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Judgment
2 paragraphs · 95 words
ORDER
Mr.Syed Adil Murshed and Mr.Barnik Ghosh advocates for the Operational Creditor are present. The Counsel for the Corporate Debtor submits that settlement agreement has been signed by both the parties. The Counsel for the Operational Creditor also reports that they have received that the postdated cheques with regard to the amount as mentioned in the settlement agreement. The Counsel for the Operational Creditor seeks to withdraw the Petition. Hence, recording the said submissions of both the Counsel, the Petition dismissed as withdrawn, with liberty to revive the Petition if the cheques are not honoured.