Tribunals and CommissionsSingle Bench(2024) 07 NCLT CK 1835

Airen Copper Pvt. Ltd. vs Fatehpuria Transformers and Switchgears Pvt. Ltd.

National Company Law Tribunal, Jaipur Bench (Rajasthan) · Decided on 29 July 2024

HON’BLE JUDGES
Rajeev Mehrotra, Technical Member
RESULT
Dismissed
CASE NUMBER
Ivn. P(IBC) No. 03/JPR/2023 / IA No. 387/JPR/2024 / CP No. (IB)- 21/9/JPR/2021

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Judgment

1 paragraphs · 107 words

Heard Mr. Ajay Atolia, CA appearing for the Petitioner. Mr. Aditya Mapara, Adv. appearing for the Respondent. Corporate Debtor has moved this application stating that parties have amicably settled their dispute by executing the settlement deed dated 11.07.2024. In light of the same, it is prayed that the captioned matter may be disposed of. With this application, settlement agreement has been attached. Mr. Ajay Atolia, CA appearing for the Petitioner submits that in view of the understanding reached between the parties, this petition may be allowed to be withdrawn. Permission is granted. CP No. (IB)- 21/9/JPR/2021 is dismissed as withdrawn. All pending IAs stands disposed of accordingly.