- (1.) Counsel for the operational creditors present. Counsel for the respondent present. Counsel representing corporate debtor filed a memo stating the matter has been settled between the parties and the schedule of payment as specified and the 1st instalment has been paid. The other instalments will be as per the memo filed by the corporate debtor which has been endorsed by the petitioner. The memo will form part of this order. The authorised signatory has also accepted the same. memo has taken on record in view of settlement between the parties the case is disposed of as closed.;