M.K. Shrawat, Member - (1.) C.P. No. 1292/IRBC/NCLT/MBMAH/2017 1 The Learned Representatives of both the sides are present.
(2.) Placed on record the Consent Terms. To be made part of the Order.
(3.) An undertaking is given in the Consent Terms to comply with the Terms of ^ Settlement^ubject to the Undertaking the Petitioner seeking permission to Withdraw the Petition.;