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Judgment
7 paragraphs · 123 wordsThe matter is taken up through Virtual Hearing (VC). Counsel for the Corporate Debtor appeared and placed withdrawal memo on record by way of
affidavit for withdrawing of Application filed under Section 9 by the Operational Creditor. It is observed form the withdrawal memo that the
Operational Creditor has accepted Rs. 12,10,000/- (Rupees Twelve Lakhs Ten Thousand Only) as a full and final amount of settlement and to his
complete satisfaction. Since parties have amicably settled the matter and filed withdrawal memo which is on record. In view of the above, nothing
remains pending in the matter. Accordingly, CP (IB) 1520 of 2017 is disposed of as withdrawn. In view of the above, MA 1078 of 2019 is
disposed of as infructuous.
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