BHAGWANDAS Vs. T.MANOJ

JUDGEMENT

(1.) Read this in conjunction with and in continuation of earlier proceedings dated 31.01.2020 being common order/proceedings made in three insolvency petitions including the instant insolvency petition, which reads as follows:

(2.) Today, Mr.T.Srikanth, learned counsel on record for petitioner in instant IP is before this Court. Ms.M.Vijayalakshmi, learned counsel representing Mr.L.K.Manjunath for respondents is before this Court.

(3.) It is submitted by learned counsel for petitioner that no settlement has been arrived at and no payments have been made.