YATRA ONLINE PVT LTD Vs. EXPLO MEDIAL PVT LTD
LAWS(NCLT)-2017-7-394
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 27,2017

Yatra Online Pvt Ltd Appellant
VERSUS
Explo Medial Pvt Ltd Respondents

JUDGEMENT

R. Varadharajan, Member - (1.) Learned counsel for the parties are present. They represent that the parties have amicably settled the matter out of Court. Let a formal application for withdrawal of the petition be filed in terms of Rule 8 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 by tomorrow. Post the matter on 28.07.2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.