INDOKEM LTD Vs. SHAMBHU TEXTILE MILLS PVT LTD
LAWS(NCLT)-2018-1-198
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

INDOKEM LTD Appellant
VERSUS
SHAMBHU TEXTILE MILLS PVT LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Salil Thakore present for Operational Creditor/Petitioner. Learned Advocate Mr. Raheel Patel with Learned Advocate Mr. Arjun Joshi i/b Nanavati Associates present for Respondent. Learned Counsel appearing for petitioner filed purchis stating that as per the consent terms dated 08.01.2018 the matter is settled and requested for permission to withdraw the petition. Permission granted. Petition is disposed of as withdrawn.;


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