- (1.) The Petitioner has filed this petition under Section 9(3) (b) of the Insolvency and Bankruptcy Code, 2016. Counsel for the petitioner and the counsel for the respondent are present. The Petitioner and the Respondent above named have filed a joint memo which reads as hereunder: "It is most respectfully submitted that the respondent is giving a DD drawn on YES Bank Limited, Bengaluru amounting to Rs. 1,49,673/-(Rupees One Lakh Forty nine thousand six hundred and seventy three only) bearing No. '061703' dated 28.12.2017 in favour of Mitcon Consultancy and Engineering Services Ltd. This payment has been made towards full and final settlement in the above captioned matter. The same has been acknowledged and received by the undersigned counsel for the petitioner/applicant. Wherefore, it is most respectfully prayed that this Hon'ble Court be pleased to take on record the above mentioned document to serve the interest of justice and equity."
(2.) When the matter is taken up for hearing, they have filed a memo of compromise along with Annexure. Senior Executive of Legal Department of Coiporate Debtor is present.
(3.) A joint memo is filed reporting the settlement between the Operational Creditor/Petitioner and Coiporate Debtor/Respondent under which the claim of the Corporate Debtor is settled by giving D.D. bearing No.061703 dated 28.12.2017 for Rs.l ,49,673/- which is handed over to the counsel for the Petitioner.;