Rajasthan High Court - Jodhpur
Shreeji Shipping vs Hindustan Zinc Ltd on 4 July, 2018
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Company Petition No. 9/2016
Shreeji Shipping, having its administrative office address at:
Shreeji House Town, House Circle, Jamnagar, Pin Code-361 001,
Gujarat. Through its Authorized Signatory Mr. Milap Arvindbhai
Suba.
----Petitioner
Versus
Hindustan Zinc Limited, having its registered office at : Yashad
Bhavan, Udaipur, Pin Code - 313 004, Rajasthan.
----Respondent
For Petitioner(s) : Mr. Harshvardhan Singh with
Mr.G.S.Chouhan
For Respondent(s) : Mr. Manvendra S.Bhati on behalf of
Dr.Sachin Acharya
HON'BLE MR. JUSTICE SANGEET LODHA
Order 04/07/2018 Vide order dated 13.12.17 passed by this Court, with the agreement of the parties, the dispute was referred for mediation to Hon'ble Mr. Justice Deepak Verma, Former Judge of the Supreme Court of India.
The matter was settled between the parties in terms that an amount of Rs. 10 crore shall be paid by the respondent company- Hindustan Zinc Limited to the petitioner company-Shreeji Shipping against the outstanding dues.
Learned counsel appearing for the parties submit that in terms of the settlement arrived at, the amount of Rs. 10 crore has already been paid by the respondent Company to the petitioner company.
(2 of 2) [COP-9/2016] In view of the settlement of dispute as aforesaid, learned counsel appearing for the petitioner seeks permission to withdraw the company petition.
The permission is granted. The company petition is dismissed as withdrawn.
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