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Judgment
3 paragraphs · 92 words
Learned counsel for the applicant states in the matter settled five post-dated cheque amounting of Rs.2,78,49,029/-. In view of the settlement be arrived it.
Mr. Punit Nanda authorized representative of the financial creditor is present in person and under the instructions the learned counsel for the applicant prayed to withdraw of the application subject to liberty for revival the application in case of breach of settlement. The prayer for withdrawal is allowed with liberty to revive the same in case of the breach of the terms of the settlement.
Dismissed as withdrawn.