M. K. Shrawat, Member - (1.) Section OF THE COMPANIES ACT: 397/398 of the Companies Act 1956 and 241/242 of the Companies Act, 2013.
(2.) Placed on record an Affidavit affirming therein that the Company has made a Resolution approving the "Settlement". Further affirmed that all the Directors named in the Petition and their DIN is operative.
(3.) It has been affirmed that all the parties of this litigation have consented for mutual settlement. Consent Terms has been placed on record. Accordingly, this Petition is disposed of subject to the Consent terms. Consent Terms to be made part of the Order. To be consigned to Records.;