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Prayag Polytech Pvt Ltd vs Shree Prabhu Petrochemicals Pvt Ltd

National Company Law Tribunal · Decided on 21 March 2022 · Citation: (2022) 03 NCLT CK 0079

HON’BLE JUDGES
P. N. Deshmukh, Member (J) · Shyam Babu Gautam, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA 697/2022 in C.P. (IB)/60(MB)2020
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Judgment

2 paragraphs · 85 words

The matter is taken up through Virtual Hearing (VC).

IA-697/2022 – This IA is filed by the Operational Creditor enclosing therewith the copy of the Consent Terms entered into between Operational Creditor and Corporate Debtor, whereby it is stated that the Corporate Debtor has amicably settled the matter with the Operational Creditor and nothing remains due and payable. In view of the above settlement between the parties, IA-697/2022 is allowed and disposed of. Accordingly, Company Petition No. C.P.(IB)/60/(MB)/2020 stands closed. File be consigned to records.