Tribunals and CommissionsDivision Bench(2023) 10 NCLT CK 3112

Haren Sanghvi And Associates vs Osianama Learing Experience Private Limited

National Company Law Tribunal · Decided on 6 October 2023

HON’BLE JUDGES
Sanjiv Dutt, Member (Technical) · K. R. Saji Kumar, Member (Judicial)
CASE NUMBER
C.P. (IB)/4178(MB)2019

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Judgment

2 paragraphs · 65 words

ORDER

Counsel for the OC and CD jointly submit that the matter has been amicably settled between the parties by entering into consent terms. Counsel for both sides request for withdrawing the C.P. The consent terms is taken on record and the C.P. is disposed of as withdrawn with liberty to the OC to revive the same if there is failure of the consent terms.