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Judgment
4 paragraphs · 102 words
O R D E R
1.
Ld. Authorised Representative for the Financial Creditor present. Ld. Counsel for the Corporate Debtor present.
2.
Ld. Authorised Representative appearing for the Financial Creditor submits that the matter has been settled and total amount of dues has been paid by the Corporate Debtor to the Financial Creditor in full. Therefore, the Ld. Authorised Representative for the Financial Creditor seeks permission to withdraw the C.P. Permission is granted. C.P. is dismissed as withdrawn. ‘Terms of Settlement’ has been placed on record. Let the same be formed part of this order.
3.
File be consigned to the records.