STEEL POWER LTD Vs. A K POWER INDUSTRIES PVT LTD
LAWS(NCLT)-2017-11-784
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 28,2017

Steel Power Ltd Appellant
VERSUS
A K Power Industries Pvt Ltd Respondents

JUDGEMENT

- (1.) Prayer is allowed.
(2.) In view of the submissions of both the parties petition is dismissed as withdrawn.
(3.) Terms of Settlement may be kept on record.;


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