- (1.) Learned Counsel for the respondent has handed over an account payee cheque for a sum of Rs. 7.5 lakhs. The details of the Cheque are as under: JUDGEMENT_583_LAWS(NCLT)12_2017_1.html
(2.) In view of the aforesaid, Learned Counsel for the petitioner states that he has instruction to withdraw the petition. He further states that there is no other amount outstanding either to the respondent company or its Directors. The payment made is in final satisfaction of the proceedings in the petition.;