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Judgment
ORDER
Both the sides are present; filed a memo of compromise signed by both the parties. The amount paid by the Corporate Debtor is Rs.14,30,000/- by way of 6 post dated cheques (Rs.1,50,000/- dated 28.08.2019; Rs.1,50,000/- dated 28.09.2019; Rs.1,50,000/- dated 28.10.2019; Rs.3,26,666/- dated 28.11.2019; Rs.3,26,667 dated 28.12.2019 and Rs.3,26,667 dated 20.01.2020) which are handed over to the Counsel for the Operational Creditor, which is full and final settlement. The memo of compromise shall form part of this order.
In the light of the terms and conditions of the memo of compromise filed, the Petition stands disposed of.
However, the Operational Creditor is at liberty to revive / restore the petition in the event of dishonouring any or all cheques given by the Corporate Debtor.