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Judgment
2 paragraphs · 71 words
ORDER
Ld. Counsels for the petitioner and respondent are present. The matter has been settled out of the Court. The respondent submits that they will cooperate with the petitioner in obtaining refund of the GST claim, if any. The petitioner says only on undertaking from respondent that they shall cooperate with obtaining refund of GST amount, the petitioner seeks permission to withdraw this application. Hence, this application is dismissed as withdrawn.