M.K. Shrawat, Member - (1.) C.P. No. 11Q4/I&BC/NCLT7MB/MAH/2017 The Learned Representatives of both the sides are present.
(2.) It is stated that the debt amount is settled. Therefore, the Petitioner is withdrawing this Petition. The Withdrawal Memo is placed on record. It reads as under :- " In the above matter the parties has settled the matter out of court amicably and hence the operational creditor does not want to proceed further against the corporate debtor."
(3.) Under the circumstances C.P. No. 1194/2017 is disposed of as Withdrawn. Consigned to the Records.;