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Judgment
Heard Mr. Apoorv Agarwal, Adv. appearing on behalf of the Petitioner/ Financial Creditor. Mr. Rajiv Gupta, Adv. for the Respondent/ Corporate Debtor. It has been submitted by both the counsels that matter has been amicably settled between the parties. An OTS has been signed between the parties. In view of the said OTS some payment has been made by the Respondent/ Corporate Debtor. Mr. Apoorv Agarwal, Adv. appearing on behalf of the Petitioner/ Financial Creditor seeks to withdraw present application with liberty to file a fresh application in case of breach in OTS conditions. Permission granted. CP No. (IB)-190/7/JPR/2019 is dismissed as withdrawn. All/ any pending IA(s) stands disposed of accordingly.