- (1.) The Respondent Company admits the claim of the Petitioner.
(2.) The Respondent has agreed to pay and the Petitioner has agreed to accept, a sum of Rs.38.50.000/- (Rupees Thirty Eight Lakhs and Fifty Thousand Only) in lumpsum, towards full and final settlement of the claims including dues towards Saptasatij Metatech Pvt.Ltd..Saptasatij Industries Pvt.Ltd.,Amba Enterprises Jnter-alia between both the parties.
(3.) The Respondent has already handed over Eleven (11) Cheques, drawn on HDFC BANK . Aundli Branch, the details thereof are as under:- JUDGEMENT_750_LAWS(NCLT)1_2018.htm;