RELIANCE COMMERCIAL FINANCE LTD Vs. TOUCHSTONE SAND & AGGREGATE PVT LTD
LAWS(NCLT)-2018-1-834
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 31,2018

Reliance Commercial Finance Ltd Appellant
VERSUS
Touchstone Sand And Aggregate Pvt Ltd Respondents

JUDGEMENT

Jinan K R, Member - (1.) Ld. Counsel for the financial creditor and the corporate debtor is present.
(2.) Ld. Counsel for the financial creditor submits that the matter was settled out of Court and, therefore, terms of settlement has been filed, it is recorded.
(3.) The CP is disposed of accordingly as the matter is settled out of Court.;


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