K N K NEXGEN CONSTRUCTION PVT LTD K N K SWAMY AND COMPANY Vs. SABARI INN PVT LTD
LAWS(NCLT)-2018-1-571
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 22,2018

K N K Nexgen Construction Pvt Ltd K N K Swamy And Company Appellant
VERSUS
Sabari Inn Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsels representing both the parties are present and filed an agreement of settlement. In pursuance of the agreement for settlement between the parties, the matter is closed.
(2.) However, the petitioner has a right to approach this Tribunal in case of any default in the schedule of payment. The settlement agreement will form apart of this order. Accordingly the petition is disposed of.;


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