SATISH SHALIGRAM GUPTA Vs. ADITYA ELASTOBOND PVT LTD

JUDGEMENT

(1.) C.P. 187/241-242/NCLT/MB/MAH/2017 C.P. 189/241-242/NCLT/MB/MAH/2017

(2.) The Consent Terms duly signed by the rival parties are submitted on 17.11.2017, according to which, the parties have settled the dispute. For the sake of completeness of the Settlement the relevant paras of the Consent Terms are reproduced below :-

(3.) The request has also been made to allow Withdrawal of these Petitions and to be disposed of according to the Consent Terms.