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Judgment
4 paragraphs · 74 words
ORDER
Ld. Counsel for the Operational Creditor appears. Ld. Counsel for the Corporate Debtor appears.
Matter is already admitted in CIRP. However, both sides submit that the matter was settled and accordingly an application is filed along with the Memorandum of Settlement for withdrawal of the CP. It is on record. In view of this, Ld. Counsel for the Operational Creditor seeks permission to withdraw. Permission is granted.
CP stands disposed of as withdrawn.