- (1.) Both the counsels are present before the Bench. When the matter is taken up for admission, Counsel for Petitioner/Operational Creditor filed memo reporting that the Operational Creditor/Company has received total payment from the Corporate Debtor in full settlement of the claim and requested to pass an order for withdrawal. Accordingly a Joint memo is filed on behalf of the Corporate Debtor as well Operational Creditor to the effect that, matter is compromised and payment was made by the Corporate Debtor to the Operational Creditor. Memo is taken on record. Permission is granted to the Operational Creditor to withdraw the petition in view of the settlement of the claim.
(2.) Therefore, petition is dismissed as withdrawn/settled outside this Tribunal.;