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Judgment
2 paragraphs · 64 words
ORDER
Counsel for the Petitioner as well as Corporate Debtor are present. Counsel for the Petitioner represents that by virtue of settlement arrived at between the parties today, the Petitioner seeks to withdraw the Petition. Taking into consideration the representation as well as the Rule 8 of I&B (Application to Adjudicating Authority) Rules, 2016, the Petition stands dismissed as withdrawn. File to the records.