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Judgment
ORDER
Ld. Counsel representing the Financial Creditor present through VC and Ld. Counsel representing the Corporate Debtor physically present.
There is a joint statement made by the Ld. Counsel representing the parties that in this case the settlement has also been reached inter-se between the parties and therefore the petition may be dismissed as withdrawn. A no dues certificate dated 09.08.2023 has been jointly produced in the court by the Ld. Counsel representing the parties that all due payments have been made. The same no dues certificate dated 09.08.2023 is taken on record and marked as Exhibit A.
In view of the above statements made by the Ld. Counsel representing the parties and specific statement made by the Ld. Counsel representing the Financial Creditor on instructions from client, the present petition is dismissed as withdrawn.