- (1.) Ld. Counsel for the petitioner and the respondent no. 3 is present.
(2.) Ld. Counsel representing the R-3 has filed the order passed in S.L.P. (C) No. 31747 of 2017 dated 04/12/2017. It appears from the order that parties have entered into a settlement before the Hon'ble Supreme Court and the Hon'ble Supreme Court in terms of settlement has passed order that R-3, Smt. Chhaya Devi, would withdraw I.A.No. 217/KB/2017 filed in C.P.No. 136/2014 before NCLT, Kolkata Bench.
(3.) Ld. Counsel appearing on behalf of R-3 has made a request that his client, Smt. Chhaya Devi, wants to withdraw the I.A.No. 217/KB/2017 filed in C.P. No. 136/2014 in compliance of the order passed by the Hon'ble Supreme Court.;