Sangeeta Maheshwari Vs M/s. Premsagar Agricultural Pvt. Ltd. & Ors

National Company Law Tribunal, Indore Bench At Ahmedabad 6 Jan 2022 TP 202 of 2019 [CP 16 of 2016] (2022) 01 NCLT CK 0017
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

TP 202 of 2019 [CP 16 of 2016]

Hon'ble Bench

Madan B. Gosavi, Member J; Ajai Das Mehrotra, Member T

Advocates

Kamal Agarwal, Pratik Tripathi

Final Decision

Disposed Of

Judgement Text

Translate:

MA/11 (IMP)2021

The parties have entered into settlement. The settlement deed is produced on record. In view of this, the petitioner seeks permission to withdraw the

matter. We have verified the contents of the settlement. Permission to withdraw the matter is granted. The settlement deed should be treated as part

of this order.

Accordingly, TP 202 of 2019 [CP 16 of 2016] disposed of as withdrawn.

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Case Metadata
  • Ck Citation: (2022) 01 NCLT CK 0017
  • Coram: Madan B. Gosavi, Member J; Ajai Das Mehrotra, Member T
  • Bench: Division Bench
  • Advocates: Kamal Agarwal, Pratik Tripathi
  • Result: Disposed Of
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