HPH LIMITED Vs. MCML SYSTEMS PVT. LTD.

JUDGEMENT

(1.) The petitioner filed the present company petition for the following reliefs:

(2.) When the matter came up for orders on 14.09.2017, this Court passed a detailed order and granted interim order directing the respondent-Company to deposit 50% of the amount claimed in the aforesaid statutory notice served upon it before the next date positively, with the Registrar General of this Court, failing which, the present winding up petition would be admitted and advertised in accordance with law.

(3.) Subsequently, respondent-Company has deposited a sum of Rs. 11,56,730/- before this Court on 25.10.2017. In the meanwhile, the parties have settled the dispute between themselves and filed the joint memo dated 16.08.2018, which reads as under: