GOA HANDI CRAFTS Vs. PINKY SHIPYARD PVT LTD

JUDGEMENT

(1.) THE learned counsel for the petitioner has placed on record a withdrawal pursis stating that the respondents made an offer of Rs.10,00,000/- towards the full and final settlement of their dues to the petitioner and the Board of Directors of the petitioner Company have accepted this offer in their meeting held on 30th August, 2004. Consequently, the amount has been received by way of Demand Draft and, therefore, the learned counsel seeks leave to withdraw this winding up petition.

(2.) LEAVE granted. The petition is disposed of as withdrawn. Interlocutory orders, if any, stand vacated.