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2 paragraphs · 65 words
Heard Mr. Shashank Kasliwal, Adv. appearing on behalf of the Petitioner/ Operational Creditor. None appeared on behalf of the Respondent/ Corporate Debtor. Learned counsel for the Petitioner submits that the matter has been finally settled between the parties and he seeks to withdraw the petition. Permission granted. CP No. (IB)- 120/9/JPR/2020 is dismissed as withdrawn.
All pending IAs in this matter stand disposed of accordingly.