East) , Mumbai-400 022 From Indusind Bank Limited, a banking Company incorporated under the Companies Act, 1956 and licensed under the Banking Regulation Act, 1949 having its registered office at 2401, General Thimmaya Road, Pune411 001 and acting through its Corporate office at 11th Floor, Tower 1, One Indiabulls Centre, 841, Senapati Bapat Marg, Elphinstone Road, Mumbai-400 013...Applicant/Financial Creditor Dear Sir/Madam, Be pleased to grant us permission cu withdraw the captioned matter with liberty to file a fresh application in this regard in accordance with law.;

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