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Judgment
3 paragraphs · 55 words
Ld. Counsel for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.
It is jointly submitted that the matter was settled out of the Tribunal and the Ld. Counsel for the Operational Creditor seeks permission to withdraw the CP. Permission is granted. CP is disposed of as withdrawn.
File is consigned to record.