AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 76 words
O R D E R
1.
Mr. Akash Agarwal i/b ABH Law LLP, Ld. Counsel for the Financial Creditor present. None present for the Corporate Debtor.
2.
Counsel for the Financial Creditor submits that the matter has been amicably settled wherein against the claim of Rs.2.89 crore the settled amount is Rs.2.54 crore. Counsel seeks to withdraw the Petition. Allowed. In view of the amicable settlement between the parties, Petition [C.P.(IB)/533(MB)/2021] is hereby dismissed as withdrawn.