- (1.) The above company petition has been filed by Applicant Nos. 1 and 2, on ace i jnt of failure of the Corporate Debtor to pay following financial debt; a) a sum of Rs.29,53,318/- (Rupees Twenty-Nine Lakhs Fifty-TTiree Thousand Three Hundred and Eighteen Only) being the principal amount atony with interest at the rate of 2.92 percentage per month from 4 August 20li5 to 1 August 2017, the total amounting to Rs.40,24,790/- (Rupees Forty Lakhs Twenty-Four Thousand Seven Hundred and Ninety Only) due and payable to Applicant No. 1. b) a sum of Rs.1,49,600/- (Rupees One Lakh Forty-Nine Thousand Six Hundred iy Only) being the principal amount along with Interest at the rate of 2.92% / per month from 9 November 2016 to 1st August 2017, the total amounting to Rs.1,87,801/- (Rupees One Lakh Eighty-Seven Thousand Eight Hunured and One Only) due and payable to Applicant No.2.
(2.) The parties i.e. Applicant Nos. 1 and 2 on one hand and the Corporate Debtor or die other hand, have now agreed to amicably settle the disputes and claims which had arisen between them (being subject matter of the above company petition) .
(3.) During the pendency of the above company petition, on 11th September 2017 and 15th September 2017, the Corporate Debtor made payments of Rs. 10,00,000/- and Rs. 1,00,000/- respectively (total Rs. 11,00,000/-) to the Applicants in their bank account being maintained jointly by them. The Applicants acknowledge the recevt of the same.;