KINGSLEY INDUSTRIES LTD Vs. AL CHAMPDANI INDUSTRIES LTD
LAWS(NCLT)-2018-2-5
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 01,2018

Kingsley Industries Ltd Appellant
VERSUS
AL CHAMPDANI INDUSTRIES LTD Respondents

JUDGEMENT

- (1.) Ld. Counsel for the Operational Creditor as also Ld. Counsel for the Corporate Debtor are present. Ld. Counsel for the Operational Creditor and Ld. Counsel for the Corporate Debtor made a joint statement that parties have entered into settlement. In view of submissions made by both sides, the petition is dismissed as withdrawn.;


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