AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 72 words
ORDER
On instructions, it is stated by the Ld. Counsel representing the petitioner that the matter has been settled, therefore, he wants to withdraw the present petition.
In view of the statement made by the Ld. Counsel representing the petitioner and none being present on behalf of the Respondent Personal Guarantor, the petition be dismissed as withdrawn.
Ordered accordingly and hence, the petition and IA filed in this matter are disposed off.