- (1.) Shri B Dhanaraj, counsel for petitioner present. Shri S Karuthiruman, General Manager, representing the respondent/corporate debtor present. Counsel for petitioner submitted that in view of the talks between the parties, the representative of the corporate debtor has agreed to pay the principal amount of Rs. 1,38,907/- alongwith Rs.45,696 towards 10% interest, totalling to Rs. 1,84,603/- by way of RTGS within a week. In view of the submissions made by the respondent, Counsel for petitioner prayed to close the matter. The petitioner is at liberty to revive the petition in case the amount is not paid by the respondent. The matter is closed.;