Ch Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present and reported that the matter has been settled between the parties. The settlement agreement filed is signed by both the parties As Per the settlement agreement, Corporate Debtor paid Rs 13 57,000/- by deducting TDS by way of DD No.961131 dated 06 12 2017 drawn on Indian Overseas Bank which is full and final settlement in this matter.
(2.) The memo of settlement shall form part of this order. Hence, the Petition stands disposed of in terms of settlement.;