- (1.) Cp NO. 1579/I&BP/NCLT/MB/MAH/2017 On the Withdrawal Memo filed by the Petitioner Counsel along with Consent Terms, the Company Petition is hereby dismissed as withdrawn. BE PLEASED to take on record the enclosed Consent Terms entered into between the Applicants and the Respondents in the aforesaid matter, as the matter is being settled. Dated this 12th day of December, 2017 CONSENT TERMS BETWEEN : M/s. Supcrwa\s Enterprises Pvt.Ltd (Applicants/Operational Creditors) and M/s. Uttam Value Steels Limited (Rcsponents'Corporate Debtor) M/s. Superways Enterprises Pvt.Ltd. (Here in after referred to as the Applicants) is a company incorporated under the Companies Act. 1956 having its Registered Office at 1. pearl Mansion. N-91. M. Karve Road. Mumbai-400 020.
(2.) M/S. Uttam Value Steels Limited (Here in after referred to as the Respondent Company ) is a Company incorporated under the companies Act. 1956 having its registered office 4lh Floor. Uttam House,69. P D Mello Road. Mumbai 400009.
(3.) The Applicants are a company trading in supply of steel and other allied material. The applicants has been supplying material to the Respondent Company for the past several years as per instructions received from the management of the Respondent company from time to time and has raised invoices for the material supplied.;