KAMACHI INDUSTRIES LTD Vs. GOBI TEXTILES LTD

JUDGEMENT

(1.) Counsels for both the parties are present. Counsel for the Corporate Debtor has submitted a joint memo of compromise. The same is taken on record. As per the joint memo filed, the schedule for payment of the outstanding debt is outlined under para '1' of the memo. The joint memo shall form part of the record. In the light of the same, the petition stands disposed of.