Euro Alloys Limited Vs Superfine Metals Private Limited

National Company Law Tribunal, Mumbai Bench Court VI 28 Mar 2024 C.P. (IB)/887(MB) 2022 (2024) 03 NCLT CK 0059
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

C.P. (IB)/887(MB) 2022

Hon'ble Bench

K. R. Saji Kumar, Member (J); Sanjiv Dutt, Member (T)

Advocates

Tasneem Khatau, Gautam Tiwari, Probus Legal, Sharad Bansal, Ashrita Chindarkar

Final Decision

Disposed Of

Judgement Text

Translate:

1.Both the Counsel for OC and CD jointly submit that the matter is  settled between the parties and the OC has tendered Consent Terms  to this Bench.

2.In view of the above, the C.P is allowed to be withdrawn with liberty to the OC to revive the C.P by filing an affidavit, in the event of failure of  any of the conditions as set out in the Consent Terms. The main C.P.  is disposed of as withdrawn.

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Case Metadata
  • Ck Citation: (2024) 03 NCLT CK 0059
  • Coram: K. R. Saji Kumar, Member (J); Sanjiv Dutt, Member (T)
  • Bench: Division Bench
  • Advocates: Tasneem Khatau, Gautam Tiwari, Probus Legal, Sharad Bansal, Ashrita Chindarkar
  • Result: Disposed Of
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