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Judgment
7 paragraphs · 163 wordsIA No.22/2022
This is a joint application filed on behalf of the petitioners and respondents nos.3 to 5 under Rule 32 r/w Rule 11 of the National Company Law Tribunal, Rules 2016 seeking to place on record the settlement/agreement dated 6th April, 2022 executed
between the parties and the consequent disposal of the captioned petition as per the terms and condition of the said settlement/agreement executed. The said settlement/agreement dated 6th April, 2022 is taken on record and in view of the settlement arrived at between the petitioners and respondents no.3 to 5, the present petition stands dismissed as withdrawn qua respondent nos.3 to 5 only.
However, with respect to the remaining respondents no.1, 2 & 6, the petition survives and continues.
Let, the Registry is directed to make the necessary amendments in the memo of parties.
Accordingly, IA No.22/2022 stands disposed of.
Let the main CP along with CA No.174/2020 & CA No.245/2020 to come up for hearing on 2nd March, 2023.