AGENCIA COMMERCIAL MARITIMA LOGISTICS PVT LTD Vs. TIERRA FOOD INDIA PVT LTD
LAWS(NCLT)-2018-1-341
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 12,2018

Agencia Commercial Maritima Logistics Pvt Ltd Appellant
VERSUS
Tierra Food India Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsel for petitioner present. PCS representing the respondent present. Both the counsels stated that the matter has been settled between the parties. In this regard, they filed a memo of statement, signed by both the parties, specifying the schedule of payment. The memo is taken on record. In view of the settlement entered into by both the parties, the matter is closed.;


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