MITC ROLLING MILLS PVT LTD Vs. RICHA INDIA INFRA DEVELOPMENT PVT LTD
LAWS(NCLT)-2018-1-423
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 04,2018

Mitc Rolling Mills Pvt Ltd Appellant
VERSUS
Richa India Infra Development Pvt Ltd Respondents

JUDGEMENT

M.K. Shrawat, Member - (1.) The Learned Representatives of both the sides are present.
(2.) The Learned Representative of the Petitioner is seeking permission to withdraw the Petition. It is stated so in the Order Sheet as under :- "Matter been settled between Operational Creditor and Corporate debtor. Pray for Withdrawal of Petition in view of Settlement arrived."
(3.) In view of the above, the Petition is disposed of as Withdrawn.;


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