Manorama Kumari, Member - (1.) The Ld. Lawyer on behalf of the Operational creditor as well as on behalf of the Corporate Debtor are present.
(2.) The Operational Creditor has filed one Application No. 345/KB/2017 with a prayer to stay the operations of the order dated 26-07-2017 and to permit the withdrawal of the petition since the disputes of the parties have been resolved.
(3.) The Corporate Debtor has also filed one Application No. 347/KB/2017 stating inter alia, that the Corporate Debtor has already made settlement with the Operation creditor in respect of all the outstanding dues and make full and final settlement of all the claims of the Operational Creditor.;