Ch. Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor has filed memo stating therein that the claim of the Petitioner is being satisfied by making payment of Rs.3,05,00,000/- by way of DDs dated 01.12.2017 to be drawn at HDFC Bank. The DDs are handed over to the Counsel for the Petitioner. Counsel for the Petitioner submitted that this is full and final settlement of the claim made by the petitioner.
(2.) In the light of the submissions of the Counsels and the memo filed, the petition stands disposed of.;