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Judgment
3 paragraphs · 75 words
O R D E R
1.
Ld. Counsel for the parties present. Representative of the parties present in person.
2.
Counsel for the Operational Creditor submits that payment of the sum of Rs.5,27,358/- has been received in full from the Corporate Debtor and therefore, they seek to withdraw the present Petition by waiving of interest component. In view of the settlement arrived between the parties, C.P.(IB)-3329(MB)/2019 is dismissed as withdrawn. File be consigned to records.