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Judgment
2 paragraphs · 52 words
Order
40.
C.P.(IB)- 1525/(MB)/2019 Both sides represent that the matter has been amicably settled between them and the Corporate Debtor has made the entire payment of Rs.72,31,683/-. In view of this, the Counsel for the Petitioner seeks for withdrawal of this Company petition. Accordingly, this Company Petition is dismissed as not pressed.