IN RE Vs. PRATIBHA INDUSTRIES LTD

JUDGEMENT

(1.) Application No. 108 & 15 Ors./73(4) /NCLT/MB/MAH/2017

(2.) The Representative of the Respondent is present, whereas none from the side of the Applicants/Depositors is present.

(3.) The Representative appearing on behalf of the Respondent Company has submitted that this Company made payment to all the depositors filed the applications before this Bench. To show that payment has been paid to those parties, the Company has filed the affidavit disclosing the payment particulars and Demand Draft particulars. For these applicants not being present, there being material showing that payments have already been made to the depositors herein, these applications are hereby disposed of recording to full satisfaction to the claims made by these applicants.