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Dr. Fresh Assets Ltd v. Burman Gsc Estate Pvt. Ltd

Dr. Fresh Assets Ltd v. Burman Gsc Estate Pvt. Ltd

(National Company Law Tribunal)

| 09-01-2018

Vide the present application filed by the petitioner, it is submitted that a settlement has been arrived at between the parties. Ld. Sr. Counsel appearing for the parties confirms the same. A photocopy of the settlement signed by all concerned has also been filed. Ld. Counsels submit that the execution of the terms and conditions mentioned therein would be completed within the next 45 days. In view of the same, a request for adjournment is being made.

At request of both the parties adjourned to 15thMarch, 2018.

Advocate List
  • For Petitioner : Mr. Saurabh Kalia
  • Mr. Harshit Agarwal, Advocates
  • For Respondent : the Petitioner(s);
Bench
  • DEEPA KRISHAN, MEMBER TECHNICAL
  • INA MALHOTRA, MEMBER JUDICIAL
Eq Citations
  • LQ/NCLT/2018/893
Head Note

Constitution of India — Art. 136 — Interim relief — Settlement between parties — Interim relief granted, adjourned to 15th March, 2018