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Judgment
9 paragraphs · 110 words
ORDER
1.
Mr. Nitesh Menon, Advocate i/b Divya Shah Associates appeared for the Petitioner.
2.
Mr. Shyam Kapadia, Advocate a/w Mr. Akshit Dedhia, Advocate i/b Wadia Ghandy & Co. appeared for the Respondent.
3.
Learned Counsel for both parties present and submits that parties have settled the matter by executing consent terms and seeking withdrawal of the C.P.(IB)/650(MB)2023.
4.
In view of the settlement arrived between the parties by executing consent terms, we allow the Operational Creditor to withdraw C.P.(IB)/650(MB)2023.
5.
Accordingly, C.P.(IB)/650(MB)2023 is dismissed as withdrawn. .. 2 ..
.. 2 ..
6.
If any IAs’/MAs' pending it will become infructuous.
7.
File be closed and consigned to record.