- (1.) Heard Mr. Mukul Rohatgi, learned senior counsel for the appellant and Mr. Archit Upadhyay, learned counsel for the respondent.
(2.) Though we find that the order passed by the National Company Law Appellate Tribunal is correct, yet we think it is a fit case to exercise power under Article 142 of the Constitution and accept the settlement that has been entered into between the parties. As we are accepting the settlement, the proceeding pending before the National Company Law Tribunal, stands disposed of.
(3.) The appeal is disposed of accordingly. There shall be no order as to costs.;