- (1.) Ld. Counsel for the petitioner and the respondent nos. 1 to 6, 9 to 11, and 13 to 15 is present. Ld. Counsel for the petitioner and the respondents made a joint statement that parties have entered into a settlement and the settlement agreement has been signed on 15/12/2017. They made a request that the settlement agreement may be taken on record. They have further made submissions that in order to carry out the terms of settlement, it is needed to modify the earlier order dated 11/10/2017. In view of the settlement between the parties we hereby amend the order dated 11/10/2017 to the extent to allow for transfer of 100% shares in respondent no. 1 in favour ofThriveni Pellets Pprivate Limited, JSW Techno Project Management Limited, Mitsun Steels Private Limited and any of their nominees or any one or more of them, as the case may be, in the manner agreed between the parties in terms of settlement. Order dated 11/10/2017 stands modified to the above extent. I.A. No. 01/KB/2018 is disposed of accordingly. List it on 02/04/2018.;