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Judgment
7 paragraphs · 140 wordsLd. Counsel for the Operational Creditor present. Ld. Sr. Counsel for the Corporate Debtor present.
Both sides report that a settlement agreement dated 06.01.2022 has been entered into between the parties, in terms of which, the parties have agreed
to settle their disputes amicably.
The settlement agreement has been placed for our consideration, which is taken on record and shall form a part of this order. The mutual rights and
obligations shall be undertaken by both sides and the undertakings given by each sides to the other shall be treated as undertakings given to the Court.
CP No.(IB)46/ALD/2021 is dismissed as withdrawn in accordance with the settlement agreement. Liberty is granted to the Operational Creditor to
file appropriate applications for revival of the company petition at the stage at which it was left of in case there is a default.