M K Shrawat, Member - (1.) C.P. No. 1S50/I&BC/NCLT/MB/MAH/2017 1. The Learned Representatives of both the sides are present.
(2.) From the side of the Petitioner, letter dated 09.11.2017 is mentioned, according to which, the impugned amount is stated to be settled. Therefore, the Petitioner suo moto is seeking permission to Withdraw the Petition. The Learned Counsel of the Respondent is also present.
(3.) Under the circumstances since the matter is settled, therefore, this Petition is disposed of as Withdrawn. To be Consigned to the Records.;