- (1.) C.P.No.1508/I&Bc/Nclt/Mb/Mah/2017 1. The Learned Representative of both the sides are present.
(2.) Placed on record a Withdrawal Application along with the Consent Terms.
(3.) The relevant paragraphs of the Letter dated 1st November, 2017 are reproduced below : " (1) 25% upfrontpayment of'total OTSsanctionedamount. Kindly note we have already made payment of Rs. 5 Crores on 27.10.2017 and Rs. 1.43 Crores on 1.11.2017, total payment made Rs. 6.43 Crores. Requestyou to kindly adjust the same towards upfront payment post sanction of OTS. Balance upfront payment ofRs. 6 Crores shall be made by 10th November, 2017. On receipt of total Rs. 12.43 Crores, we request you to withdraw application hied in NCL T under the Insolvency and Bankruptcy Code 2016. (2) Balance payment in 5 equal monthly installments starting from December 2017. The settlement towards OTS will be completed by end of April, 2018.";