Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0676

Valmont Structures Pvt. Ltd. vs Royal Power Turnkey Implement Pvt. Ltd.

National Company Law Tribunal · Decided on 19 August 2019

HON’BLE JUDGES
Rajasekhar V.K., Member (J) · Ravikumar Duraisamy, Member (T)
CASE NUMBER
CP(IB)-503(MB)/2019

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Judgment

2 paragraphs · 53 words

O R D E R

1.

Ld. Counsel for the parties present. Consent Terms arrived at between the Operational Creditor and the Corporate Debtor have been filed, which are taken on record. Petition is disposed of in terms of compromise arrived between the parties. The Consent Terms shall form part of the order.