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Vsj Investments Private Limited Vs Deserve Exim Private Limited

National Company Law Tribunal · Decided on 28 February 2023 · Citation: (2023) 02 NCLT CK 0055

HON’BLE JUDGES
H.V. Subba Rao, Member (J) · Madhu Sinha, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)-1305(MB)/2022
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Judgment

3 paragraphs · 89 words

Mr. Akshay Nair i/b Argus Partners, counsel appearing for the Financial Creditor and Ms. Simran Kasat i/b Bathiya Legal, counsel appearing for the Corporate Debtor are present through virtual hearing.

The counsel appearing on both sides mentioned that the Operational Creditor and Corporate Debtor have amicably settled the matter for an amount of Rs. 42,00,00,000/- against the total claim of Rs. 79,44,06,105/- towards full and final settlement and prayed for withdrawal of the main company Petition.

Accordingly, the above Company Petition bearing No. 1305/2022 stands disposed of as withdrawn.