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Judgment
3 paragraphs · 66 words
ORDER
IA No. 4735/ND/2021:
Application filed by IRP. In terms of Settlement Agreement arrived at between both the parties, he wish to withdraw the petition as stated above. The Settlement Agreement is on record. Learned Counsel for the Operational Creditor is present, therefore, we allow the withdrawal of this IA 4735/ND/2021. IA is disposed of and with this the CIRP process also comes to an end.