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Indian Timber Produc... v. Aditya Housing & Inf...
National Company Law Tribunal
Mar 18, 2020
Counsel for the Operational Creditor is present. None appeared for the Corporate Debtor. It is reported that both the parties entered into settlement and that the same will be reported on the next date of hearing. On request of the counsel for the Operational Creditor the matter is ordered to be listed, for reporting settlement, on 03.04.2020.
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