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Judgment
2 paragraphs · 96 words
Ms. Teresa Deka, advocate appearing for the applicant/OC is present. Even though, the respondent/ CD remained ex-parte, a joint application has been filed duly signed by both the parties stating that the above matter has been settled between the parties and the applicant/OC has received an amount of Rs.3,25,000.00 (Rupees Three lacs Twenty Five thousand only) towards full and final settlement of their claim.
2.
The above application is taken on record and accordingly, the main company petition CP (IB) No.05/GB/2020 stands disposed of as being withdrawn by recording the settlement entered into between the parties.