- (1.) The matter is listed for hearing today. When the matter is taken up, the Counsels have filed a joint memo. Parties to the petition signed in the joint memo along with their respective Counsel. Both the Counsels brought to the notice of the Tribunal about the order passed by NCLAT, New Delhi in CA No.261/17. The parties also brought to the notice of the Tribunal Para-5 of the said order passed by NCALT, New Delhi. For purposes of better approach, Para-5 is reproduced below: "The 'terms' of "The Memorandum of Compromise on oral family settlement" now be treated to be direction of this Appellate Tribunal for compliance by all signatories/parties to the Settlement The Tribunal on the next date of hearing will verify whether "The Memorandum of Compromise on oral family settlement" xvhich amounts to directions of this Appellate Tribunal has been complied or not in its letter and spirit and if it is satisfied that it has been complied by the parties will close the Company Petition in view of the decision of this Appellate Tribunal".
(2.) The parties have also reported in Joint Memo that the settlement relied before the Appellate Tribunal has been complied in letter and spirit. Parties to the Petition are present in person. 1st Respondent Company represented by 2nd Respondent and other Respondents also present in person besides Petitioners. Tribunal enquired with the parties whether they have complied in terms of settlement as reported before the Appellate Tribunal. Both the parties reported the Tribunal that they have complied the terms of settlement. We are satisfied with the information given by the parties in the presence of their Counsels that terms of settlement have been complied in letter and spirit. Therefore, this Company Petition bearing No.28/2017 is closed as per directions of the Appellate Tribunal.
(3.) In the result, Company Petition bearing No.28/2017 is closed in view of the settlement between the parties to the Petition.;