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Judgment
ORDER
It is represented on behalf of the Learned Counsel Mr. Arun Karthik Mohan appearing for the Appellant, that the parties, had agreed in ‘Good Faith’ to settle the ‘Disputes’, amicably, in terms of the settlement cum ‘Share Purchase Agreement’ dated 25.08.2023. As a matter of fact, it is brought to the notice of this Tribunal, in the instant Appeal, that the ‘National Company Law Tribunal’, Chennai was pleased to dispose of the ‘NCLT proceedings’ as well as all the applications therein, as settled/withdrawn.
Mr. T.K. Bhaskar, Learned Counsel appearing for the 1st Respondent is ‘not disputing the factum of the parties’, settled the matter amicably between them, in the teeth of settlement/‘Share Purchase Agreement’ dated 25.08.2023.
In view of the fact that the ‘Parties to the Litigation’ had settled the matter amicably between them, quite in tune with the terms of settlement cum ‘Share Purchase Agreement’ dated 25.08.2023, nothing survives for any ‘rumination’ in the instant Comp. App (AT)(CH) No. 25/2022. As such the memo dated 07.09.2023 is taken on record and the instant Comp. App (AT)(CH) No. 25/2022 is dismissed as withdrawn. No Costs.
All the connected pending IAs 256, 257 and 258/2022 are closed.
With
Comp.App(AT)(CH) No. 26/2022
It is represented on behalf of the Learned Counsel Mr. Arun Karthik Mohan appearing for the Appellant, that the parties, had agreed in ‘Good Faith’ to settle the ‘Disputes’, amicably, in terms of the settlement cum ‘Share Purchase Agreement’ dated 25.08.2023. As a matter of fact, it is brought to the notice of this Tribunal, in the instant Appeal, that the ‘National Company Law Tribunal’, Chennai was pleased to dispose of the ‘NCLT proceedings’ as well as all the applications therein, as settled/withdrawn.
Mr. T.K. Bhaskar, Learned Counsel appearing for the 1st Respondent is ‘not disputing the factum of the parties’, settled the matter amicably between them, in the teeth of settlement/‘Share Purchase Agreement’ dated 25.08.2023.
In view of the fact, that the ‘Parties to the Litigation’ had settled the matter amicably between them, quite in tune with the terms of settlement cum ‘Share Purchase Agreement’ dated 25.08.2023, nothing survives for any ‘rumination’ in the instant Comp.App.(AT)(CH) No. 26/2022. As such the memo dated 07.09.2023 is taken on record and the instant Comp. App (AT)(CH) No. 26/2022 is dismissed as withdrawn. No Costs.
All the connected pending IAs 259, 260 and 261/2022 are closed.