Ch Mohd Sharief Tariq, Mambar - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor has brought two DDs to the tune of Rs.10 lakhs and two post-dated cheques; the same are handed over to the Counsel for the Petitioner. Counsel for the Petitioner submitted that as per the DD and cheques given, there is full and final settlement of the outstanding debt. However, he submitted that the Corporate Debtor be directed to provide TDS certificate. Counsel for the Corporate Debtor is directed to provide TDS certificate after realization of the cheques given to the Petitioner. Accordingly, the petition stands disposed of. However, the Petitioner is at liberty to revive the petition, in the event the cheques are dishonoured.;