- (1.) A joint application has been filed by the parties under Rule 11 and Rule 32 of the NCLT Rules. It is submitted that the disputes have been settled amicably and in view of the same, the petitioner wishes to withdraw the present petition.
(2.) The terms of settlement have been annexed to the said application. MOU is being exhibit as CI, which shall be adhered to. Failure to do so shall entitle the parties to seek recourse to execution proceedings.
(3.) Company Petition disposed off in terms of the above.;