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U.C Metals Pvt Ltd vs Era Realtors Pvt Ltd

National Company Law Tribunal · Decided on 9 November 2022 · Citation: (2022) 11 NCLT CK 0053

HON’BLE JUDGES
P.N. Deshmukh, Member (J) · Shyam Babu Gautam, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P. (IB) No. 4530/2019
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Judgment

2 paragraphs · 148 words

Ld. Counsel for the Parties are present. Counsel appearing for the Corporate Debtor submits that the parties have settled the matter amicably out of the Court. Counsel for the Corporate Debtor further invited our attention towards settlement Memo entered between the Parties through letter dt. 29.11.2021.

In view of the aforesaid settlement, there is no due or claim of any nature whatsoever payable by the Corporate Debtor to the Operational Creditor and also further reads accordingly, that the Operational Creditor undertakes to withdraw the present Company Petition bearing CP (IB) No. 4530 of 2019, in view of the settlement. Having considered the submissions of the Operational Creditor, we are satisfied and accordingly is of the considered view that the present Company Petition bearing CP (IB) No. 4530 of 2019, is disposed of as stands closed in view of the settlement between the parties. File be consigned to record.