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Judgment
2 paragraphs · 81 words
ORDER
1.
Ld. Counsel for the parties present. Ms. Surbhi Kala, Ld. Authorized Representative of the Corporate Debtor present in person. Mr. Nagraj Bansode, Ld. Authorized Representative for the Operational Creditor also present in person. The parties have jointly filed Consent Terms in the matter. Consent Terms are taken on record. CP is Dismissed as withdrawn in accordance with the Consent Terms. However, liberty is granted to the Operational Creditor to approach the Tribunal again in case there is any default.