KAMACHI INDUSTRIES LTD Vs. URC CONSTRUCTION PVT LTD
LAWS(NCLT)-2017-12-704
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 19,2017

Kamachi Industries Ltd Appellant
VERSUS
Urc Construction Pvt Ltd Respondents

JUDGEMENT

- (1.) Representing counsel for the petitioner present. No representation on behalf of the Respondent. Petitioner counsel stated that the matter has been settled between the parties and the petitioner has received the amount of the claim. Joint memo of settlement signed by both the parties is filed.
(2.) Hence this matter is disposed of as closed.;


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