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Tribunals and CommissionsDivision Bench(2019) 10 NCLT CK 0639

KEC International Ltd. vs Matix Fertilisers and Chemicals Ltd.

National Company Law Tribunal · Decided on 17 October 2019

HON’BLE JUDGES
M.B. Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
CP(IB)No.104/KB/2019

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Judgment

5 paragraphs · 64 words

ORDER

Ld. Pr. CS for the Operational Creditor appeared. Ld. Counsel for the Corporate Debtor appeared.

Both the parties submitted that matter is settled in between them and file terms of settlement. In view of this Operational Creditor seeks liberty to withdraw the proceeding.

Liberty is granted. Proceeding stands withdrawn and disposed with liberty to revive the same if settlement fails.

CP(IB)No.104/KB/2019 is disposed.