- (1.) Ms. S Reha Banu, petitioner and guardian of minor sons, 2b and 2c alongwith their counsel Shri S Aditya, present. Ms. Kurshita Begum, petitioner 2a, alongwith her counsel present. Shri B Dhanaraj, counsel for Rl to R4 and Ms. P R Vandana, counsel for R5 to R9 are present. Both the parties filed an agreement of settlement alongwith joint memo of compromise. Both the counsels submitted that the matter has been settled and the terms of settlement has been specified in detail in the agreement. The details of the payments made by way of DDs is also mentioned in the agreement. The DDs were handed over to the parties directly before this Tribunal. The joint memo of compromise alongwith the agreement of settlement is taken on record which forms part of the order. In view of the compromise entered into between the parties, the company petition is closed.;