Ch. Mohd. Sharief Tariq, Judicial Member: Representative for the Applicant present. Counsel for the Corporate Debtor present. Counsel for the Corporate Debtor filed a memo pertaining to the schedule of payment; copy of which is given to the other side. The representative for the Applicant submitted that at an earlier point of time there has been settlement between the parties but the Corporate Debtor defaulted and the concession which was agreed to be granted to the Applicant is not to be agreed upon for the reasons of default committed by the Applicant. Counsel for the Corporate Debtor prayed for time to seek instructions on this issue. Counsel for the Applicant is also directed to seek fresh instructions in relation to the memo containing the schedule for payment of the outstanding debt. Put up on 07.02.2018 at 10.30 A.M.
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Agarwal Coal Corporation Pvt. Ltd. ? v. Dhanalakshmi Paper Mills Pvt. Ltd. ?
Agarwal Coal Corporation Pvt. Ltd. ? v. Dhanalakshmi Paper Mills Pvt. Ltd. ?
(National Company Law Tribunal)
CP/722/(D3)/2017? | 23-01-2018
Advocate List
- For Petitioner : N.K. Bhansali PCS
- For Respondent : Applicant
Bench
- Ch. Mohd. Sharief Tariq, Judicial Member)
Eq Citations
- LQ/NCLT/2018/3133
Head Note
Insolvency and Bankruptcy Board of India Act, 2016 — S. 12(12) — Settlement between parties — Concessions granted to Corporate Debtor — Default by Corporate Debtor — Concessions not to be granted
