POONAM ENTERPRISE Vs. SHRIRAM EPC LTD
LAWS(NCLT)-2018-1-87
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 04,2018

POONAM ENTERPRISE Appellant
VERSUS
SHRIRAM EPC LTD Respondents

JUDGEMENT

- (1.) Counsels representing both the parties are present and stated that the matter has been settled between the parties. In this regard, they filed a memo of settlement signed by both the parties and their counsels, 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 disposed of as closed.;


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