Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0778

Maria Marketing Corporation vs Adya Interiors Pvt Ltd

National Company Law Tribunal · Decided on 1 August 2019

HON’BLE JUDGES
Ch. Mohd Sharief Tariq, Member (Judicial) · Anil Kumar B, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
IBA/119/2019

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Judgment

2 paragraphs · 47 words

ORDER

Both the sides are present. Representative for the Operational Creditor submitted that the Corporate Debtor has already made the payment of the claim, which is full and final settlement. In view of the submissions of the representative for the Operational Creditor, the Petition stands disposed of.