1. This Company Petition bearing C.P. No. 260/16 (TP110/16) is filed by Fortis Hospital Private Limited against Suchirayu Health Care Solutions Limited under Section 433(e) and (f) read with Section 434 of Companies Act, 1956 before the Hon'ble High Court of Karnataka, at Bengaluru. By inter alia seeking direction that Suchirayu Solution Private Limited (Respondent) should be wound up and official liquidation be initiated.
2. The Company Petition was transferred to this Bench from the Hon'ble High Court by proceedings dated 12.02.1027 as per notification GSR 319(E) dated 07.12.2016. Accordingly the case is numbered as T.P. 110/17
3. Heard Mr. Rahul, Counsel for the petitioner and Representative of Shri Rajasekar, counsel for the respondents. Counsel for the petitioner has filed a Memo inter alia stating the dispute arisen out of operational and management agreement dated 02.09.2013 which was entered in to between the parties have been settled vide settlement dated 28.02.2018. Therefore, the counsel urged the Tribunal to dispose of the Company petition. Memo. Of withdrawal dated 07.05.2018 is taken on record.
4. In view of the above facts and circumstances of the case, C.P. No. 260/16 (T.P. No. 110/17) is disposed of as withdrawn. No order as to costs.
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