K Anantha Padmanabha Swamy, Member - (1.) Both the Parties alongwith their counsel are present. Both the counsel have submitted that the operational creditor and the corporate debtor have settled the issue between them amicably.
(2.) In view of the settlement both parties have filed a joint memo specifying the terms and conditions of payment to be made by the operational creditor to the corporate debtor in black and white.
(3.) The memo is taken on record and forms part of the order. In the circumstances, the petition is disposed of.;