TATA POWER TRADING COMPANY LIMITED Vs. RANA POLYCOT LIMITED
LAWS(NCLT)-2017-10-209
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 26,2017

TATA POWER TRADING COMPANY LIMITED Appellant
VERSUS
RANA POLYCOT LIMITED Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Sanjeev Sharma, Deputy Manager(Legal) of the respondent-Corporate Debtor is present and filed resolution of the Board of Directors of the company dated 05.09.2009 authorising him to appear on "behalf "of "the Corporate Debtor and to do all the necessary acts. Learned counsel for the petitioner submits that the parties have entered into a settlement dated 25.10.2017 which is also signed by Mr. Sanjeev Sharma, Deputy Manager(Legal) of the Corporate Debtor the authorised representative of the Corporate Debtor. The document of settlement containing the settlement r terms, be taken on record.
(2.) The learned counsel for the petitioner seeks to withdraw the instant petition with liberty to take appropriate steps if the consent terms of the settlement are not adhered to. Dismissed as withdrawn.;


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