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Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0022

Apm Industries Limited vs Shital Fibers Limited And Others

National Company Law Tribunal · Decided on 6 August 2019

HON’BLE JUDGES
Ajay Kumar Vatsavayi, J · Pradeep R. Sethi, Member (Technical)
RESULT
Dismissed
CASE NUMBER
Company Application No. 231, 562 Of 2019, Company Petition No. 368/Chd/Pb Of 2018

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Judgment

11 paragraphs · 207 words
1.

Members of the Bar are abstaining from work.

2.

This application has been filed under Rule 11 of the NCLT Rules, 2016 on behalf of the operational creditor to withdraw the captioned matter pursuant to the settlement deed dated 22.07.2019. In view of the averments made in the application, the petition bearing CP (IB) No. 368/Chd/Pb/2018 filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 is allowed to be withdrawn and the same stands disposed of to be consigned to the record room.

3.

CA No. 562/2019 stands disposed of.

CA No. 231/2019:

4.

Members of the Bar are abstaining from work.

5.

This application has been filed by the respondent-corporate debtor to place on record the certificate dated 22.03.2019 issued by the Chartered Engineer certifying that the yarn supplied suffered from low quality.

6.

In view of the order passed in CA No. 562/2019, this application has become infructuous and stands disposed of accordingly.

7.

CA No. 231/2019 stands disposed of.

CP (IB) No. 368/Chd/Pb/2018:

8.

The petition bearing CP (IB) No. 368/Chd/Pb/2018 stands dismissed as withdrawn to be consigned to the record room.

9.

The registry is directed to send a copy of this order preferably by e-mail to both the parties.