- (1.) The captioned matter is subsisting before this Hon'ble Tribunal and listed today,
(2.) The Operational Creditor and the Corporate Debtor jointly made a prayer on 4th July, 2017 and further on 10th July, 2017 to the Hon'ble Tribunal to allow them to settle the matter amicably and accordingly file the consent terms and memo of withdrawal.
(3.) As per the terms agreed between the parties, the parties to the present petition file this memo for withdrawal of aforesaid Company Petition on the terms and conditions agreed and detailed in the Consent terms dated 10th July, 2017. Annexed herewith and marked as "Annexure A" is the copy of the said Consent Terms dated 10th July. 2017 ouly executed between the parties to this present Company Petition.;