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Judgment
3 paragraphs · 60 words
ORDER
1.
Mr. Raj Dani, Ld. Counsel for the Financial Creditor present. Mr. Akash Agarwal, Ld. Counsel for the Corporate Debtor present.
2.
Ld. Counsel for the Financial Creditor confirms that the payment has been received by them, which is also confirmed by the Counsel for the Corporate Debtor, nothing survives in this Petition, the Petition is dismissed as withdrawn.