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Judgment
3 paragraphs · 59 words
O R D E R
1.
Ld. Counsel for the parties present.
2.
Consent Terms have filed in Court, which are taken on record. C.P.(IB)-3729(MB)/2019 is dismissed as withdrawn in accordance with the Consent Terms. Liberty is, however, granted to the Operational Creditor to approach this Tribunal again in case there is any default. File be consigned to records.