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Judgment
O R D E R
Mr. Devul Dighe, Ld. Counsel for the Applicant/IRP present. Ms. Nehal Rajput i/b D.M. Legal Ventures, Ld. Counsel for the Operational Creditor/Respondent present.
This is an application filed by the Applicant/IRP against the Respondent/Original Petitioner seeking fees and expenses of the CIRP process. Ld. Counsel for the Applicant submits that the Respondent has paid the entire fees and expenses to the Applicant and matter is settled between the parties out of Court. Ld. Counsel for the Respondent confirms this fact. Hence, Counsel for the Applicant seeking permission to withdraw the present application and closure of the CIRP process. Permission granted.
Accordingly, IA-2353/2023 is dismissed as withdrawn. In view of the withdrawal of CIRP proceedings the C.P.(IB)/1895(MB)2019 is dismissed as withdrawn. File to be consigned to records.