JUDGEMENT
Ch Mohd Sharief Tariq, Member -
(1.) Counsels for both the parties are present. A joint memo has been filed stating therein that the Corporate Debtor has paid the outstanding debt as per the settlement arrived between the parties.
(2.) In the light of the memo, the petition stands disposed of. The memo shall form part of this order.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.