- (1.) The Applicant/Operational Creditor and the Corporate Debtor have arrived at an amicable settlement of the dispute between them in the following terms: In the above Company Application, the total outstanding amount including interest, as claimed total upto Rs. 3,43,13,650/) (Rupees Three Crores Forty Three Lacs Thirteen Thousand Six Hundred and Fifty Only) , hereinafter referred to the "Outstanding Amount".
(2.) The Outstanding Amount comprises of the principal amount of Rs.2,88,35,000/- (Rupees Two Crores Eighty Eight Lacs Thirty Five Thousand Only) and interest of Rs. 54,78,650/- (Rupees Fifty Four Lacs Seventy Eight Thousand Six Hundred and Fifty Only) .
(3.) The Parties have mutually agreed to settle the claim in the Application for a lump sum amount of Rs.3,15,00,000/- (three crore fifteen lacs only) .;