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Judgment
4 paragraphs · 63 words
O R D E R
1.
Ld. Counsel for the Operational Creditor appeared. Ld. Counsel for the Corporate Debtor appeared.
2.
Ld. Counsel for the Operational Creditor, Mr. Sandip Joshi, submits that the matter has been amicably settled between the parties and seeks permission to withdraw the C.P.
3.
Permission is granted. C.P. stands disposed of as withdrawn. No order as to costs.