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Judgment
4 paragraphs · 65 words
Ld. Interim Resolution Professional appears. Ld. Counsel for the Operational Creditor appears.
CA(IB) No. 1369/KB/2019 is an application filed under Rule 11 of the NCLT Rules, 2016 for recording settlement and giving permission to withdraw the CP. It is jointly submitted that the matter was settled out of the Tribunal.
Accordingly, permission is granted. CP is disposed of as withdrawn.
File is consigned to record.