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Judgment
Mr. Yash Jain, counsel appearing for the financial Creditor, Mr. Jayesh Nishar, counsel appearing for the respondent are present through virtual
hearing.
Mr. Yash Jain, instructed by counsel appearing behalf of Halai & Co. who is holding Vakalatnama on behalf of the petitioner is present and reported
no instruction from the petitioner.
Mr. Jayesh Nishar, counsel appearing for the corporate debtor is also present and represent that he had already entered into a settlement with the
petitioner and paid part of the amount as per the settlement. In the light of the above facts and circumstances there is no point in keeping the above
company petition pending. In view of reporting no instructions by the counsel for the petitioner and also in view of the settlement. Accordingly, the
above company petition stands disposed of.