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Judgment
3 paragraphs · 61 words
O R D E R
1.
Ld. Counsel for the Operational Creditor is present. An application has been filed stating that the Corporate Debtor has paid the full amount as mentioned in the Petition. Counsel sought permission of this Court to withdraw the present Petition. Prayer is allowed.
2.
In the above circumstances, the Petition [CP(IB)-2325(MB)/2019] is hereby dismissed as withdrawn.