NULINE INDUSTRIES PRIVATE LIMITED Vs. S S GUPTA

JUDGEMENT

(1.) IN sequel to orders passed by this Court with the earnest efforts of Mediators, namely, Mr. J.S. Bhogal, Senior Advocate and Mr. Pawan Thakur, Advocate, the matter has been amicably settled between the parties. The parties have jointly placed on record memorandum of settlement and have also placed on record Schedule for implementation of memorandum of settlement dated 21.12.2010, as per clause Whether the reporters of the local papers may be allowed to see the Judgment? No No. 25 whereof. The parties are directed to act upon the same. Any violation of this settlement shall be construed as Contempt of the Court.

(2.) SINCE the parties have settled the matter amicably, Nuline Industries Private Limited and Swati Storwel Private Limited shall merge into Sturdy Pipes Limited, in terms of scheme of amalgamation presented before the learned Company Judge, under sections 391 and 394 of the Companies Act, 1956.