M.K. Shrawat, Member - (1.) C.P. No. 1338/I&BC/NCLT/MB/MAH/2017 The Learned Representative of both the sides are present.
(2.) A Deed of Settlement is placed on record. Since the parties have arrived at a settlement between them, they are seeking permission for withdrawal of the Petition. Granted. The Deed of Settlement be made part of the Order.
(3.) The Respondent Debtor undertakes to fulfill the commitments made in the Deed of Settlement.;