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Judgment
This is an application filed by the Petitioners under Rule 82 read with Rule 11 of the National Company Law Tribunal Rules, 2016 for withdrawal of
the Petition filed under Section 241-242 of the Companies Act, 2013. The Petitioners have made the following submissions in their petition:-
i. That the aforesaid Petition was filed as a result of dispute that then existed between the parties and now both the parties have agreed to settle their
dispute amicably and thereby, have entered into the settlement agreement dated 30.11.2020.
ii. However, parties to the main Petition therein, have agreed to unconditionally and irrevocably withdraw, cancel and put an end to all existing main
Petitions and other Interlocutory Applications. Consent of Respondent No. 2-4 regarding the settlement and thus, withdrawal of Petition and other
Interim Applications are annexed alongwith.
iii. That Applicants herein are praying for an unconditional withdrawal of the main Petition along with other pending Applications filed by Applicants
before this Hon'ble Tribunal seeking appropriate orders for dismissal of Petition and other Application.
In view of the amicable settlement arrived at between the parties and the unconditional withdrawal Petition filed by the Petitioners, this application
is allowed and the application is dismissed as withdrawn.