INVENT ASSETS SECURITISATION & RECONSTRUCTION PVT LTD Vs. SHAH ALLOYS LTD
LAWS(NCLT)-2017-12-545
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 15,2017

Invent Assets Securitisation And Reconstruction Pvt Ltd Appellant
VERSUS
Shah Alloys Ltd Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned PCS Mr. Ashish Doshi present for Financial Creditor/ Petitioner. Learned FCA Mr. Hiten Parikh present for Respondent. Both sides submitted that the matter is under settlement.
(2.) The learned FCA appearing for Respondent submitted that part parent is already been done to which the learned PCS appearing on behalf petitioner conceded the fact. Hence, prayed for some time to finally settle the matter. List the matter on 22.01.2018.;


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