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Alpha National Fire Safety Services Private Limited Vs B E Billimoria And Co Limited

National Company Law Tribunal · Decided on 3 October 2023 · Citation: (2023) 10 NCLT CK 0014

HON’BLE JUDGES
K. R. Saji Kumar, Member (J) · Sanjiv Dutt, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P. (IB)/3967(MB)2019
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Judgment

2 paragraphs · 117 words
1.

The matter has been settled between the OC and CD and they have filed the Consent Terms for withdrawing the main CP. The entire amount of Rs.14,00,000/- shall be paid in 14 instalments of Rs.1,00,000/- each. The amount of Rs.1,00,000/- is paid to the OC today and the Consent Terms are taken on record.

2.

Counsel for the both sides sought permission for withdrawing the main CP, which is granted. In view of the above, the above the CP along with all other pending I.A. and M.As, if any, stand disposed of as withdrawn with a liberty to the OC to revive the same in the event of the condition set out in the Consent Terms.