IN RE Vs. VOLTAS LTD BRAHMAPUTRA INFRASTRUCTURE LTD
LAWS(NCLT)-2017-7-301
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

IN RE Appellant
VERSUS
Voltas Ltd Brahmaputra Infrastructure Ltd Respondents

JUDGEMENT

- (1.) A settlement is stated to have been arrived at between the parties and the memo of settlement dated 20th July 2017 has been filed on record.
(2.) In view of the same, learned counsel submits that she has instructions to withdraw the present petition. Dismissed as withdrawn.;


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