Manorama Kumari, Member - (1.) Learned Advocate Ms. Nikitha Menon lib India Law LLP present for Operational Creditor/ petitioner. Learned Advocate Mr. Sharvil Majmudar present for Respondent.
(2.) Both sides submitted that the matter is under settlement. The learned Counsel appearing for Respondent submitted that part payment is already been done to which the learned Counsel appearing on behalf petitioner conceded the fact.
(3.) Hence, prayed for some time to finally settle the matter.;