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2 paragraphs · 65 words
Heard Mr. Naresh Kumar Sejvani, Adv. for the Petitioner/ Operational Creditor. It has been submitted by the Learned Counsel for the Petitioner/ Operational Creditor that the matter has been amicably settled between the parties. He is withdrawing this petition unconditionally. Learned Counsel for the Petitioner is directed to move an application also within three days in this regard.
CP No. 42/9/JPR/2020 is dismissed as withdrawn.