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Judgment
2 paragraphs · 55 words
ORDER
1.
Ld. Counsel for the parties present. Consent Terms have been filed in the matter, which is taken on record. CP.3605/2019 is dismissed as withdrawn, in accordance with Consent Terms. Liberty is, however, granted to the Operational Creditor to approach this Tribunal again in case there is any default. File be consigned to records.