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Mamta vs Proelectric Projects Pvt Ltd & Ors

National Company Law Tribunal · Decided on 1 June 2022 · Citation: (2022) 06 NCLT CK 0005

HON’BLE JUDGES
Rajasekhar V. K, Member (J) · Virendra Kumar Gupta, Member (T)
RESULT
Disposed Of
CASE NUMBER
COMP.APPL. 18/2022
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Judgment

4 paragraphs · 93 words

Ld. Counsel for the applicant /petitioner present. No representation on behalf of the respondents.

This Company Application has been filed to take on record the settlement agreement dated 20.05.2022. The settlement agreement is taken on record and shall form part of this order. The parties thereto are expected to abide by the respective obligations as envisaged being the settlement agreement and shall be treated as undertakings given to Court.

Accordingly, CP No. 23/ALD/2022 alongwith CA No. 18/2022 shall stand disposed of in accordance with the above directions.

File be consigned to the records.