AGARWAL COAL CORPORATION PVT LTD Vs. PRASHANT FABRICS (INDIA) PVT LTD
LAWS(NCLT)-2017-12-24
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 04,2017

Agarwal Coal Corporation Pvt Ltd Appellant
VERSUS
Prashant Fabrics (India) Pvt Ltd Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned Advocate Mr. Kirankumar Bhatiya present for Operational Creditor/Petitioner. Learned Advocate Mr. Janak Shah present for Respondent. Proof of service of notice of date of hearing on Respondent filed.
(2.) Learned Advocate Mr. Janak Shah filed Vakalatnama for Respondent. i. w Learned Advocate appearing on behalf of corporate debtor issued demand draft for an amount of Rs. 15 lacs in favour of operational creditor dated 04.12.2017 bearing D.D, no. 513777. The said demand draft is accepted by the learned Counsel appearing on behalf of operational creditor. He further requested sometime to take necessary instruction from the operational creditor so as to withdraw the application.
(3.) List the matter on 12.12.2017 Dated this the 4th day of December, 2017.;


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