HOTEL JANA PRIYA Vs. BONTON SOFTWARES PVT LTD

JUDGEMENT

(1.) Counsel representing both the parties are present. Counsel for respondent submitted that the parties have arrived at a settlement with the operational creditor. In support of the same they have filed a judgement of NCLAT against Company Appeal No.57/2017. Time extended at request for further hearing. Put up on 07.07.2017 at 10.30 A.M.