PREMIER STEEL COMPLEX PVT LTD Vs. VIBGYOR AUTOMOTIVE PVT LTD
LAWS(NCLT)-2017-6-94
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 21,2017

PREMIER STEEL COMPLEX PVT LTD Appellant
VERSUS
VIBGYOR AUTOMOTIVE PVT LTD Respondents

JUDGEMENT

- (1.) Mr. G.A. Thiyagarajan, Counsel for Applicant present. Mr. C.V. Ramachandra Murthy Counsel for Respondent present. The suggestion had been made by the Bench to the parties on 15.06.2017 for negotiating the settlement of the outstanding debt to which Counsel for Respondent has brought D.D. No.270727 dated 20.06.2017 to the tune of Rs. 13,00,000/-. The same is handed over to the Counsel for Applicant in the Open Court. The Applicant has accepted the same as full and final settlement. Therefore, the application is disposed of in terms of the settlement reached between the parties. Accordingly, the petition is disposed.;


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