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Judgment
3 paragraphs · 56 words
O R D E R
1.
Ld. Counsel for the Petitioner appears and submits that they have received full and final settlement of dues from the Corporate Debtor. He has also filed a withdrawal memo in this regard which is taken on record.
2.
In view of the above, this Petition (CP(IB)-1433(MB)/2019) is dismissed as withdrawn.