VIJAY KUMAR GUPTA & ORS Vs. S R COTTEX PVT LTD
LAWS(NCLT)-2017-12-79
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 06,2017

VIJAY KUMAR GUPTA And ORS Appellant
VERSUS
S R COTTEX PVT LTD Respondents

JUDGEMENT

- (1.) An affidavit by Mr. Aditya Pratap Singh in accordance with the order passed yesterday has been filed stating that a sum of Rs. 5 lakhs has been paid. The same is accepted as a full and final payment by the Counsel for the petitioner. The details of the payment is as under. a. Rs. 99994/- on dated 17.08.2017 b. Rs. 100000/- on dated 21.11.2017 c. Rs. 200000/- on dated 27.11,2017 d. Rs. 100006/- on dated 05.12.2017 e. Total amount paid'5,00,000/- as on 05.12.2017
(2.) In view of the this, we close the proceedings and discharge the contemnorwith a recorded warning.
(3.) Proceedings closed and the accused discharged main case CP No. 120(ND) /2016.;


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