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Judgment
3 paragraphs · 48 words
ORDER
Learned Counsel for Operational Creditor appeared.
He submits that matter is settled and seeks permission to withdraw the matter. Permission is granted, in terms of rule 8 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. Accordingly, Company Petition IB/173/2021 stands withdrawn and disposed of.