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Judgment
ORDER
Mr. Vivek Malik, learned counsel for the petitioner states that the parties have reached an amicable settlement vide a settlement deed dated 10.12.2019 and certain post-dated cheques have been handed over to the petitioner. He further states that he has instructions to apply for withdrawal of the petition with liberty to file fresh one in case the terms of the settlement are not complied with.
Learned counsel for the corporate debtor has no objection to the aforesaid course of action.
Having heard the learned counsel for the parties, CP No. (IB)-914(PB)/2019 is dismissed as withdrawn with liberty to file fresh one in case the settlement terms are not complied with or the cheques are dishonoured.