- (1.) Consent TERMS That the captioned application has been filed by the Applicant. Tata Power Trading Company Limited to initiate a corporate insolvency resolution process in the case of Indsur Global Limited ("the Respondent1').
(2.) Without any admission or concession of liability, in full and final settlement of all disputes arising out of or in connection to the captioned matter, the parties hereto agree as under:
(3.) That the Respondent shall repay the entire outstanding i.e. Rs.27,20,000/- (including the interest considered as a part of this payment schedule) in four (4) equal instalments each of an amount of Rs. 6,80,000/- (Rupees Six Lacs Eighty Thousand only) in the following manner: i. The first installment shall be paid on or before 15th July 2017. ii. The second installment shall be paid on or before 16th August 2017. iii. The third installment shall be paid on or before 15th September 2017. iv. The fourth installment shall be paid on or before 16th October 2017;