RAMKY INFRASTRUCTURE LTD Vs. HOUSING DEVELOPMENT & INFRASTRUCTURE LTD
LAWS(NCLT)-2017-11-420
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 10,2017

Ramky Infrastructure Ltd Appellant
VERSUS
HOUSING DEVELOPMENT AND INFRASTRUCTURE LTD Respondents

JUDGEMENT

- (1.) T.C.P. No. 1424/I&BC/NCLT/MB/MAH/2017 1. Learned Representatives of both the sides are present.
(2.) Learned representatives have placed on record a Settlement Agreement mutually arrived at between the parties.
(3.) Petitioner has placed an Application seeking permission for withdrawal of TCP No. 1424/2017. Permission granted.;


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